(1)All officers in charge of police-stations shall take charge of and keep in safe custody, pending the orders of a Magistrate, or of the Collector, or of an Excise Officer empowered under section 73, sub-section (2), to investigate the case, [all persons arrested and all articles seized] [Substituted by section 55(1), ibid for the words all articles seized.] under this Act [and brought or delivered] [Substituted by section 55(2), ibid for the words which may be delivered.] to them; and shall allow any Excise Officer who may [accompany any such articles] [Substituted by section 55(3), ibid for the words accompany such articleSection] to the police-station, or who may be deputed for the purpose by an official superior, to affix his seal to such articles and to take samples of and from them.(2)All samples so taken shall be sealed with the seal of the officer in charge of the police-station.
