- The Collector, [or any Magistrate empowered to try offences punishable under this Act,] [Inserted by section 28(a) of the Bengal Excise (Amendment) Act, 1914 (Bengal Act No. 7 of 1914).] may issue a warrant for the arrest of any person whom he has reason to believe to have committed [or abetted the commission of] [Inserted by section 28(b), ibid.] any offence punishable under section 46, [section 46A, section 46AA,] [Substituted by section 18 of the Bengal Excise (Amendment) Act, 2012 (West Bengal Act No. 16 of 2012) for the word, figures and letter section 46A, which was earlier inserted by section 15 of the West Bengal Excise (Amendment) Act, 1979 (West Bengal Act No. 12 of 1979).] section 48, section 52 or section 53.
