Section 68(1) in The Bihar and Orissa Excise Act, 1915
(1)The Collector or any Excise Officer specially empowered by the [State Government] [Substituted by A. L.O., 1950. for 'Provincial Government.'] in this behalf, not below the rank of Deputy Collector or Superintendent of Excise -(i)may, subject to any restrictions imposed by any Rules made under Clause (k) of Section 89, accept from any person whose [exclusive privilege] [Inserted by Act 10 of 1971.], licence, permit or pass is liable to be cancelled or suspended under Clause (a), Clause (b) or Clause (c) of Section 42, or who is reasonably suspected of having committed an offence punishable under any Section of this Act other than Section 61, payment of a sum of money, not exceeding two hundred rupees, in lieu of such cancellation or suspension or by way oi composition for such offence, as the case may be; and(ii)in any case in which any property has been seized as being liable to confiscation under Section 66, may, at any time before the Magistrate has passed an order under Section 67, Sub-section (1), release the property on payment of any sum not exceeding the value thereof as estimated by the Collector or such Excise Officer.
