68G. [ Premises liable to be sealed. [Inserted by Bihar Act No. 3 of 2016, dated 31.3.2016.]
- If it comes to the notice of any Excise officer or any police officer not below the rank of a Sub Inspector that a particular premises or a part thereof is or has been used for committing any offence under this Act, he may immediately seal the premises and send a report to the Collector for the confiscation of the same.Provided that if the said premises are temporary structures which cannot be effectively sealed , then the Excise Officer or the police officer, with the order of the Collector, may demolish such temporary structures.]
