Section 54 in The Bihar Prohibition And Excise Act, 2016
54. [ Failure of occupier to disclose information of unlicensed manufacture or cultivation or consumption of liquor or intoxicant. [Substituted Bihar Act No. 8 of 2018, dated 30.7.2018.]
(1)Whenever any liquor or intoxicant or other excisable item is manufactured, sold, stored, bottled, possessed, consumed or any excisable plant is cultivated in contravention of this Act, occupier of that land or building or his agents, shall give information to the nearest excise official, police official or the Collector as soon as the fact comes to their knowledge.(2)Whenever occupier(s) of that land or building or his agents fail to disclose information as per subsection (1), such person or persons shall be liable to be punished for imprisonment up to two years.]
