Section 54 in The United Provinces Excise Act, 1910
54. Procedure relating to arrest, searches, etc.
- The provision of the [Code of Criminal Procedure, 1973] [Substituted by U.P. Act 9 of 1978, Section 10 (w.e.f. 24-4-1978).] relating to arrests, searches, search-warrants, production of persons arrested and investigation into offences shall be held to be applicable, so far as may be, to all actions taken in these respects under this Act :[Provided that an offence punishable under Section 60, Section 60-A, Section 61, Section 62, Section 63, Section 64-A, Section 65, Section 68 or an offence punishable for abetment of any offence under the said sections may be investigated into without the order of a magistrate, and that any warrant issued by the Collector under Section 51 or Section 52 may be executed by any officer authorised by the Collector for the said purpose.] [Substituted by U.P. Act No. 4 of 2018, dated 5.1.2018]
