56. Power of Prohibition and Excise Officer in matters of investigation.
(1)Any Prohibition or Excise Officer not below the rank of an Excise Sub-Inspector, may, as regards offences under Section 27, Section 34, Section 35, Section 36, Section 37 or Section 37-A or Section 40-A exercise within such area as may be notified in this behalf, powers conferred on an officer in-charge of a police station by the provisions of the Code of Criminal Procedure, 1973 :Provided that any such power shall be subject to such restrictions and modifications, as may be prescribed.(2)For the purposes of Section 156 of the said Code, the area in regard to which an Prohibition and Excise Officer is empowered under sub-section (1) shall be deemed to be a police station and such officer shall be deemed to be the officer-in-charge of the station.
