Section 9E(2) in The Bihar Molasses (Control) Act, 1947
(2)The provisions of the Code of Criminal Procedure, [1898 (V of 1898)] [See now Cr. P.C., 1973 (Act 2 of 1974).] relating to arrests, detention in custody, searches, warrants of arrest, search warrants and the disposal of property subject to decay shall, subject to the provisions of this Act, apply to arrests, detention and searches made, warrants issued and the disposal of molasses seized under this Act or any rule, order or direction made or issued thereunder.
