Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 149] [Entire Act] NCT Delhi - Subsection Section 149(a) in The Delhi Excise Rules, 2010 (a)Power under section 65 of the Act, to arrest without warrant any person found committing an offence under sections 33 and 40 of the Act.