(1)Save as is in this Act otherwise expressly provided, the provisions of the Code of Criminal Procedure, 1973 (2 of 1974),] [Substituted by section 19 of the Bengal Excise (Amendment) Act, 1983 (West Bengal Act No. 38 of 1983) (w.r.e.f. 1.4.1974) for the words, figures, letters and brackets the Code of Criminal Procedure, 1898 (V of 1898).] relating to arrests, detentions in custody, searches, summonses, warrants of arrest, search-warrants and the production of persons arrested, shall apply, so far as may be, to arrests, detentions and searches made, summonses and warrants issued, and the production of persons arrested under this Act.
