Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Nagaland - Subsection

Section 49(4) in The Nagaland Excise Act, 1967

(4)If the arrest be made, otherwise than under a warrant, by a person or officer not empowered to accept bail, and the person arrested is prepared to give bail, the officer or person making the arrest shall, for that purpose, take the person arrested to-
(a)the nearest Excise Officer empowered to accept bail; or
(b)the nearest officer-in-charge of a police station,
whoever is nearer.