348. In cases of illegal possession of intoxicants.
- Magistrates to ascertain whether such articles are excise or contraband. In prosecutions in regard to illegal possession of intoxicants, prosecuting officers should urge before the Magistrates the necessity of a decision and definite finding on the point whether the articles in question are Excise or contraband. This may be determined analyzing the article by Chemical Examiner of the Excise Department.
