Section 80 in The Bihar and Orissa Excise Act, 1915
80. Production of articles seized and persons arrested.
(1)Articles seized under the warrant of the Collector and, unless security for their appearance before the Collector be taken, persons arrested under such a warrant, shall be produced before the Collector.(2)Articles seized under Section 69, Section 70, or Section 72 and persons arrested under this Act by persons or officers not having authority to release arrested persons on bail or on their own bond, shall be produced before or forwarded to - .(a)the Collector or an Excise Officer empowered under Section 77, Sub-section (2), to investigate the case; or(b)the nearest Excise Officer who has authority to release arrested persons on bail or on their own bond; or(c)the officer-in-charge of the nearest police station, whoever is nearer.(3)When a person arrested is produced before an Excise Officer who has authority to release arrested persons on bail or on their own bond, or before an officer-in-charge of a police station, such officer shall forward such person to, or take security for his appearance before, the Collector or the Excise Officer empowered under Section 77, Sub-section (2) to investigate the case.(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 them in some place of safety and forthwith report the seizure, to such an officer.
