50. [ Report of Abkari Officer gives jurisdiction to a competent Magistrate. [Substituted by Act 16 of 1997, with effect from 3-6-1997.]
(1)Every investigation into the offence under this Act shall be completed without necessary delay.(2)As soon as investigation into the offences under this Act is completed, the Abkari Officer shall forward a Magistrate, empowered to take cognizance of the offence on a police report, a report in accordance with sub section (2) of section 173 of Code of Criminal Procedure, 1973 (Central Act 2 of 1974).]
