Section 93(3) in The Bihar and Orissa Excise Act, 1915
(3)When any money is due, in respect of an exclusive privilege to a grantee referred to in Section 23, from any person holding under him, such grantee may apply to the Collector, and the Collector may recover such money on his behalf in either of the ways provided by Subsection (1) :Provided that nothing in this sub-section shall affect the right of any such grantee to recover any such money by civil suit..
