59. Security for appearance in case of arrest without warrant.
(1)The State Government may, by notification, empower any Excise Officer to release on bail person arrested under this Act, otherwise than on a warrant.(2)When a person is arrested under this Act, otherwise than on a warrant, by a person or officer who is not authorised to release arrested persons on bail, he shall be produced before or forwarded to,-(a)the nearest Excise Officer who has authority to release arrested persons on bail, or(b)the nearest officer in charge of the police station, whoever is nearer.(3)Whenever any person arrested under this Act, otherwise than on a warrant, is prepared to give bail, and is arrested by or produced in accordance with sub-section (2) before an officer who has authority to release arrested persons on bail, he shall be released on bail or at the discretion of the officer releasing him, on his own bond.(4)The provisions of [sections 441 to 446 and section 449 of the Code of Criminal Procedure, 1973] [Substituted by Act 32 of 1982 w.e.f. 04.09.1982] , shall apply, so far as may be, in every case, in which bail is accepted or bond taken under this section.
