Section 56 in The Bihar Prohibition And Excise Act, 2016
56. [ Things liable for confiscation. [Substituted Bihar Act No. 8 of 2018, dated 30.7.2018.]
- Whenever an offence has been committed, which is punishable under this Act.(a)any intoxicant or liquor unlawfully imported, transported, manufactured, sold, stored, possessed, material, utensil, implement, apparatus, package or covering and or the other contents, if any, of such receptacle, package or covering for the purposes of storing, manufacturing or labelling such intoxicant or liquor;;(b)any animal, vehicle, vessel or other conveyance used for carrying any intoxicant or liquor; or(c)any premises or part thereof that may have been used for storing or manufacturing any liquor or intoxicant or for committing any other offence under this Act; shall be liable to be confiscated in a manner prescribed under the provisions of the Act,(d)The State Government, if deem necessary, may issue necessary directions, guidelines, Regulations and instructions with respect to mode and manner of search, seizure and confiscation.]
