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State of Sikkim - Section

Section 69 in Sikkim Excise Act, 1992

69. Custody by police article seized.

- 1. All officers in charge of police stations shall take charge of and keep in safe custody, pending the orders of a Magistrate, or of the Excise Commissioner, or an Excise Officer empowered under sub-section (2) of section 65" to investigation the case all persons arrested and all article seized under this Act and brought or delivered to them, and shall allow any Excise Officer who may accompany any such articles to the police station, or who may be deputed for the purpose by an official superior to affix his seal to such articles and to take samples of and from them.