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State of Bihar - Section
Section 64 in The Bihar Prohibition And Excise Act, 2016
64. [ [Deleted by Bihar Act No. 8 of 2018, dated 30.7.2018.]
***]| 64. Collective Fine.- (1) If the Collector is satisfied, whether on a report of any excise officer or police officer or otherwise, that a particular village or town or any locality within a village or town or any particular group/community living in that village or town have been repeatedly violating any of the provisions of this Act or are habitually prone to commit an offence under this Act or are obstructing the administration of this Act, then the Collector may, by an order ,impose a suitable collective fine on such group of people living in such area of the town or village and may recover such fine as if they were Public Demands under the Bihar & Orissa Public Demands Recovery Act, 1914( Bihar and Orissa Act IV of 1914);(2) The Collector, upon receipt of the report or information under subsection (1), may if consider necessary, conduct or cause such enquiry to be conducted as he deems fit;(3) The Collector shall, before passing an order under subsection (1), give a reasonable opportunity to the people of the area, of being heard;(4) Upon hearing the accused persons or upon such an enquiry under subsection (2), the Collector may pass a suitable order which shall be duly proclaimed in the area by such means as the Collector may decide. |