Section 46(1) in The Bihar and Orissa Excise Act, 1915
(1)If any holder of a licence granted under this Act, or any person to whom an exclusive privilege has been granted under Section 22, contravenes any provision of this Act or any rule made hereunder or makes default in complying with any condition imposed upon him by such licence, or privilege, the Collector may (in the case of licence after the cancellation thereof), and in the case of an exclusive privilege, at any time-(a)take the grant under management, at the risk and loss of the person to whom it was made; or(b)transfer the unexpired portion of the grant, at the risk and loss of the said person, to any other person.
