(3)For the purposes of section 156 of the [Code of Criminal Procedure, 1973 (2 of 1974] [Substituted by Act 6 of 1985.], the area to which an Excise Officer empowered under section 77, subsection (2), is appointed shall be deemed to be a police-station, and such officer shall be deemed to be the officer-in-charge of such station.
