Section 20 — Procedure to be followed by officer-in-charge of police station.
The Central Excise Act, 1944
The officer-in-charge of a police station to whom any person is forwarded under Section 19 1 shall, where the offence is noncognizable, either admit him to bail to appear before the Magistrate having jurisdiction, or in default of bail forward him in custody to such Magistrate.Open in Lexace · Ask the AI about this section
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