Section 77(2) in The Bihar and Orissa Excise Act, 1915
(2)Any other Excise Officer specially [empowered] [For a notification under Section 77 (2) or Section 78 (a) See L.S.R. and O. Volume I, Page VII.] in this behalf by the [State Government] [Substituted by A.L.O. 1950, for 'Provincial Government'.] in respect of all or any specified class of offences punishable under this Act may, without the order of a Magistrate, investigate any such offence which a Court having jurisdiction over the local area to which such officer is appointed would have power to inquire into or try under the aforesaid provisions.
