(2)Articles seized under the provisions of Section 33 or Section 36 and persons arrested under the said provisions by persons or officers not empowered to accept bail shall be produced before or forwarded to-(a)the Collector or other officer empowered under Section 37 to investigate the case; or(b)an Excise Officer empowered under Section 44 to accept bail; or(c)the officer-in-charge of the nearest police station, whoever is nearest.
