Section 6(2) in The Dadra and Nagar Haveli Excise Regulation, 2012
(2)The Excise Intelligence Bureau shall,-(a)collect intelligence, keep surveillance and maintain information of excise offences;(b)collect and disseminate information regarding prominent excise offenders and history sheeters;(c)monitor detection, investigation and trial of offences under this Regulation; and(d)maintain information network on manufacture, possession, transport, sale, import or export of liquor or other intoxicants.
