Section 998(5) in Rules under the United Provinces Excise Act, 1910
(5)That the Collector of any district-through which a consignment passes may by order addressed to the Traffic Manager, direct the detention either of specified consignment or generally of all consignments of intoxicating drugs to enable him to examine the same with respect of due observance of these rules, and that on receipt of such an order the railway administration shall afford all reasonable facilities to the Collector or to any officer deputed by him by order in writing for the making of such examination and shall detain such consignment or consignments until the Collector orders their release.
