Section 303 in Rules under the United Provinces Excise Act, 1910
303. Compensation to persons released under Section 49 or to persons acquitted.
- Compensation for loss of time may be granted to persons released by the officer empowered to release them under Section 49 on the ground that they have been improperly arrested or by a Magistrate to person charged before such Magistrate with offences punishable under the Act, but acquitted. Such grant shall be made under the same conditions as grants of expenses under the rules for the grant of expenses to witnesses and shall be subject to the maximum limit prescribed by those rules.Section XXVI-Disposal of things confiscated
