Section 62 in The Bihar Prohibition And Excise Act, 2016
62. [ Premises liable to be sealed. [Substituted Bihar Act No. 8 of 2018, dated 30.7.2018.]
- If it comes to the notice of any excise officer or any police officer, not below the rank of a Sub Inspector, that any liquor or intoxicant has been found at a particular premises or a particular premises or a part thereof is or has been used for committing any offence under this Act, he may immediately seal the premises and send a report to the Collector for the confiscation of the same.Provided that if the said premises are temporary structures which cannot be effectively sealed , then the excise officer or the police officer, with the order of the Collector, may demolish such temporary structures.]
