(3)For the purposes of [section 156 of the Code of Criminal Procedure, 1973 (2 of 1974),] [Substituted by section 15(b) of the Bengal Excise (Amendment) Act, 1983 (West Bengal Act No. 38 of 1983) (w.r.e.f. 1.4.1974) for the words and figures, letter and brackets section 156 of the Code of Criminal Procedure, 1898 (Act No. 5 of 1898).] the area to which an Excise Officer empowered under section 73, sub-section (2), is appointed shall be deemed to be a police-station, and, such Officer shall be deemed to be the officer in charge of such station.
