Section 80(3) in The Bihar and Orissa Excise Act, 1915
(3)When a person arrested is produced before an Excise Officer who has authority to release arrested persons on bail or on their own bond, or before an officer-in-charge of a police station, such officer shall forward such person to, or take security for his appearance before, the Collector or the Excise Officer empowered under Section 77, Sub-section (2) to investigate the case.
