(1)Every Officer of the [State Government] [Substituted by section 51 (2) of the Bengal Excise (Amendment) Act, 1965 (Bengal Act 39 of 1965) for the words Police, Excise and Salt, Customs and Land-revenue Departments, and every officer employed by a body of Port CommissionerSection] shall be bound, subject to any rules made under section 85,[sub-section (2),] [Inserted by section 51(1), ibid.] clause (1), to give immediate information to an Excise Officer of all breaches of any of the provisions of this Act which may come to his knowledge.(2)Every Officer referred to in sub-section (1), and every village chaukidar and dafadar, shall be bound, subject to any rules made under section 85, [sub-section (2),] [Inserted by section 51(1), ibid.] clause (l), to give reasonable aid to any Excise Officer in carrying out the provisions of this Act, or of any rule, notification or order made, issued or given under this Act, upon request made by such Officer.
