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 59] [Entire Act]

State of Karnataka - Subsection

Section 59(2) in The Karnataka Excise Act, 1965

(2)When a person is arrested under this Act, otherwise than on a warrant, by a person or officer who is not authorised to release arrested persons on bail, he shall be produced before or forwarded to,-
(a)the nearest Excise Officer who has authority to release arrested persons on bail, or
(b)the nearest officer in charge of the police station, whoever is nearer.