Section 69(1) in Bihar and Orissa Excise Rules, 1919
(1)when any excise officer not below the rank of Sub-Inspector requires the aid of any officer referred to in Section 75, sub-section (1), in making any arrest or search under the Act, he shall send.-(a)if the aid of the police is required, to the Officer-in-Charge of the police-station within the limits of which the arrest or search is to be made, or(b)if the aid of any other officer referred to in the said sub-section is required, a requisition (which shall be in writing, if the exigencies of the occasion permit) stating the nature of the aid required and the reasons for which it is required.
