The BIHAR PROHIBITION AND EXCISE (AMENDMENT) ACT, 2022
Bihar · state statute
Open in Lexace · Ask the AI about this act
/g467नबंधन सं/g201 या पी0ट/g5470-40
/u0962बह/glyph400र गजट
[स/glyph400ध/glyph400रण [/glyph417क
/u0962बह/glyph400र सरक/glyph400र /u0939/glyph400र/glyph400 /glyph147क/glyph400/u0966शत
11 च/glyph415/glyph142 1/glyph7044 /glyph53श/glyph55/glyph59
(स/glyph417/glyph55 पटन/glyph400 1/glyph691) पटन/glyph400 , श/u0967/glyph127व/glyph400र , 1 [/glyph147/glyph401ल 2/glyph5522
fof/k foHkkx
———
vf/klwpuk
1 vizhy 2022
laŒ ,yŒthŒ&01&08@2022&2768@ystA —fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEufyf[kr
vf/kfu;e] ftlij egkefge jkT;iky fnukad 1 vizhy 2022 dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh
lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns’k ls]
T;ksfrLo:i T;ksfrLo:i T;ksfrLo:i T;ksfrLo:i JhokLro JhokLro JhokLro JhokLro]]]]
ljdkj ds izHkkjh lfpoA
2 /u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59/glyph61 1 [/glyph147/glyph401ल 2022
[fcgkj vf/kfu;e 03] 2022⁄=
fcgkj e|fu"ks/k vkSj mRikn ¼la'kks/ku½ vf/kfu;e] 2022
fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 ¼ fcgkj v f/kfu;e 20] 2016½ dks la'kksf/kr djus
ds fy, vf/kfu;e
Hkkjr x.kjkT; ds frgŸkjosa o"kZ esa fcgkj jkT; ds fo/kkueaMy }kjk fuEu :i esa vf/kfu;fer gks %&
1- laf{kIr uke] foLrkj vkSj izkjaHk %&
¼1½ ;g vf/kfu;e fcgkj e|fu"ks/k vkSj mRikn ¼la'kks /ku½ vf/kfu;e] 2022 dgyk,xkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjr izo`Ÿk gksxk vkSj bl la'kks/ku vf/kfu; e ds mica/k lHkh yafcr ekeyksa ij ykxw gksaxsA
2- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk& 2 dh mi/kkjk ¼26½ ds i'pkr~ u;h
mi/kkjk ¼26d½ dk vUr%LFkkiu A& fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk&2 dh mi/kkjk ¼26½ ds
i'pkr~ ,d u;h mi/kkjk ¼26d½ fuEu :i esa vUr%LFkkfir dh tk,xh %&
^^¼26d½ ^^izn'kZ** ls vfHkizsr gS dksbZ nLrkost] v fHkys[k] oLrq] QksVksxzkQ] ,uhes'ku ;k dksbZ vU;
en ftldk lkf{;d ewY; gks] ftls U;k;ky; esa vkSipkfj d :i ls izLrqr djuk visf{kr
gks vkSj blds vUrxZr nLrkost] vfHkys[k] oLrq] QksVk sxzkQ] ,uhes'ku ;k en dh
ohfM;ksxzkQh] Mªksu Nfo vkfn tSlh bysDVªkWfud Nfo gSA**
3- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk& 2 dh mi/kkjk ¼69½ ds [kaM esa
la'kks/ku A&fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk& 2 dh mi/kkjk ¼69½ ^^vFkok [kehj eqDr** 'kCnksa
dks gVk fn;k tk,xkA
4- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk&37 dk izfrLFkkiu A& fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e 2016] dh /kkjk&37 ¼'kjkc dk miHkksx djus ds fy, 'kkfLr½ ;Fkk 2018 ds vf/kfu;e] 8
}kjk la'kksf/kr fuEufyf[kr }kjk izfrLFkkfir dh tk,xh %&
^^37& 'kjkc dk miHkksx djus ds fy, 'kkfLr&¼1½ bl vf /kfu;e ;k fu;e] vf/klwpuk ;k blds
v/khu fn, x, vkns'k ds mYya?ku esa tks dksbZ fdlh L Fkku esa 'kjkc ;k eknd nzO; dk
miHkksx djrk gS ;k fdlh ifjlj ;k ckgj esa u'ks dh v oLFkk esa ik;k tkrk gS ;k fdlh
eknd nzO; ds izHkko esa ik;k tkrk gS rks mls rqjr f xj¶rkj fd;k tk,xk vkSj utnhdh
dk;Zikyd eftLVªsV ds le{k izLrqr fd;k tk,xkA rFkkfi mls NksM+ fn;k tk,xk ;fn og
jkT; ljdkj }kjk vf/klwfpr 'kkfLr dk Hkqxrku dj nsrk gSA ,slh 'kkfLr dk Hkqxrku
djus esa foQy gksus ij mls ,d ekg dk lk/kkj.k dkjko kl fn;k tk,xkA mlds ikl
dksbZ eknd inkFkZ feyus ij mls /kkjk&57 ds vuqlkj tCr ¼vfHkxzg.k½ dj u"V dj fn;k
tk,xkA
ijarq ckj&ckj vijk/k djus dh n'kk esa jkT; ljdkj vf/klwpuk }kjk
vfrfjDr 'kkfLr ;k dkjkokl ;k nksuksa fofgr dj ldsxhA
Li"Vhdj.k 1 %& vfHk;qDr dks ;g vf/kdkj ugha gksxk fd mls visf{ kr 'kkfLr dk
Hkqxrku djus ij NksM+ fn;k tk;A iqfyl inkf/kdkjh ;k mRikn inkf/kdkjh ds izfrosnu ds
vk/kkj ij dk;Zikyd eftLVªsV fyf[kr esa dkj.kksa dks vfHkfyf[kr dj vfHk;qDr dks 'kkfLr dk
Hkqxrku djus ij Hkh NksM+us ls badkj dj ldsxk rFkk mls ,slh vfHkj{kk ds fy, lqiqnZ dj
ldsxk tks og mfpr le>sA
Li"Vhdj.k 2 %& ,slk NqVdkjk fo'ks"k U;k;ky; ds le{k fopkj.k] ; fn dksbZ gks] ds
ifj.kke dks izHkkfor ugha djsxkA
¼2½ bl /kkjk ds v/khu lHkh vijk/k dk;Zikyd eftLVªsV }kjk laf{kIr fopkj.k dh
izfØ;k }kjk fu"ikfnr fd;s tk;sxs tks bl /kkjk ds iz;kstu f}rh; Js.kh ds U;kf;d eftLVªsV dh
'kfDRk;ksa dk iz;ksx djsaxsA jkT; ljdkj ,sls dk;Zik yd eftLVsªV dh fu;qfDRk mPp U;k;ky; ds
ijke'kZ ls djsxhA
¼3½ bl /kkjk ds v/khu ekeyksa dk vUos"k.k mRikn ink f/kdkjh ;k iqfyl inkf/kdkjh tks
