Section 49(1) in The United Provinces Excise Act, 1910
(1)A police officer not below the rank of [Sub-Inspector] [Substituted by U.P. Act 9 of 1978, Section 8 (w.e.f. 24-4-1978).] and an officer of the Excise Department not below such rank as the State Government may prescribe may investigate into any offence punishable under this Act committed within the limits of the area in which such officer exercises jurisdiction.
