Section 73 in Rules under the United Provinces Excise Act, 1910
73. Prosecution of Excise cases by prosecuting staff.
- The Inspector General of Police has agreed to allow the prosecution of excise cases sent up by officers of the Excise Department by the prosecuting staff of the police, provided that they are available and the District Magistrate and the Superintendent of Police have no objection to their appearing in such case. Whenever, therefore, it is necessary that important excise and opium cases should be prosecuted by Prosecuting Inspectors or Sub-Inspectors, Officers of the Excise Department should approach the District Magistrate and the Superintendent of Police for the loan of the services of these Officers.