lgk;d voj fujh{kd dh iafDr ls uhps dk u gks] }kjk fd;k tk,xkA
¼4½ bl /kkjk ds v/khu vijk/k djus dk vfHk;qDr dksbZ O;fDr fdlh vU; vf/kfu;e ds
v/khu naMuh; vijk/k Hkh djrk gS rks og bl vf/kfu;e ds v/khu ;Fkk mfYyf[kr ifj.kke dk
Hkh lkeuk djsxkA**
5- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk& 39 dh mi/kkjk ¼2½ dks gVk;k
tkuk %& fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk& 39 ¼jlk;uK dh nqdku esa 'kjkc ds miHkksx
ds fy, 'kkfLr½ dh mi/kkjk ¼2½ dks gVk fn;k tk;sxkA
6- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk& 55 dks gVk;k tkuk %& fcgkj
e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk&55 ¼vijk/kksa dk 'keu ugha gksuk½ dks gVk fn;k tk,xkA
3 /u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59/glyph61 1 [/glyph147/glyph401ल 2022
7- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk&56 dk izfrLFkkiu A& fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e] 2016] dh /kkjk&56 ¼vf/kgj.k dh tk ldus okyh phtsa½ ;Fkk 2018 ds vf/kfu;e] 8 }kjk
la'kksf/kr fuEufyf[kr }kjk izfrLFkkfir dh tk,xh%&
^^ 56- tCr enksa dk vf/kgj.k A&
¼1½ /kkjk&57[k esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh tc dHkh bl vf/kfu;e ds v/khu
naMuh; vijk/k fd;k tkrk gS rks dyDVj ;k mlds }kjk i zkf/kd`r dksbZ inkf/kdkjh]
vUos"kd inkf/kdkjh ds izfrosnu ds vk/kkj ij ,sls enksa dk vf/kgj.k dj ldsxkA
¼2½ ,sls enksa esa 'kkfey gks ldsaxs&
i. dksbZ ifjlj ;k mlds Hkkx(
ii. dksbZ i'kq] okgu] crZu ;k lokjh(
iii. dksbZ 'kjkc ;k eknd nzO;(
iv. ekeys ij izHkko Mkyus okyk dksbZ vU; en
ijUrq tgk¡ /kkjk&57 esa ;FkkmfYyf[kr oLrq,¡ u"V dh tkusokyh gSa rks dyDVj ;k
mlds }kjk izkf/kd`r fdlh inkf/kdkjh dks mlds u"V gk sus ds iwoZ mls vf/kgj.k djus dh
vko';drk ugha gSA
¼3½ jkT; ljdkj ryk'kh] tCrh] u"V djus vkSj vf/kgj. k ds rjhds vkSj jhfr dh ckcr
vko';d funs'k] ekxZn'kZu] fofu;eu vkSj vuqns'k tkjh dj ldsxhA
8- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk& 57 dk izfrLFkkiu %& fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e] 2016 dh /kkjk&57 ¼vf/kgj.k ds iwoZ oLrqvksa dks foØ; ;k u"V djus dk vkns'k nsus
dh dyDVj dh 'kfDr½ fuEufyf[kr }kjk izfrLFkkfir dh tk,xh %&
^^ 57&u"V fd, tkus ds Hkkxh dqN oLrq,¡ & dyDVj ;k mlds }kjk izkf/kd`r dksbZ inkf/kdkjh
/kkjk&57d ds v/khu micaf/kr jhfr ls dqN enksa dks t ks fdlh mRikn inkf/kdkjh ;k iqfyl
inkf/kdkjh }kjk tCr fd, x, gSa] u"V dj ldsxk ;fn ml dh jk; esa ;s en nq#i;ksx fd,
tkus ds Hkkxh gSa ;k yksd lqj{kk dks [krjk igq¡pkus okys gSa ;k lkoZtfud LFkku ysus okys gSaA
;s en gSa%&
¼d½ dksbZ ekndnzO; ;k 'kjkc(
¼[k½ ,sls ekndnzO; ;k 'kjkc dks j[kus okyh dksbZ o Lrq] crZu] midj.k] lkf/k=] iSdst
;k vkojd vkfn(
¼x½ rqPN ewY; ;k tYnh ;k izkd`frd :i ls u"V gksus dk Hkkxh dksbZ vU; enA
9- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk& 57 ds i'pkr~ ,d u;h /kkjk&57d
dk vUr%LFkkiu A & fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkj k&57 ds i'pkr~ ,d u;h /kkjk&57d
fuEu :i esa vUr%LFkkfir dh tk,xh %&
^^ 57d& tCr oLrq,¡ fo'ks"kdj eknd nzO;ksa dks u"V djuk&
¼1½ naM izfØ;k lafgrk 1973 ¼vf/kfu;e 2] 1974½ dh / kkjk&451 esa vUrfoZ"V fdlh ckr
ds gksrs gq, Hkh dyDVj ;k mlds }kjk izkf/kd`r fdlh inkf/kdkjh dks tCr oLrqvksa
fo'ks"kdj eknd nzO;ksa dks u"V djus dk vkns'k nsus dh 'kfDr gksxh ;fn mldh jk;
esa tCr oLrq ;k eknd nzO; nq:i;ksx fd, tkus ds Hkkx h gksa ;k lkoZtfud LFkku
ysus okys gksa ftlls yksd lqj{kk dks [krjk gksA
¼2½ dyDVj ;k mlds }kjk izkf/kd`r inkf/kdkjh mu eke yksa esa Hkh u"V djus dk vkns'k
ns ldsxk tgk¡ /kkjk&58 ds v/khu vf/kgj.k dk;Zokgh ; k fo'ks"k U;k;ky; }kjk
fopkj.k iwjk ugha gqvk gksA vUos"k.k inkf/kdkjh ds izfrosnu ds vk/kkj ij u"V djus
dk ,slk vkns'k fn;k tk,xk tks tCr eknd nzO;ksa dks u"V djus ds fy, dgrs
le; jklk;fud ijh{kk ds ifj.kke dks 'kkfey djsxkA
¼3½ dyDVj ;k mlds }kjk izkf/kd`r inkf/kdkjh jklk;f ud ijh{kk izfrosnu izkIr djus
ds i'pkr~ mUgsa u"V djk,xkA
¼4½ dyDVj ;k mlds }kjk izkf/kd`r inkf/kdkjh lqfuf' pr djsxk fd ,slk fou"Vhdj.k
dk;Zikyd eftLVªsV dh mifLFkfr esa gks vkSj bldh izf Ø;k uohure bysDVªkWfud
izkS|ksfxdh tSls eksckby Qksu ;k ohfM;ksxzkQh dk iz ;ksx dj lE;d~ :i ls
vfHkfyf[kr gksA dksbZ vU; oLrq,¡ tSls crZu] [kkyh c ksrysa] ikÅp] iSdst vkfn Hkh
u"V fd, tk ldsaxsA ,sls fou"Vhdj.k dh iwjh dk;Zokgh ekeys ds fu"iknu rd
lqjf{kr j[kh tk,xhA
¼5½ ,sls fou"Vhdj.k ij dyDVj ;k mlds }kjk izkf/kd` r inkf/kdkjh lEc) fo'ks"k
