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State of Uttar Pradesh - Section

Section 74 in Rules under the United Provinces Excise Act, 1910

74. Station Officers to take arrested persons and articles seized into custody.

- Officers in-charge of police stations are required to take into custody such persons arrested by officers of the Excise Department as are unable to furnish bail. They are also required to take charge of and take into safe custody all articles seized pending orders of a Magistrate (Section 58 of the Excise Act).