Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 87] [Entire Act] State of Bihar - Subsection Section 87(b) in Bihar Excise Act, 1915 (b)in Section 57, Section 61, Clause (d) or Clause (e), or Section 62, except on the complaint or report of the Collector or an Excise Officer authorised by the Collector in this behalf.
