163. Preliminary report to Collector, of arrest, seizure or search.
- When any officer makes any arrest, seizure or search he must draw up a preliminary report in the barest outline in the prescribed form. The report must be submitted to the Collector through the Superintendent within 24 hours of the arrest, seizure or search. In sub-divisions the report will be sent direct to the Sub-divisional Officer, a copy being at the same time sent to the District Collector through the Superintendent of Excise.The Officer will proceed with his enquiries without waiting for orders on the report but he will be subsequently guided by any orders which may be passed on them. When both opium and intoxicants have been seized two preliminary reports must be drawn up as there will be two cases, one under the Excise Act and the other under the Opium Act. When cases are detected by the special staff a copy should be sent to the Deputy Commissioner of Excise. When the case is one of more than ordinary importance or presents special point of interest or deals with smuggled or contraband articles or when the detecting officer deserves special commendation, the District Collector will forward a copy to the Excise Commissioner.