U;k;ky; esa izfrosnu lefiZr djsxkA mDr izfrosnu izn 'kZ ds :i esa ekuk tk,xk
4 /u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59/glyph61 1 [/glyph147/glyph401ल 2022
tks Hkkjrh; lk{; vf/kfu;e 1872 ¼vf/kfu;e 1] 1872½ d h /kkjk&74 ds v/khu ,d
lkoZtfud nLrkost ds :i esa xzkg~; gksxk vkSj fopkj. k ds iz;kstukFkZ lk{; xfBr
djsxkA**
10- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 esa u;h / kkjk&57[k dk vUr%LFkkiu A& fcgkj
e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk&57d ds i'pkr~ ,d u;h /kkjk&57[k fuEu :i esa vUr%LFkkfir d h
tk,xh %&
^^ 57[k& 'kkfLr ij oLrqvksa ;k ifjljksa dk NksM+s tkus dk Hkkxh gksuk &
¼1½ bl vf/kfu;e ds v/khu naMuh; fdlh vijk/k dks dj us ds fy, iz;qDr dksbZ i'kq]
okgu] crZu ;k vU; lokjh ftls fdlh iqfyl inkf/kdkjh ;k mRikn inkf/kdkjh
}kjk tCr fd;k x;k gks] dks ,slh 'kkfLr ds Hkqxrku i j dyDVj }kjk NksM+ fn;k
tk,xk tks jkT; ljdkj }kjk vf/klwfpr fd;k tk;A
¼2½ bl vf/kfu;e ds v/khu naMuh; fdlh vijk/k dks dj us ds fy, iz;qDr fdlh
ifjlj ;k mlds fgLls ftls fdlh iqfyl inkf/kdkjh ;k m Rikn inkf/kdkjh }kjk
tCr fd;k x;k gks] dks ,slh 'kkfLr ds Hkqxrku ij dyDVj }kjk NksM+ fn;k tk,xk
tks jkT; ljdkj }kjk vf/klwfpr fd;k tk;A
¼3½ ;fn lacaf/kr O;fDr 'kkfLr dk Hkqxrku ugha djrk gS rks dyDVj /kkjk&58 ds
vuqlkj mDr i'kq] okgu] crZu ;k vU; lokjh vkSj ifjlj ds vf/kgj.k dh
dk;Zokgh djsxkA
Li"Vhdj.k 1 %& vfHk;qDr dks ;g vf/kdkj ugha gksxk fd visf{kr ' kkfLr ds Hkqxrku ij
mldh lokjh] en ;k ifjljksa dks NksM+ fn;k tk;A dyDV j] iqfyl inkf/kdkjh ;k mRikn
inkf/kdkjh ds izfronsu ds vk/kkj ij fyf[kr esa dkj. kksa dks vfHkfyf[kr dj mDr lokjh] en ;k
ifjljksa dks NksM+us ls fQj Hkh badkj dj ldsxk vkSj vf/kgj.k rFkk uhykeh@fou"Vhdj.k dh
dk;Zokgh dj ldsxkA
Li"Vhdj.k 2 %& bl la'kks/ku ds izo`Ÿk gksus dh frfFk ls dyDVj vf/kgj.k dh py jgh
dk;Zokgh dks can dj nsxk ;fn lacaf/kr O;fDr ;Fkk vf /klwfpr 'kkfLr dk Hkqxrku dj nsrk gS vkSj
,sls okgu] lokjh ;k ifjlj dks NksM+ nsxkA]
Li"Vhdj.k 3 %& ,slk NqVdkjk fo'ks"k U;k;ky; ds le{k fopkj.k] ; fn dksbZ gks] ds
ifj.kke dks izHkkfor ugha djsxkA**
11- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk& 62 dk izfrLFkkiuA &fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e] 2016 dh /kkjk&62 A& ¼ifjljksa dk lhycan fd, tkus ds v/khu gksuk½ ;Fkk 2018 ds
vf/kfu;e 8 }kjk la'kksf/kr] fuEufyf[kr }kjk izfrLFkkfir dh tk,xh &
^^ 62 ifjljksa dk lhycan fd, tkus ds v/khu gksuk & ;fn fdlh mRikn inkf/kdkjh ;k
fdlh iqfyl inkf/kdkjh] tks lgk;d voj fujh{kd ls vU; wu iafDRk dk gks dks irk pys fd fdlh
[kkl ifjlj ;k mlds fdlh Hkkx esa 'kjkc vFkok dksbZ eknd nzO; ik;k tkrk gSa vFkok ml ifjlj
fo'ks"k ;k mldk dksbZ fgLlk bl vf/kfu;e ds v/khu fd lh vijk/k djus ds fy, iz;qDr fd;k tkrk
gS] rks og rRdky ml ifjlj ;k mldk dksbZ fgLlk dks lhycan dj ldsxk rFkk mlds vf/kgj.k ds
fy, dyDVj ds ikl izfrosnu Hkst ldsxkA
ijUrq] ;fn mDr ifjlj vLFkk;h ljapuk gks ftls izHkko h <ax ls lhycan ugha fd;k tk
ldrk gks rks mRikn inkf/kdkjh ;k iqfyl inkf/kdkjh] dyDVj ds vkns'k ls ,sls vLFkk;h lajpukvksa
dks /oLr dj ldsxkA**
12- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk& 67] /kkjk&68] /kkjk&69] /kkjk&70]
/kkjk&71] vkSj /kkjk&72 dks gVk;k tkuk %& fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk&67 ¼ vkns'k
ds foLrkj.k dh vof/k½ ] /kkjk&68 ¼vLFkk;h :i ls okilh dh vuqefr½ ] /kkjk&69 ¼lk{; dh izd`fr½ ]
/kkjk&70 ¼rRdky fxj¶rkjh½ ] /kkjk&71 ¼/kkjk&66 ds v/khu vkns'k dk vuqikyu ugha djus ds fy, 'kkfLr½
vkSj /kkjk&72 ¼Qjkj O;fDr ds laca/k esa 'kfDr;k¡½ dks gVk fn;k tk,xkA
13- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk& 75 ds i'pkr~ ,d u;h /kkjk&75d
dk vUr%LFkkiu %& fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk &75 ds i'pkr~ ,d u;h /kkjk&75d
fuEu :i esa vUr%LFkkfir dh tk,xh%&
^^ 75d izfrosnu dk lkoZtfud nLrkost gksuk & bl vf/kfu;e ds v/khu dksbZ izfrosnu
pkgs HkkSfrd :i ls ;k bysDVªkWfud vkWuykbu ra= ds e k/;e ls nkf[ky fd;k tk;] fo'ks"kdj
jklk;fud ijh{kk ls lacaf/kr] Hkkjrh; lk{; vf/kfu;e 1872 ¼vf/kfu;e 1] 1872½ dh /kkjk&74 ds
v/khu lkoZtfud nLrkost ds :i esa ekuk tk,xkA**
5 /u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59/glyph61 1 [/glyph147/glyph401ल 2022
14- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk& 80 dk izfrLFkkiu %& fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e] 2016 dh /kkjk&80 ¼fxj¶rkj O;fDr;ksa dh is'kh½ fuEufyf[kr }kjk izfrLFkkfir dh
