Abkari (Calcutta and Madras) Town Act, 1856 [Repealed]
Abkari: Calcutta; Madras Town
(Received the assent of the Governor General on the 8th February 1856.)
PREAMBLE
Whereas the office of Commissioner for the superintendence of the Abkaree Revenue, heretofore existing under Act No. XXV of 1840, has been abolished, and it is expedient to make provision for the exercise of the powers and duties vested by Act No. XI of 1849 in the Commissioner of Abkaree; and whereas it is also expedient to declare the powers of Abkaree officers to make arrests in certain cases; It is enacted as follows:
Section 1. Powers and duties of Commissioner of Abkaree vested in Commissioner of Revenue
The Commissioner of Revenue of the Division within which Town of Calcutta is or may be situated, shall possess the powers and perform the duties vested by Act No. XI of 1849 in the Commissioner of Abkaree.
Section 2. Abkaree officers empowered to make arrests in certain cases
Whenever an Abkaree officer shall, under Section XIX Act XI of 1849 or Section XIX Act XIX of 1852, seize any spirituous or fermented liquors or intoxicating drugs, as liable to confiscation, he may also arrest the person in whose possession such liquors or drugs may be found; and all the provisions of the aforesaid Acts relative to arrests shall be applicable to arrests made under this Act.