(a)On receipt of an excise or opium case sent up by the police, the Court officer shall at once inform the Excise Superintendent, so that he may, if he chooses, watch the proceedings. The prosecution shall proceed as in other police cases.(b)The prosecution of cases sent up by excise officers shall only be undertaken if the District Magistrate or Sub-divisional Magistrate or in their absence the Superintendent of Excise so requires it.