tk,xh%&
^^ 80-&fxj¶rkj O;fDr;ksa dks is'k djuk&
¼1½ bl vf/kfu;e ds v/khu fxj¶rkj fdlh O;fDr dks 24 ?kaVs ds vanj fo'ks"k
U;k;ky; ;k utnhdh U;kf;d eftLVªsV ds le{k ;k rks O; fDrxr :i ls ;k
bysDVªkWfud ohfM;ks laidZ ek/;e ls is'k fd;k tk,xkA
Li"Vhdj.k %& ;fn dksbZ iz'u mBs fd D;k vfHk;qDr O;fDr dks O; fDrxr :i ls
;k bysDVªkWfud ohfM;ks lEidZ ek/;e ls U;k;ky; ds le {k is'k fd;k x;k Fkk] rks vfHk;qDr
O;fDr dh is'kh dks ;FkkfLFkfr mlds fujks/k dks izkf /kd`r djusokys vkns'k esa mlds gLrk{kj }kjk
;k dk;Zokgh dh ohfM;ks fjdkfMZax }kjk izekf.kr fd;k tk ldsxkA]
¼2½ fxj¶rkj O;fDr dh vfHkj{kk dh ek¡x djrs le; eft LVªsV ds le{k lHkh tCr
enksa ;k eknd nzO;ksa dks izLrqr djuk vko';d ugha g ksxkA lac) mRikn
inkf/kdkjh ;k iqfyl inkf/kdkjh ,slh cjkenxh dk bysD VªkWfud lk{; izLrqr dj
ldsxkA
15- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk& 81 dk izfrLFkkiu %& fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e] 2016 dh /kkjk&81 ¼vfHkx`ghr oLrqvksa vkSj fxj¶rkj O;fDr dks Lohdkj d jus dk
iqfyl dk drZO;½ fuEufyf[kr }kjk izfrLFkkfir dh tk,xh%&
^^ 81& fxj¶rkj O;fDr;ksa] tCr oLrqvksa vkSj jklk;fud i jh{kk dh vfHkj{kk&
¼1½ fo'ks"k U;k;ky; ;k U;kf;d eftLVªsV }kjk fxj¶rk j O;fDr ¼O;fDr;ksa½ dks U;kf;d
vfHkj{kk ;k iqfyl vfHkj{kk esa lqiqnZ djus rd fxj¶r kj O;fDr lac) mRikn
inkf/kdkjh ;k iqfyl inkf/kdkjh }kjk lqjf{kr vfHkj{kk esa j[kk tk,xkA
¼2½ tCr oLrqvksa ftuesa eknd nzO; 'kkfey gSa] dh n 'kk esa lac) mRikn inkf/kdkjh ;k
iqfyl inkf/kdkjh ,d tCrh lwph cuk,xkA mDr tCrh lwph ,d izn'kZ ds :i esa
ekuh tk,xh tks Hkkjrh; lk{; vf/kfu;e 1872 ¼vf/kfu;e 1] 1872½ dh /kkjk&74
ds v/khu lkoZtfud nLrkost ds :i esa xzká gksxk vkSj fopkj.k ds iz;kstukFkZ
lk{; xfBr djsxkA blds Bhd i'pkr~] lac) inkf/kdkjh d yDVj ds le{k
;FkkfLFkfr fou"Vhdj.k ;k vf/kgj.k ds fy, ,d vkosnu nsxk vkSj dyDVj ds
vkns'k gksus rd tCr oLrqvksa dks lqjf{kr vfHkj{kk esa j[ksxkA
¼3½ eknd nzO;ksa vkfn dks u"V djus dh ek¡x djrs le ; lac) iqfyl ;k mRikn
inkf/kdkjh jklk;fud ijh{k.k djk,xkA fo'ks"k U;k;ky; ds vfrfjDr dksbZ
utnhdh U;kf;d eftLVªsV ;k dk;Zikyd eftLVªsV ,slh jk lk;fud ijh{kk dh
vuqefr nsus ds fy, l{ke gksxkA
16- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk& 81 ds i'pkr~ ,d u;h /kkjk&81d
dk vUr%LFkkiu A& fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk &81 ds i'pkr~ ,d u;h /kkjk&81d
fuEu :i esa vUr%LFkkfir dh tk,xh%&
^^ 81d&tCr oLrq] LFky ij dc u"V dh tk ldsxh & tgk¡ HkwHkkx vkSj ifjogu dh pqukSfr;ksa
ds dkj.k tCr oLrqvksa ;k eknd nzO;ksa dks lqjf{kr v fHkj{kk esa j[kuk laHko u gks ;k tgk¡ tCr
dh x;h ,slh oLrqvksa ;k eknd nzO;ksa dks tCr djus d s LFkku ij izHkkoh :i ls lqjf{kr ugha
fd;k tk lds rks lac) iqfyl inkf/kdkjh ;k mRikn inkf /kdkjh fo'ks"k U;k;ky; ;k dyDVj ds
vkns'k ds fcuk ,d NksVs uewus dks j[kdj LFky ij gh lkjh ek=k dks u"V dj ldsxkA
ijUrq tCr oLrqvksa dks u"V djusokyk inkf/kdkjh ,s ls fou"Vhdj.k dk bysDVªkWfud
lk{; tSls ohfM;ksxzkQh ;k Mªksu Nfo j[ksxk vkSj dyD Vj vkSj fo'ks"k U;k;ky; dks iwjs vkSfpR;
ds lkFk ,d izfrosnu lefiZr djsxkA mDr izfrosnu ,d i zn'kZ ds :i esa ekuk tk,xk tks
Hkkjrh; lk{; vf/kfu;e] 1872 ¼vf/kfu;e 1] 1872½ dh / kkjk&74 ds v/khu ,d lkoZtfud
nLrkost ds :i esa xzká gksxk vkSj fopkj.k ds iz;kstukFkZ lk{; xfBr djsxkA**
17- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk&83 dk izfrLFkkiu A& fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e] 2016 dh /kkjk&83 ¼U;k;ky; }kjk fopkj.k½ fuEufyf[kr }kjk izfrLFkkfir dh tk,xh%&
^^ 83& fo'ks"k U;k;ky; ¼U;k;ky;ksa½&
¼1½ bl vf/kfu;e dh /kkjk&76 esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh bl vf/kfu;e
ds v/khu naMuh; lHkh vijk/k] /kkjk&37 ds v/khu vijk /kksa dks NksM+dj] dk
fopkj.k fo'ks"k U;k;ky; ¼U;k;ky;ksa½ }kjk fd;k fd;k tk,xk ftldh v/;{krk
6 /u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59/glyph61 1 [/glyph147/glyph401ल 2022
l= U;k;k/kh'k] vij l= U;k;k/kh'k] lgk;d l= U;k;k/kh 'k ;k U;kf;d eftLVªsV
dj ldsxkA
Li"Vhdj.k%& fo'ks"k U;k;ky;ksa esa fo|eku lHkh ek eys tgk¡ vijk/k dsoy
/kkjk&37 ds v/khu izfrosfnr gks u fd bl vf/kfu;e ;k fdlh vU; vf/kfu;e dh
vU; /kkjk esa rks bls fo'ks"k U;k;ky; ls ftyk eftLV ªsV ds U;k;ky; esa bl jhfr
ls varfjr fd;k tk,xk tks jkT; ljdkj }kjk fofgr dh t k;A tgk¡ ,sls ekeyksa
