Section 282(1) in Rules under the United Provinces Excise Act, 1910
(1)When it appears necessary to the Excise Inspector or other officer prosecuting any Excise case that an intoxicant produced in the case should be analysed, he should move the Magistrate conducting the inquiry to have such analysis carried out by the Chemical Examiner. Only the Magistrate in question can make a reference to the Criminal Examiner (vide paragraph 499 of the Manual of Government Orders).
