Section 49 in The Bihar Prohibition And Excise Act, 2016
49. Penalty for Contempt of Court.
- Every Proceeding under this Act before a Collector or before any officer, of such rank as the State Government may by notification prescribe, who is exercising power of the Collector, shall be deemed to be a judicial proceeding within the meaning of section 228 of the Indian Penal Code ( 45 of 1860)and any person guilty of the offence of contempt shall be punished accordingly.