ds v/khu fxj¶rkj O;fDr vHkh Hkh tsy esa gks rks mUg sa NksM+ fn;k tk,xk ;fn os
/kkjk&37 esa ;FkkmfYyf[kr dkjkokl dh vof/k iwjh dj pqds gksaA]
¼2½ ;s U;k;k/kh'k jkT; ljdkj }kjk mPp U;k;ky; ds e q[; U;k;k/kh'k ds ijke'kZ ls
fu;qDr fd, tk;saxsA
¼3½ gjsd ftyk esa de ls de ,d fo'ks"k U;k;ky; gksx kA
¼4½ bl vf/kfu;e ;k naM izfØ;k lafgrk] 1973 ¼vf/kfu ;e 2] 1974½ esa vUrfoZ"V fdlh
ckr ds gksrs gq, Hkh jkT; ljdkj ;fn yksd fgr esa vk Sj fo|eku fo'ks"k U;k;ky;ksa
ds dk;ZHkkj ds vk/kkj ij vko';d le>s] jkT; ds gjsd ftyk esa mPp U;k;ky;
ds eq[; U;k;k/kh'k ds ijke'kZ ls vf/kd fo'ks"k U;k; ky; ¼U;k;ky;ksa½ LFkkfir ;k
ukefufnZ"V dj ldsxhA
¼5½ jkT; ljdkj mPp U;k;ky; ds eq[; U;k;k/kh'k ds i jke'kZ ls lsokfuo`Ùk
U;k;k/kh'kksa dks Hkh] tks vij l= U;k;k/kh'k jg pqd s gksa] fo'ks"k U;k;ky;ksa esa
ihBklhu gksus ds fy, fu;qDr dj ldsxhA
¼6½ mPp U;k;ky; dks fo|eku vij l= U;k;k/kh'k] lgk; d l= U;k;k/kh'k ;k
U;kf;d eftLVªsV dks fo'ks"k U;k;ky; gksus ds fy, vfHkfgr djus dh 'kfDr gksxhA
¼7½ tSls gh LFkkukUrj.k ;k Nqêh ;k fdlh vU; dkj.k ls fo'ks"k U;k;ky; fjDr gksrk
gS] ftyk vkSj l= U;k;k/kh'k mDr fjfDr dks Hkjus ds fy, rqjr mPp U;k;ky; ls
vuqjks/k djsxk vkSj ,sls le; rd varfje O;oLFkk djsxkA**
18- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk& 84 dk izfrLFkkiu A& fcgkj
e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk&84 fuEufyf[kr }kjk izfrLFkkfir dh tk,xh%&
^^ 84& fo'ks"k U;k;ky;ksa }kjk fopkj.k&
¼1½ lHkh fo'ks"k U;k;ky; vuU; gksaxs vkSj bl vf/kf u;e ds v/khu dsoy vijk/kksa dk
fopkj.k djsaxsA
¼2½ bl vf/kfu;e ds v/khu fo'ks"k U;k;ky; }kjk fdlh vijk/k ds fopkj.k dks fdlh
vU; U;k;ky; ¼fo'ks"k U;k;ky; ugha gks½ esa vfHk;qDr ds fo#) fdlh vU; ekeys
ds fopkj.k ij vxzrk nh tk,xh vkSj ,sls vU; ekeys ds fopkj.k ij vf/keku
nsdj bls lekIr fd;k tk,xkA
¼3½ bl vf/kfu;e ds izkjaHk gksus ds iwoZ fcgkj mRi kn vf/kfu;e] 1915 ¼fcgkj vkSj
mM+hlk vf/kfu;e II ] 1915½ ds v/khu fdlh vU; U;k;ky; esa yafcr lHkh fo pkj.k
vkSj dk;Zokfg;k¡ fo'ks"k U;k;ky;ksa dks varfjr gks tk;saxhA
¼4½ vkjksi i= lefiZr fd, tkus dh frfFk ls ,d o"kZ ds vUnj fo'ks"k U;k;ky;
;FkklaHko fopkj.k iwjk djsxkA
19- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk& 91 dh mi/kkjk ¼3½ dk
izfrLFkkiuA& fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkjk &91 dh mi/kkjk ¼3½ ¼ekeys ds vUos"k.k ds
i'pkr~ og ekeys ds jftLVªhdj.k dh rkjh[k ls lkB fnu ksa ds Hkhrj izfrosnu nk;j djsxk½ fuEufyf[kr
}kjk izfrLFkkfir dh tk,xh %&
^^ ¼3½ ,sls ekeyksa esa tgk¡ vijk/k e`R;qnaM ;k de ls de 10 o"kksZa ds dkjkokl ls naMuh; gSa] og
vUos"k.k ds i'pkr~ ekeys ds jftLVªhdj.k dh frfFk ls 90 fnuksa ds vUnj ,d izfrosnu
nkf[ky djsxkA vU; lHkh ekeyksa esa og ekeys ds jftL Vªhdj.k dh frfFk ls 60 fnuksa ds
vUnj izfrosnu nkf[ky djsxkA**
T;ksfrLo:i JhokLro]
ljdkj ds izHkkjh lfpoA
7 /u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59/glyph61 1 [/glyph147/glyph401ल 2022
11 11 vizhy vizhy vizhy vizhy 2022 2022 2022 2022
laŒ ,yŒthŒ&01&08@2022 &2769@yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge
jkT;iky }kjk fnukad 1 vizhy 2022 dks vuqer fcgkj fcgkj fcgkj fcgkj e|fu"ks/k vkSj mRike|fu"ks/k vkSj mRike|fu"ks/k vkSj mRike|fu"ks/k vkSj mRikn ¼la'kks/ku½ vf/kfu;e] 2022 n ¼la'kks/ku½ vf/kfu;e] 2022 n ¼la'kks/ku½ vf/kfu;e] 2022 n ¼la'kks/ku½ vf/kfu;e] 2022
¼fcgkj vf/kfu;e ¼fcgkj vf/kfu;e ¼fcgkj vf/kfu;e ¼fcgkj vf/kfu;e 03 03 03 03] ] ] ] 2022 2022 2022 2022½½½½ dk fuEufyf[kr vaxzsth vuqokn fcgkj jkT;iky ds izkf/kd kj ls blds }kjk
izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNs n&348 ds [kaM ¼3½ ds v/khu mDr vf/kfu;e dk
vaxzsth Hkk"kk esa izkf/kd`r ikB le>k tk;sxk A
fcgkj&jkT;iky ds vkns’k ls]
T;ksfrLo:i JhokLro]
ljdkj ds izHkkjh lfpoA
[Bihar Act 03, 2022]
THE BIHAR PROHIBITION AND EXCISE (AMENDMENT) ACT, 2022
AN
ACT
TO AMEND THE BIHAR PROHIBITION AND EXCISE ACT, 2016 [Bihar Act 20, 2016]
Be it enacted by the Legislature of the State of Bihar in the Seventy-Third year of the
Republic of India as follows:-
1. Short title, extent and commencement.—
(1) This Act may be called the Bihar Prohibition a nd Excise (Amendment)
Act, 2022.
(2) It shall extend to the whole State of Bihar.
(3) It shall come into force at once and the provi sion of this Amendment Act
shall apply to all pending cases.
2. Insertion of new sub-section (26A) after sub-sectio n (26) of section-2 of Bihar
