Section 92 in The Bihar Prohibition And Excise Act, 2016
92. Appeals.
(1)All final orders passed by any Excise Officer other than the Excise Commissioner or Collector under this Act, shall be appealable to the Collector within sixty days from the date of the order.(2)All final orders passed by the Collector and Excise Commissioner shall be appealable to the Excise Commissioner and the State Government respectively within ninety days from the date of the order complained of.Provided that no second appeal shall lie against an order passed by the Excise Commissioner on appeal.(3)The State Government may make rules in this behalf.
