130. Arrested persons and things seized to be sent to officer in-charge of police station.
- Every person arrested and thing seized by a Prohibition Officer under this Act, shall be sent to the officer-in-charge of the nearest Police Station [or to any other officer duly empowered under Section 129 if the Director in any particular case has directed such officer to conduct the investigation of the offence] [This portion was added by Bombay 22 of 1960, Section 86.],
