Section 68 in The Bihar Prohibition And Excise Act, 2016
68. Permission to return temporarily.
- The Collector, may by an order, permit any person in respect of whom an order has been made under Section-66 to enter or return, for temporary period, into or to the area from which he was directed to remove himself, subject to such conditions as the Collector may specify and may at any time rescind any such permission.
