Section 11(10) in Assam Opium Prohibition Act, 1947
(10)Discharge of person proceeded against. - If upon such inquiry the Magistrate is not satisfied that it is necessary that the person in respect to whom the inquiry is made should execute a bond, the Magistrate shall make an entry on the record to that effect, and if such person is in custody only for the purposes of the inquiry shall release him, or if such person is not in custody, shall discharge him.
