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[स/glyph400ध/glyph400रण [/glyph417क
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(/uni0938/glyph417/glyph55 पटन/glyph400 /glyph693/glyph55 ) पटन/glyph400/glyph61 /uni0938/glyph409म/uni0935/glyph400र/glyph61 30 /uni091C/uni0941/uni0932/uni093E/uni0908 2018
fof/k foHkkx
———
vf/klwpuk,a
30 tqykbZ 2018
laŒ,yŒthŒ&01&6@2018&73@yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEyfyf[kr vf/k fu;e
ftlij egkefge jkT;iky fnukad 27 tqykbZ 2018 dks vuq efr ns pqds gS] blds }kjk loZlk/kkj.k dks lwpuk ds
fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls]
vf[kys'k dqekj tSu]
ljdkj ds lfpoA
2 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण/glyph59/glyph61 30 /uni091C/uni0941/uni0932/uni093E/uni0908 2018
¼fcgkj vf/kfu;e ¼fcgkj vf/kfu;e ¼fcgkj vf/kfu;e ¼fcgkj vf/kfu;e 88 88---- 2018½ 2018½ 2018½ 2018½
fcgkj e|fu"ks/k vkSj mRikn ¼la'kks/ku½ vf/kfu;e] 2018
fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 ¼fcgkj vf /kfu;e 20] 2016½ dk la'kks/ku djus ds
fy;s vf/kfu;eA
Hkkjr x.kjkT; ds mugÙkjosa o"kZ esa fcgkj jkT; fo/k ku eaMy }kjk fuEufyf[kr :Ik esa ;g
vf/kfu;fer gks %&
1- laf{kIr uke] foLrkj vkSj vkjaHkA& ¼1½ ;g vf/kfu;e fcgkj e|fu"ks/k vkSj mRikn ¼la'kks /ku½
vf/kfu;e] 2018 dgk tk ldsxkA
¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjar izo`r gksxk rFkk la'kks/ku vf/kfu;e d s izko/kku lHkh yafcr oknksa ij ykxw gksxkA
2- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kk jk&2 dk la'kks/kuA& fcgkj e|fu"ks/k vkSj
mRikn vf/kfu;e] 2016 dh /kkjk&2 dh mi&/kkjk ¼58½ dks fuEufyf[kr ls izfrLFkkfir fd;k tk,xk %&
**¼58½ **ifjlj** ls vfHkizsr gS vkSj blesa 'kkfe y gSa Hkwfe rFkk Hkou] HkaMkxkj] nwdku] gksVy]
jsLrjk] ckj] cwFk ds :Ik esa fuekZ.k fd;k x;k vFkok dksbZ vU; lajpuk vkSj py lajpuk ftlesa ty;ku]
csM+k] okgu rFkk dksbZ Hkh vU; py lajpuk gSA**
3- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kk jk&30 dk izfrLFkkiuA& fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e] 2016 dh /kkjk&30 dks fuEufyf[kr ls izfrLFkkfir fd;k tk,xk &
**30 fdlh eknd nzO; ;k 'kjkc ds voS/k fofuekZ.k] vk ;kr] fu;kZr] ifjogu] dCtk]
foØ;] Ø;] forj.k vkfn ds fy, 'kkfLrA& tks dksbZ Hkh] bl vf/kfu;e vFkok fdlh fu;e] fofu;e
ds fdlh izko/kku vFkok muds v/khu fd, x, vkns'k ,oa vf/klwpuk ds mYya?ku esa vFkok bl vf/kfu;e
ds v/khu fuxZr fof/kekU; vuqKfIr] ijfeV ;k ikl ds f cuk vFkok uohd`r fdlh vuqKfIr] ijfeV ;k
ikl vFkok mlds v/khu fn, izkf/kdkj dh fdlh 'kÙkZ ds mYya?ku esa &
¼d½ fdlh eknd nzO;] 'kjkc ;k Hkkax dk fofuekZ.k djr k gS ;k mls j[krk gS ;k mldk Ø;] foØ;]
forj.k] laxzg.k] HkaMkj.k] cksrycan] vk;kr] fu;kZr] ifjogu] gVkrk vFkok [ksrh djrk gS] vFkok
¼[k½ fdlh fofuekZ.k'kkyk] vklouh ¼fMLVhyjh½ e| fuek Z.k'kkyk ¼czsojh½ ;k HkaMkxkj dk fuekZ.k ;k
LFkkfir djrk gS ;k mlesa dk;Z djrk gS] vFkok
¼x½ fdlh eknd nzO; ;k 'kjkc ds fofuekZ.k ds iz;kstu kFkZ fdlh lkexzh] crZu] midj.k ;k lkf/k=
dk fofuekZ.k ;k mi;ksx djrk gS ;k vius dCts esa j[k rk gS ;k ifjlj dk mi;ksx djrk gS]