Prohibition and Excise Act, 2016 .— A new sub-section (26A) after sub-section (26) of
section- 2 of Bihar Prohibition and Excise Act, 2016 shall be inserted as under: -
"(26A) "exhibit" means any document, record, objec t, photograph, animation
or any other item having evidentiary value, which i s required to be
formally produced in a court of law, and includes s uch electronic
images like videography, drone images etc of such d ocument, record,
object, photograph, animation or item."
3. Amendment to clause sub-section (69) of section-2 o f Bihar Prohibition and
Excise Act, 2016.— In the sub-section (69) of section-2 of Bihar Proh ibition and Excise
Act, 2016, the words "or unfermented" shall be deleted.
4. Substitution of section-37 of Bihar Prohibition and Excise Act, 2016.—
Section-37 (Penalty for consumption of liquor) of Bihar Prohibition and Excise Act, 2016,
as further amended by Act, 8 of 2018, shall be substituted by the following:-
" 37- Penalty for consumption of liquor –
(1) Whoever, in contravention of this Act or the r ules, notification or
order made there under consumes liquor or intoxican t at any place or
is found drunk or found under influence of any into xicant, within any
premises or outside, shall be arrested immediately and produced
before the nearest Executive Magistrate. He shall however be released
if he pays a penalty as may be notified by the Stat e Government.
Failure to pay such penalty shall invite a simple i mprisonment of one
month. Any intoxicant found in his possession shall be seized and
destroyed as per section-57.
8 /u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59/glyph61 1 [/glyph147/glyph401ल 2022
Provided that, in case of repeat offenders, the Sta te Government may, by
notification, prescribe additional penalty or imprisonment or both .
[Explanation 1 :- It shall not be a right of the accused to be rel eased
upon payment of the required penalty. The Executive Magistrate, based upon a
report by a police officer or an excise officer, ma y, for reasons to be recorded in
writing, still refuse to release the accused on pay ment of penalty and commit
him to such custody as he deems fit.]
[Explanation 2 :- Such release shall not affect the outcome of the trial,
if any, before the Special Court.]
(2) All offences under this section shall be dispo sed of through the
procedure of summary trial by an Executive Magistra te who shall
exercise the powers of judicial Magistrate second c lass for the
purpose of this section. The State Government shall appoint such
Executive Magistrate in consultation with the High Court.
(3) The enquiry of cases under this section shall be conducted by an
excise officer or a police officer not below the ra nk of Assistant Sub-
Inspector.
(4) Any person accused of committing offence under this section also
commits an offence punishable under any other Act, then he shall also
face the consequences as mentioned under that Act."
5. Deletion of Sub-Section (2) of section-39 of Bihar Prohibition and Excise Act,
2016.— Sub-Section (2) of Section-39 (Penalty for consumption of liquor in chemist's
shop) of Bihar Prohibition and Excise Act, 2016 shall be deleted.
6. Deletion of section-55 of Bihar Prohibition and Exc ise Act, 2016.—section-55
(Non compounding of offences) of Bihar Prohibition and Excise Act, 2016 shall be deleted.
7. Substitution of section-56 of Bihar Prohibition and Excise Act, 2016.—
Section-56 (Things liable for confiscation) of Bihar Prohibition and Excise Act, 2016, as
further amended by Act, 8 of 2018, shall be substituted by the following:-
" 56- Confiscation of Seized Items:-
(1) Notwithstanding anything contained in section- 57B, whenever an
offence punishable under this Act, is committed, th e Collector or an
officer authorized by him may confiscate such items based on the
report of the investigating officer.
(2) Such items may include –
(i) any premises or part thereof;
(ii) any animal, vehicle, vessel or conveyance;
(iii) any liquor or intoxicant;
(iv) any other item having bearing with the case;
Provided, where things as mentioned in section-57 a re to be
destroyed, then the Collector or an officer authori zed by him need not
confiscate the same before their destruction.
