56. [ Report by investigating officer. [Substituted by M.P. Act No. 23 of 1979.]
- If on an investigation by an Excise Officer empowered under sub-section (1) of Section 55, it appears that there is sufficient evidence to justify the prosecution of the accused, the investigating officer, unless he proceeds under sub-section (3) of Section 55, of shall submit a report which shall of the purposes of Section 190 of the Code of Criminal Procedure, 1973 (No. 2 of 1974), be deemed to be a police report to a Judicial Magistrate having jurisdiction to inquire into or try the case and empowered to take cognizance of offences on [police reports.] [Substituted by M.P. Act No. 22 of 2000 (w.e.f. 4-8-2000).]
