(2)Any Prohibition Officer authorised by the [State] [This word was substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] Government under this section who arrests any person under clause (a), or seizes and detains any article under clause (b), of sub-section (1) shall forward such person or article, as the case may be, without unnecessary delay to the officer-in-charge of the nearest Police Station.
