Section 10 in The Bihar Prohibition And Excise Act, 2016
10. Powers and functions of the Excise Commissioner.
- The Excise Commissioner shall-(a)enforce complete prohibition in the State in accordance with the provisions of this Act;(b)promote culture of non drinking and make Prohibition a voluntary effort through social awareness;(c)regulate, control and monitor the manufacture, possession, import, export, and transport of intoxicants;(d)curb illegal trade in liquor and illicit distillation;(e)protect excise revenue and ensure prompt recovery;(f)submit returns and information as required under this Act or the rules framed thereunder, to the State Government upon all matters concerning excise;(g)perform such functions and to exercise such other powers as may, from time to time, be entrusted or delegated to him.
