Section 11 in The Bihar Prohibition And Excise Act, 2016
11. Excise Intelligence Bureau.
(1)There shall be an Excise Intelligence Bureau, headed by the Excise Commissioner, consisting of such number of excise officers and staff as may be appointed by the State Government and such other officers and staff as may be appointed by the Excise Commissioner with the prior approval of the State Government.(2)The Excise Intelligence Bureau shall -(a)work towards the success of complete Prohibition of liquor and Intoxicants;(b)collect intelligence, keep surveillance and maintain details of excise offences;(c)collect and disseminate information regarding habitual or notorious excise offenders;(d)monitor the detection, investigation and trial of offences under this Act.
