73. Security for appearance in case of arrest without warrant.
- The State Government may empower any excise officer to grant bail notwithstanding that such officer is not empowered under Section 46.(2)When a person is arrested under this Act, otherwise than on warrant, by a person or officer who is not empowered to grant bail, he shall be produced before or forwarded to:-(a)the nearest Excise Officer empowered to grant bail; or(b)the nearest officer-in-charge of a 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 empowered to grant bail, he shall be released upon bail, or, at the discretion of the officer, releasing him on his own bond.(4)The provisions of Section 499 to 502, 513, 514, 515 of the Code of Criminal Procedure, 1898 (V of 1898), shall apply so far as may be, in every case in which bail is accepted or a bond taken under this section.
