Section 8(4) in Bihar and Orissa Excise Rules, 1919
(4)The powers and duties assigned by or under the portions of the Act specified below to an excise officer appointed under clause (c) of Section 7 shall be exercised and performed also, within the areas to which they are respectively appointed, by the Government officer indicated below, namely -(a)Section 74 (power to search without a warrant); Section 77, subsection (2) (investigation of offences) so far as it relates to the investigation of offences punishable under Section 4, Section 49, Section 55 or Section 56; Section 78, sub-section (2) (stopping of proceedings) Section 79, sub-section (5) (release of persons on bail or on their own bond); and Section 87, clause (a) (complaints or reports to Magistrate)-Police officers not below the rank of an officer in charge of a police station;(b)[Deleted by Notification No. 1225 L.S.G.R. dated 11.8.1945.]
