Section 80(2) in The Bihar and Orissa Excise Act, 1915
(2)Articles seized under Section 69, Section 70, or Section 72 and persons arrested under this Act by persons or officers not having authority to release arrested persons on bail or on their own bond, shall be produced before or forwarded to - .(a)the Collector or an Excise Officer empowered under Section 77, Sub-section (2), to investigate the case; or(b)the nearest Excise Officer who has authority to release arrested persons on bail or on their own bond; or(c)the officer-in-charge of the nearest police station, whoever is nearer.
