(4)When any article seized cannot conveniently be conveyed before an officer referred to in sub-section (1) or sub-section (2), as the case may be, the person making the seizure shall [dispose of such article] [Substituted by section 54(2) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965) for the words dispose of them.] in some place of safety and forthwith report the seizure to such an officer.
