Section 7 in Uttarakhand (the U.P Excise Act, 1910)(Amendment) Act, 2019
7. Amendment of Section 54.
- In Section 54 of the principal Act for the proviso the following proviso shall be substituted, namely-"Provided that an offence punishable under Section 60, Section 60-A, Section 61, Section 62, Section 63, Section 64-A, Section 65, Section 68 and Section 69 or an offence punishable for abetment of any offence under the said sections may be investigated into without the order of a Magistrate, and that any warrant issued by the Collector under Section 51 or Section 52 may be executed by any officer authorised by the collector for the said purpose.".
