Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tripura - Subsection

Section 37(1) in Tripura Excise Rules, 1962

(1)Officers below the rank of Sub-Inspector of Excise or Sub-Inspector in the Police Department or Preventive Officer in the Customs Department, or of Kanungo in the Land Revenue Department or persons of the Narcotics Department as may be empowered by notification under Section 67 of the Act from time to time, may exercise in open places only the power conferred by Section 67 of the Act (arrest without warrant, seizure and search).