Section 8 in The Bihar Prohibition And Excise Act, 2016
8. Role of the Collector.
(1)The Collector of the district shall be responsible for the complete prohibition in accordance with the provisions of this Act and shall also ensure the administration of this Act in the area of his jurisdiction;(2)The Collector shall also be responsible for all matters connected with the effective prosecution of cases filed under the Act;(3)The Collector shall also be competent to exercise the powers of the Excise Officer under the Act;(4)The State Government may, by notification, confer the powers of the Collector to any officer, not below the rank of Inspector, of the excise department or any officer, not below the rank of Deputy Collector, of the revenue department, with such designations, powers and duties as the State Government may think fit.
