Section 93 in The Bihar and Orissa Excise Act, 1915
93. Recovery of dues.
(1)The following moneys namely:(a)all excise revenue;(b)any loss that may accrue when a grant has been taken under management by the Collector or transferred by him under Section 46; and(c)all amounts due to the [State Government] [Substituted by A.L.O. for 1950, 'Provincial Government'.] by any person on account of any contract relating to the excise-revenue, may be recovered from the person primarily liable to pay the same, or from his surety (if any), by distress and sale of his movable property, or by the process prescribed for the [recovery of arrear of land revenue] [Substituted by Act No. 17 of 1980.].(2)When i grant has been taken under management by the Collector, or has been transferred by him under Section 46, the Collector may recover, in any manner authorised by Sub-section (1), any money due to the grantee by any lessee or assignee.(3)When any money is due, in respect of an exclusive privilege to a grantee referred to in Section 23, from any person holding under him, such grantee may apply to the Collector, and the Collector may recover such money on his behalf in either of the ways provided by Subsection (1) :Provided that nothing in this sub-section shall affect the right of any such grantee to recover any such money by civil suit..
