I. Any Salt Agent or Superintendent of Salt Chokies, and also any Assistant to a Salt Agent or Superintendent, or head Officer of any Salt Chokee or Aurung, to whom information shall be given that salt is unlawfully manufactured in any warehouse, dwelling house or other enclosed place within his jurisdiction, may act upon such information in the same manner as in Act XXIX. 1838 he is authorized to act, upon information given him of salt exceeding one maund in quantity being in store in a house, warehouse or other place; and all freshly manufactured contraband salt found by such Officer shall be liable to seizure together with the implements of manufacture, and the provisions of Sections II. to X of Act XXIX. 1838, as to the receipt of information and the manner of search and seizure, and of Section XXIII. of the same Act, as to the penalty for false and malicious information, shall be applicable to information given, and search and seizure made under this Act.

II. In modification of Section XIV. Act XXIX. 1838, any person who shall be found conveying salt, exceeding in quantity five seers of eighty tolahs to the seer, without protective document, within the tract of country in Bengal or Orissa wherein the transportation of salt, unless so protected, is prohibited, and also all persons found in gangs or companies carrying salt sq unprotected, which in the whole quantity exceeds ten such seers, shall be subjected to the penalties prescribed by Regulation X. 1819, of the Bengal Code, and Act XXIX. 1838, for the illegal possession and transportation of salt.