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[Cites 0, Cited by 0] [Section 249] [Entire Act]

State of Assam - Subsection

Section 249(2) in Instructions Relating to Liquor

(2)The Deputy Commissioner should request the Superintendent of Police to the investigate, or to depute an officer duly empowered under the Eastern Bengal and Assam Excise Act, 1910 to investigate important or difficult cases which have been detected by officers of the Excise department, but which in his opinion the police may be in a better position to investigate and bring to a successful issue. In specially difficult cases and particularly in those case, which relate to the smuggling of opium or intoxicants from other provinces or districts the Deputy Commissioner should, if he considers such a course to be desirable, apply to the Inspector-General of Police for the deputation of a special officer to investigate or to assist in the investigation.