Section 278 in Rules under the United Provinces Excise Act, 1910
278. Information from the police.
- When a serious offence has been committed and the culprit is known or suspected, the Excise Inspector or other investigating officer should refer to the officer-in-charge of the police station within whose limits the culprit resides for information as to his antecedents, associates, movements and convictions. The officer-in-charge will often be able to supply much valuable information in the cases of professional smugglers and similar offenders.
