Section 76(1) in The Bihar Prohibition And Excise Act, 2016
(1)All offences under this Act shall be Cognizable and Non-Bailable and provisions of Code of Criminal Procedure, 1973 (Act 2 of 1974) shall apply.[Provided that offence committed for the first time under sub section (1) of section-37 and offence under section- 54 of the Act shall be bailable.] [Inserted by Bihar Act No. 8 of 2018, dated 30.7.2018.]
