Section 91 in The Bihar Prohibition And Excise Act, 2016
91. Procedure for launching Prosecution.
(1)As soon as a violation of any of the provisions of the Act is detected, the excise officer or the police officer, of the rank of assistant sub inspector and above, shall register a case under the Act.(2)The excise officer or police officer concerned shall then proceed for investigation of the case.(3)After investigation of the case, he shall file a Report within Sixty -Days from the date of registration of the case.(4)The Report so filed shall be deemed to be a Police Report for the purposes of Section- 173(2) and Section-190 of the Code of Criminal Procedure ,1973 ( Act 2 of 1974).(5)The Collector shall ensure that the aforementioned Report is filed in time and shall also monitor effective prosecution of the cases before the Courts.(6)The Superintendent of Police shall closely monitor the status of cases filed by the police officers under this Act and shall submit period reports to the Excise Commissioner and the Collector.
