Section 82 in The Bihar and Orissa Excise Act, 1915
82. Reports of arrests, seizures and searches.
- When any Excise Officer below the rank of Collector, or any officer-in-charge of a police station makes, or receives information of any arrest, seizure, or search under this Act, he shall, within twenty-four hours thereafter, make a full report of all the particulars of the arrest, seizure, or search, or of the information received, to the Collector and to the Excise Officer (if any) empowered under Section 77, Sub-section (2), within the local limits of whose jurisdiction the arrest, seizure, or search was made.
