- After Section 20 of the principal Act the following new section shall be inserted, namely :"20-A. Power to invest Excise Officer with powers of an officer-in-charge of a Police Station.-(1) The Provincial Government may invest any officer of the Excise Department, not below the rank of a Sub-Inspector or any class of such officers, with the powers of an officer-in-charge of a police station for the investigation of offences under this Act.(2)Any confession made to or whilst in the custody of any officer invested under Section 1 with the powers of an officer-in-charge of a police station shall be deemed to be a confession made to or whilst in the custody of a police officer."
