(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 Government and such other officers and staff as may be appointed by the Excise Commissioner with the prior approval of the Government.(2). The Excise Intelligence Bureau shall (a)collect intelligence, keep surveillance and maintain information of excise offences;(b)collect and disseminate information regarding prominent excise offenders and history sheeters;(c)detect, monitor detection, investigation and trial of offences under this Act.
