Section 13 in The Himachal Pradesh Excise Act, 2011
13. Police Officers to aid Excise Officers etc. and to take charge of articles seized.
(1)All Police Officers shall aid the Excise Officers and other authorities in carrying out the purposes of this Act.(2)Every officer-in-charge of a police station shall take charge of, and keep in safe custody, pending the orders of a Judicial Magistrate or Collector concerned or an officer empowered under section 9 of this Act, to investigate the case, all articles seized under this Act which may be delivered to him, and shall allow any Excise Officer who may accompany such articles to the police station, or may be deputed for the purpose by his superior officer to affix his seal to the articles and take samples of and from them and all samples so taken shall also be sealed with the seal of the officer-in-charge of the police station.
