(2)Articles seized under the provisions of Sections 38 and 41, and persons arrested under those provisions by persons or officers not empowered to accept bail shall be produced before or forwarded to-(a)the Collector or other officer empowered under Section 42 to investigate the case; or(b)an Excise Officer empowered under Section 49 to accept bail; or(c)the officer-in-charge of the nearest police station, whoever is nearest.
