Section 11(2) in The Bihar Prohibition And Excise Act, 2016
(2)The Excise Intelligence Bureau shall -(a)work towards the success of complete Prohibition of liquor and Intoxicants;(b)collect intelligence, keep surveillance and maintain details of excise offences;(c)collect and disseminate information regarding habitual or notorious excise offenders;(d)monitor the detection, investigation and trial of offences under this Act.
