(1)when any excise officer not below the rank of Sub-Inspector requires the aid of any officer referred to in Section 75, sub-section (1), in making any arrest or search under the Act, he shall send.-(a)if the aid of the police is required, to the Officer-in-Charge of the police-station within the limits of which the arrest or search is to be made, or(b)if the aid of any other officer referred to in the said sub-section is required, a requisition (which shall be in writing, if the exigencies of the occasion permit) stating the nature of the aid required and the reasons for which it is required.(2)If any officer to whom a requisition is sent under clause (1) of this rule feels unable to render the aid required, he shall forthwith inform the officer who sent the requisition of his reason for withholding it, and shall, if necessary, refer to his immediate superior for instructions.
