When anything has been seized by any officer exercising powers under section 18, or has been sent to him in accordance with the provisions of this Act such officer after such inquiry as may be necessary—(a)if it appears that such thing is required as evidence in the case of any person arrested, shall forward the thing to the magistraţe to whom such person is forwarded or before whom bail has been taken for his appearance;(b)if it appears that such thing is liable to confiscation, but is not required as evidence as aforesaid, shall send the thing with a report of the particulars of the seizure to his superior officer, if any;(c)if no offence appears to have been committed, shall return the thing to the person from whose possession it was taken and shall report to his. superior officer, if any, accordingly.
