Section 37(1) in The Bihar Prohibition And Excise Act, 2016
(1)in case of an offence falling under clause (a) and (b),for the first offence only with fine which shall not be less than Fifty thousand rupees or in lieu thereof sentence for a period of three months imprisonment but for subsequent offence falling under clause (a) and (b), shall be punishable with a term which shall not be less than one year but may extend to five years and with fine, which may extend to one lakh rupees
