Section 75 in The Bihar Prohibition And Excise Act, 2016
75. Power to conduct breath analysis tests and medical tests.
(1)Any of the Officers mentioned in Section-73 may ask any person to undergo breath analysis tests and/or such medical tests as he may deem fit.(2)The person so asked, is duty bound to submit himself to such medical tests or breath analysis tests. Should he fails to do so, it shall be presumed that he has committed an offence under Section 37 of the Act and shall be prosecuted accordingly.(3)The reports of such tests shall be admissible as evidences under the Indian Evidence Act, 1872.
