(2)Articles seized under section 66, section 67 or section 69, 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 73, 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.