(3) The State Government may issue necessary dire ction, guidelines,
regulations and instructions with respect to the mo de and manner of
search, seizure, destruction and confiscation.
8. Substitution of section-57 of Bihar Prohibition and Excise Act, 2016.—
Section-57 (Power of Collector, etc., to order sale or destruc tion of articles before
confiscation) of Bihar Prohibition and Excise Act, 2016 shall be substituted by the
following:-
9 /u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59/glyph61 1 [/glyph147/glyph401ल 2022
" 57- Certain things liable to be destroyed- The Collector or an officer
authorized by him, may, in the manner provided unde r section-57A, destroy
certain items that have been seized by any excise o fficer or police officer, if in
his opinion, these items are liable to be misused o r endangering public safety or
occupying public space. These items are:-
(a) any intoxicant or liquor;
(b) any material, utensil, implement, apparatus, pa ckage or covering etc
containing such intoxicant or liquor;
(c) any other item of trifling value or liable for speedy or natural decay."
9. Insertion of a new section-57A after section-57 of Bihar Prohibition and
Excise Act, 2016.— A new section -57A shall be inserted after section -57 of Bihar
Prohibition and Excise Act, 2016 as under:-
" 57A- Destruction of seized Items, particularly Intoxicants-
(1) Notwithstanding anything contained in section -451 of the Code of
Criminal Procedure 1973 (Act 2 of 1974), the Collec tor or an
officer authorized by him shall have the power to o rder destruction
of seized items, particularly intoxicants, if, in his opinion, the seized
items or intoxicants are liable to be misused or are occupying public
places endangering public safety.
(2) The Collector or the officer authorized by him may order the
destruction even in cases where the confiscation pr oceeding under
section -58 or the trial by the Special Court has not concluded. Such
destruction shall be ordered on the basis of the re port of the
Investigation Officer who shall, while asking for t he destruction of
the seized intoxicants, include the result of the c hemical
examination.
(3) The Collector or the officer authorized by him shall cause the
destruction to be done after having obtained the ch emical
examination report.
(4) The Collector or the officer authorized by him shall also ensure that
such destruction is carried in the presence of an E xecutive
Magistrate and the process is duly recorded using l atest electronic
technology like mobile phones or videography. Any o ther things
like utensils, empty bottles, pouches, packages etc may also be
destroyed. The entire proceeding of such destructio n shall be safely
kept till the disposal of the case.
(5) Upon such destruction, the Collector or the of ficer authorized by
him shall submit a report to the concerned special court. The said
report shall be treated as exhibit, be admissible a s a public
document under section -74 of the Indian Evidence A ct 1872 (Act 1
of 1872) and shall constitute the evidence for the purpose of the
trial."
10. Insertion of new section-57B of Bihar Prohibition a nd Excise Act, 2016.— A
new Section-57B of Bihar Prohibition and Excise Act , 2016 shall be inserted after section-
57A of Bihar Prohibition and Excise Act, 2016 as under:-
"57B- Things or premises liable to be released upon penalty-
(1) Any animal, vehicle, vessel or other conveyanc e used for
committing any offence punishable under this Act th at has been
seized by any police Officer or Excise Officer may be released by
10 /u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59/glyph61 1 [/glyph147/glyph401ल 2022
the Collector upon payment of such penalty as may b e notified by
the State Government.
(2) Any premises or part thereof used for committi ng any offence
punishable under this Act that has been seized by a ny police
Officer or Excise Officer may be released by the Co llector upon
payment of such penalty as may be notified by the S tate
Government.
(3) If the person concerned does not pay the penal ty, then the
Collector shall proceed to confiscate the said anim al, vehicle,
vessel or other conveyance and premises as per section -58.
[Explanation 1 :- It shall not be a right of the accused to get hi s
conveyance, item or premises released upon payment of the required penalty.
The Collector, based upon a report by a police offi cer or an excise officer, may,
for reasons to be recorded in writing, still refuse to release the said conveyance,
item or premises and proceed ahead with confiscation and auction/destruction.]
[Explanation 2: - The Collector shall, from the date of this
Amendment coming into force, close the on-going con fiscation proceedings if
the person concerned pays the penalty as notified a nd release such vehicle,
conveyance or premises.]
[Explanation 3 :- Such release shall not affect the outcome of tri al,
if any, before the Special Court.] "
11. Substitution of section-62 of Bihar Prohibition and Excise Act, 2016 .—
Section- 62 (Premises liable to be sealed) , of Bihar Prohibition and Excise Act, 2016, as
further amended by Act, 8 of 2018, shall be substituted by the following:-
“62- Premises liable to be sealed - If it comes to the notice of any excise officer
or any police officer, not below the rank of Assist ant Sub- Inspector, that any
liquor or intoxicant has been found at a particular premises or a part thereof or
that particular premises or a part thereof has been used for committing any
offence under this Act, he may immediately seal the said premises or a part
thereof and send a report to the Collector for the confiscation of the same.
Provided that if the said premises are temporary s tructures which cannot be
effectively sealed, then the excise officer or the police officer, with the order of
the Collector, may demolish such temporary structures.”
12. Deletion of section-67, section-68, section-69, sec tion-70, section-71 and
section-72 of Bihar Prohibition and Excise Act, 201 6.— The section-67 (Extension of
period of order) , section-68 (Permission to return temporarily) , section-69 (Nature of
Evidence) , section-70 (Immediate Arrest) , section-71 (Penalty for non-compliance of
order under section-66) and section-72 (Powers in relation to absconding person) of
Bihar Prohibition and Excise Act, 2016 shall be deleted.
13. Insertion of a new section-75A after section-75 of Bihar Prohibition and
Excise Act, 2016.— A new section-75A shall be inserted after section- 75 of Bihar
Prohibition and Excise Act, 2016 as under:-
"75A- Reports to be Public Documents - Any report under this Act, whether
filed in physical form or through electronic online mechanism, particularly
those related to chemical examination, shall be tre ated as a public document
under section-74 of Indian Evidence Act 1872 (Act 1 of 1872)."
14. Substitution of section-80 of Bihar Prohibition and Excise Act, 2016.—
Section-80 (Production of Persons arrested ) of Bihar Prohibition and Excise Act, 2016
shall be substituted by the following:-
11 /u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59/glyph61 1 [/glyph147/glyph401ल 2022
"80- Production of Persons arrested -
(1) Any person arrested under this Act shall be pr oduced before the
Special Court or the nearest Judicial Magistrate within 24 hours either
in person or through the medium of electronic video linkage.
