Section 6 in The Dadra and Nagar Haveli Excise Regulation, 2012
6. Excise Intelligence Bureau. - (1) There shall be an Excise Intelligence Bureau headed by the Excise Commissioner and consisting of such number of Excise Officers and staff as may be appointed by the Administrator or by the Excise Commissioner with the prior approval of the Administrator.
(2)The Excise Intelligence Bureau shall,-(a)collect intelligence, keep surveillance and maintain information of excise offences;(b)collect and disseminate information regarding prominent excise offenders and history sheeters;(c)monitor detection, investigation and trial of offences under this Regulation; and(d)maintain information network on manufacture, possession, transport, sale, import or export of liquor or other intoxicants.
