Section 73 in The Bihar Prohibition And Excise Act, 2016
73. Power to enter, inspect, search and seize.
- Any of the following officers namely:(a)The Excise Commissioner; or(b)The Collector; or(c)Any block level officer and above of the District authorized by the Collector; or(d)Any Excise Officer; or(e)Any police officer not below the rank of [Assistant Sub-Inspector] [Substituted 'Sub Inspector' by Bihar Act No. 10 of 2020.]; or(f)Any other officer or agency or force, armed or otherwise, authorized for this purpose by the State Government;may, without warrant but subject to such restrictions as may be prescribed by the State Government, enter , inspect ,search any place at any time, day or night, and seize any document, sample, equipment, conveyance, animal, commodity, intoxicant, material, raw material or any other item of concern.
