Section 85(3) in The Bihar Prohibition And Excise Act, 2016
(3)In particular and without prejudice to the generality of the provisions contained in subsection (2), the provisions of sections-326 and 475 of the Code of Criminal Procedure, 1973 (2 of 1974), shall, so far as may be, apply to the proceedings before a special Judge and for the purposes of the said provisions, the special Judge shall be deemed to be a Magistrate;
