Section 72(1) in The Bihar Prohibition And Excise Act, 2016
(1)If the Collector finds that a person in respect of whom an order has been made under Section-66, is an absconder or has absconded or is concealing himself so that the order cannot be executed, the Collector may by order notified in the official gazette and published in the local newspaper, direct the said person to appear before such officer, at such place and within such period as may be specified in the order.
