Section 85 in The Bihar and Orissa Excise Act, 1915
85. Application of certain provisions of the Code of Criminal Procedure, 1898.
- [(1) Except otherwise expressly provided in this Act, the provisions of the Code of Criminal Procedure Code, 1973 relating to arrests, detention in custody, searches, summones, warrants or arrest, search warrants, the production of persons arrested, enquiry and trial of offences shall apply, so far as may be, to arrests, detention in custody, searches, summons, warrants of arrests, search warrants, the production of persons arrested, enquiry and trial of offences under this Act.] [Substituted vide O.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006).](2)For the purpose of the said provisions of the said Code, a Collector shall be deemed to be a Court.(3)Officers to whom a Collector's warrant is directed or endorsed, and officers (other than Collectors) making arrests, searches or seizures under this Act, shall for the purpose of the said provisions of the said Code, be deemed to be Police Officers.
