[Cites 0, Cited by 16]
[Entire Act]
State of Bihar - Section
Section 66 in The Bihar Prohibition And Excise Act, 2016
66. [ [Deleted by Bihar Act No. 8 of 2018, dated 30.7.2018.]
***]| 66. Externmentetc of notorious or habitual offenders.- (1) Where it appears to the Collector that-(a) any person is a notorious or habitual offender under this Act, or(b) that there are reasonable grounds for believing that any person is engaged or about to engage, in the district or any part thereof, in the commission of any offence punishable under this Act or abetment of such offence; the Collector shall, by notice in writing, inform him of the general nature of the material allegation against him in respect of clauses (a) or (b) and shall give him a reasonable opportunity of tendering an explanation regarding them;(2) The person against whom an order under this section is proposed to be made may be allowed to consult and be defended by a counsel of his choice;(3) The Collector, on being satisfied that the conditions specified in clauses (a) or (b) of subsection (1) exist, may by order in writing-(a) direct him to remove himself outside the district or part thereof, as the case may be, by such route, if any, and within such time as may be specified in the order and to resist from entering the district or the specified part thereof, until, the expiry of such period, not exceeding six months as may be specified in the order; and/or(b)(i) require such person to notify his movement, or to report himself, or to do both, in such manner, at such time and to such authority or person as may be specified in the order; or(ii) prohibit or restrict possession or use by him of such article or excisable item as may be specified in the order;or(iii) prohibit or restrict any particular activity or occupation that he is currently engaged in or likely to engage in;or(iv) intern him to the nearest De-addiction Center to undergo such treatment or counseling or both under the supervision of such medical expert for such period as may be specified in the order: or(v) direct him otherwise to conduct himself in such manner as may be specified in the order;until the expiry of such period, not exceeding six months, as may be specified in the order. |