Section 54(2) in The Himachal Pradesh Excise Act, 2011
(2)When a person is arrested under this Act, otherwise than on warrant, by a person or officer who is not empowered to grant bail, he shall be produced before -(a)the nearest Excise Officer empowered by the State Government to grant bail, or(b)the nearest officer-in-charge of a police station, whoever is nearer.
