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State of Bihar - Section

Section 70 in Bihar and Orissa Excise Rules, 1919

70.

A village chaukidar or dafadar shall not be required to aid excise officers in carrying out any provisions of the Act, or of any rule, notification or order made, issued or given under the Act, except in the matter of making an arrest, search or seizure or a distraint of movable property within the village, union or circle for which he is appointed.Grant of expenses to witnesses