The Bihar Prohibition and Excise (Amendment and Validation) Act, 2020
Bihar · state statute
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[Bihar Act 10, 2020]
The Bihar Prohibition and Excise (Amendment and Validation) Act, 2020
AN
ACT
TO AMEND THE BIHAR PROHIBITION AND EXCISE ACT, 2016
Be it enacted by the Legislature of the State of Bi har in the Seventy first year of
the Republic of India as follows:-
1. Short title and extent and commencement.—(1) This Act may be called the Bihar
Prohibition and Excise(Amendment and Validation) Act, 2020
(2) It shall extend to whole of the State of Bihar .
(3) It shall deemed to have come into force from the date of commencement of
Bihar Prohibition and Excise Act, 2016 i.e. from 02.10.2016
2. Amendment to Section-73 of the Bihar Prohibition an d Excise Act, 2016.— The
words “Sub-Inspector” under Clause (e) of Section-7 3 of said Act shall be substituted by
“Assistant Sub-Inspector”.
3. Amendment to Section-78 of the Bihar Prohibition an d Excise Act, 2016.— The
words “Sub-Inspector” under sub section (2) of sect ion-78 of said Act shall be substituted
by “Assistant Sub-Inspector”.
4. Validation.—Notwithstanding anything contained contrary in any other Act,
Ordinances, Rules or decision or judgment, decree o r order of any Court of Law, the
provisions of this Act shall have overriding effec t and all acts done according to the
provisions of Bihar Prohibition and Excise Act, 2016 by Assistant Sub- inspectors of Police
shall be deemed to be valid.
5. Repeal and Saving.—
(i) Prohibition and Excise (Amendment and Validati on) Ordinance, 2020
(Bihar Ordinance No.-04, 2020) is hereby repealed.
(ii) Notwithstanding such repeal, anything done o r any action taken in exercise
of any power conferred by or under the said ordinan ce shall be deemed to
have been done or taken in exercise of the powers conferred by or under
this Act as if this Act were in force on the day on which such thing was
done or action taken.
By Order of the Governor of Bihar,
P.C. Choudhary ,
Secretary to the Government .
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Website: http://egazette.bih.nic.in
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