Section 280 in Rules under the United Provinces Excise Act, 1910
280. Applicability of the Criminal Procedure Code.
- Section 54 of the Excise Act makes provisions of the [Criminal Procedure Code, 1898] [Now see Cr. P.C. of 1973.] applicable generally to arrests, searches, search-warrants production of persons arrested and investigation under the Excise Act. Every officer having power of search, arrest and investigation must, therefore, be thoroughly acquainted with Chapters V, VI, VII, XIV and XXXIX of the Code, as amended up-to-date and with the Evidence Act. Attention is directed to the following sections of the Criminal Procedure Code generally : 4 (f), (1) (n), (p), (v), (w), 42, 43, 46 to 53, 56 to 58, 60 to 62 66, 67, 75, 76, 79 to 86, 98 to 102, 103, 149, 150, 151, 153, 160, 161, 164, 167, 169, 170, 171, 173, 183, 496, 510, 511, 512, 539-A, 540 and 544.