[Explanation : - If any question arises whether an accused perso n was
produced in person or through the medium of electro nic video linkage before
the court, the production of the accused person may be proved by his signature
on the order authorizing his detention or by video recording of the proceeding,
as the case may be.]
(2) While seeking the custody of the arrested pers ons, it shall not be
necessary to produce before the Magistrate all the items or intoxicants
seized. The concerned Excise officer or police offi cer may bring the
electronic evidence of such seizures."
15. Substitution of section-81 of Bihar Prohibition and Excise Act, 2016.—
Section-81 (Duty of police to accept seized articles and arres ted persons) of Bihar
Prohibition and Excise Act, 2016 shall be substituted by the following: -
"81- Custody of Arrested Persons, Seized Articles a nd Chemical
Examination -
(1) Till such time as the Special Court or the Ju dicial Magistrate
commits the arrested person(s) to judicial custody or the police
custody, the arrested person shall be kept in the s afe custody by the
concerned excise officer or the police officer.
(2) In case of seized articles including intoxican ts, the concerned excise
officer or the police officer shall draw a seizure list. The said seizure
list shall be treated as an exhibit, be admissible as a public document
under section-74 of the Indian Evidence Act 1872 (A ct 1 of 1872)
and shall constitute the evidence for the purpose o f trial.
Immediately thereafter, the officer concerned shall make an
application before the Collector for destruction or confiscation, as
the case may be and shall keep the seized articles in safe custody till
the orders of the Collector.
(3) While seeking the destruction of intoxicants e tc, the concerned
police or excise officer shall get the chemical exa mination done.
Apart from the Special Court, any nearest Judicial Magistrate or
Executive Magistrate shall be competent to give the permission for
such chemical examination."
16. Insertion of a new section-81A after section-81 of Bihar Prohibition and
Excise Act, 2016.— A new section-81A shall be inserted after section -81 of Bihar
Prohibition and Excise Act, 2016 as under:-
"81A- Seized Article when may be destroyed on site - Where it is not possible to
secure the safe custody of the seized articles or i ntoxicants due to challenges of
terrain and transportation or where such seized art icles or intoxicants cannot be
effectively secured at the site of their seizure, t he concerned police officer or
excise officer may, without the orders of the Speci al Court or the Collector,
destroy all the quantity at the site itself, while retaining a small sample.
Provided that the officer destroying seized article s shall retain
electronic evidence like videography or drone image s of such destruction and
submit a report to the Collector and the Special Court with full justification. The
said report shall be treated as an exhibit, be admi ssible as a public document
12 /u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59/glyph61 1 [/glyph147/glyph401ल 2022
under section-74 of the Indian Evidence Act 1872 (A ct 1 of 1872) and shall
constitute the evidence for the purpose of the trial."
17. Substitution of section-83 of Bihar Prohibition and Excise Act, 2016.—
Section-83 (Trial by the Court) of Bihar Prohibition and Excise Act, 2016 shall be
substituted by the following:-
"83- Special Court(s)-
(1) Notwithstanding anything contained in section- 76 of this Act,
all offences punishable under this Act, except the offences under
section-37, shall be tried by Special Court(s) whic h may be presided
by Sessions Judge, Additional Sessions Judge, Assis tant Sessions
Judge or Judicial Magistrate.
[Explanation- All existing cases in the Special Co urts, where the
offence is reported under section-37 only and no ot her section of this
Act or any other Act, shall be transferred from the Special Courts to
the Court of the District Magistrate in a manner pr escribed by the
State Government. Where persons arrested under such cases are still
in jail, they shall be released if they have comple ted the period of
imprisonment as mentioned in section-37.]
(2) These Judges shall be appointed by the State G overnment in
consultation with the Chief Justice of the High Court.
(3) There shall be at least one Special Court in e ach district.
(4) Notwithstanding anything contained in this Act or the Code of
Criminal Procedure 1973 (Act 2 of 1974), the State Government may,
if consider necessary in the public interest and de pending upon the
workload of existing Special Courts, appoint or nom inate in every
district of the State, more Special Court(s) in con sultation with the
Chief Justice of the High Court.
(5) The State Government may also, in consultation with the Chief
Justice of the High Court, appoint retired Judges, who have been
Additional Sessions Judge, to preside over the Special Courts.
(6) The High Court shall also have the power to de signate existing
Additional Sessions Judges, Assistant Sessions Judg es or Judicial
Magistrates to be the Special Courts.
(7) As soon as Special Court falls vacant on accou nt of transfer or leave
or for any other reason, the District and Sessions Judge shall
immediately request the High Court for filling up t he said vacancy
and shall make interim arrangement till such time."
18. Substitution of section-84 of Bihar Prohibition and Excise Act, 2016.—
Section-84 (Special Courts) of Bihar Prohibition and Excise Act, 2016 shall be substituted
by the following:-
"84- Trial by Special Courts -
(1) All Special Courts shall be exclusive and shal l only try offences under
this Act.
(2) The trial under this Act of any offence by the Special Court shall have
precedence over the trial of any other case against the accused in any
other Court (not being a Special Court) and shall b e concluded in
preference to the trial of such other case.
13 /u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59/glyph61 1 [/glyph147/glyph401ल 2022
(3) All trials and proceedings under the Bihar Exc ise Act, 1915 (Bihar &
Orissa Act II of 1915), pending in any other Court, before the
commencement of this Act, shall stand transferred t o the Special
Courts.
(4) Special Court shall complete the trial, as far as possible, within a
period of one year from the date of submission of the chargesheet."
19. Substitution of sub-section (3) of section-91 of Bi har Prohibition and Excise
Act, 2016.— Sub-section (3) of Section-91 (Procedure for launching Prosecution) of
Bihar Prohibition and Excise Act, 2016 shall be substituted by the following:-
"(3) In cases where offences are punishable with de ath or imprisonment for a
term not less than 10 years, he shall, after the in vestigation, file a report within
90 days from the date of the registration of the ca se. In all other cases, he shall
file the report within 60 days from the date of the registration of the case."
Jyoti Swaroop Srivastava ,
Secretary incharge to the Government.
————
[ध/glyph401¡क/glyph61 स/u0966चव/glyph400लय म/u0967/glyph144ण/glyph400लय/glyph61
/u0962बह/glyph400र/glyph61 पटन/glyph400 /u0939/glyph400र/glyph400 /glyph147क/glyph400/u0966शत eव/glyph417 म/u0967/u0962/glyph144त?
/u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59 171 /glyph625/glyph691+400 /glyph62ड/glyph401/glyph55ट/glyph402/glyph55प/glyph401/glyph55?
Website: http://egazette.bih.nic.in