vFkok
¼?k½ fdlh lkexzh ;k fQYe pkgs jkT; ljdkj ds yksxks ds lkFk gks vFkok cxSj vFkok fdlh vU;
jkT; ds yksxks vFkok jSij ;k dksbZ vU; oLrq ftlesa 'kjkc ;k eknd nzO; iSd fd;k tk ldrk
gks ;k fdlh 'kjkc ;k eknd nzO; ds iSfdax ds iz;kstu kFkZ fdlh lkf?k=h ;k midj.k ;k e'khu
dk fofuekZ.k djrk gS] vFkok
¼³½ bl vf/kfu;e ds v/khu vuqKIr] LFkkfir] izkf/kd`r ;k fo|eku fdlh vklouh] e|
fuekZ.k'kkyk] HkaMkxkj ;k HkaMkj.k ds vU; LFkku ls fdlh 'kjkc ;k eknd nzO; dks gVkrk gS]
vFkok
¼p½ fdlh eknd nzO; ;k 'kjkc dk mi;ksx djds ;k mlds f cuk dh xbZ fdlh fufeZfr dk
fofuekZ.k] foØ;] forj.k] cksrycan] vk;kr] fu;kZr] ifjogu djrk gS ;k mls gVkrk gS ;k dCts
esa j[krk gS ftls vYdksgy vFkok vYdksgy ds fy, ,d izfrLFkkuh ds :Ik esa ijkslk tk ldrk
gks vFkok u'kk mRiUu djus ds iz;kstukFkZ mi;ksx fd; k x;k gks vFkok fd;k tk ldrk gks ;k
miHkksx fd;k x;k gks] og ml vof/k ds fy, ftls vktho u dkjkokl rd c<k;k tk ldsxk
vkSj ml tqekZus ls ftls 10 yk[k #Ik;s rd c<k;k tk ldsxk] naMuh; gksxk]
ijarq ltk &
¼d½ izFke vijk/k ds fy, ik¡p o"kZ ds dkjkokl ls de vkSj ,d yk[k #Ik;s ds tqekZus ls de ugha
gksxk] vkSj
¼[k½ f}rh; vijk/k vkSj Ik'pkr~oÙkhZ vijk/kksa ds fy ,] nl o"kksZa dk dBksj dkjkokl ls de rFkk ik¡p
yk[k #Ik;s ds tqekZus ls de ugha gksxkA**
4- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kk jk&32 dk izfrLFkkiuA& fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e] 2016 dh /kkjk&32 dks fuEufyf[kr ls izfrLFkkfir fd;k tk,xk %&
** 32 dqN ekeyksa esa vijk/k djus ds ckjs esa vuqekuA&
¼1½ bl vf/kfu;e ds v/khu fdlh vijk/k ds vfHk;kstu esa] vfHk;qDr O;fDr dks fdlh 'kjkc] eknd
nzO; ;k ,slh 'kjkc ds fofuekZ.k ;k HkaMkj.k esa var xzZLr lkexzh] crZu] midj.k ;k lkf/k=h dk
dCtk j[kus dk ys[kk&tks[kk nsuk gksxkA
3 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण/glyph59/glyph61 30 /uni091C/uni0941/uni0932/uni093E/uni0908 2018
¼2½ larks"kizn Li"Vhdj.k nsus esa vlQy jgus ij ;g m i/kkj.kk dh tk,xh fd vfHk;qDr O;fDr]
tcrd fd vU;Fkk lkfcr ugha gks tkrk] vijk/k dkfjr djus dk nks"kh gSA
¼3½ tgk¡ fdlh midj.k] e'khujh] tkuoj] ty;ku] xkM+h] okgu] lokjh ;k fdlh ifjlj dk
mi;ksx bl vf/kfu;e ds v/khu dksbZ vijk/k dkfjr djus esa fd;k tkrk gS vkSj vf/kgj.k ds
nk;h gksa vkSj ;k eqgjcan ¼lhy½ djus ds nk;h gksa o gk¡ mudk Lokeh ;k vf/kHkksxh dks larks"kizn
:Ik esa ys[kk&tks[kk nsuk gksxk vkSj larks"kizn Li" Vhdj.k ds vHkko esa ;g mi/kkj.kk dh tk,xh
fd vfHk;qDr O;fDr us] tcrd vU;Fkk lkfcr u gks tk;] vijk/k dkfjr fd;k gSA **
5- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kk jk&33 dk izfrLFkkiuA & fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e] 2016 dh /kkjk&33 dks fuEufyf[kr ls izfrLFkkfir fd;k tk,xk %&
**33 fod`r LizhV dks ekuo miHkksx ds fy, mi;qDr cuk us ds fy, 'kkfLrA& tks dksbZ
Hkh fdlh fod`r LizhV dks] ekuo miHkksx] ds fy, mls mi;qDRk cukus ds vk'k; ls] pkgs is; ds :Ik esa ;k
nok ds :Ik esa vFkok fdlh vU; jhfr ;k i)fr ls ifjof rZr djrk gS ;k ifjofrZr djus dk iz;kl djrk
gS vFkok fdlh ifjofrZr fod`r LizhV dks tku cw>dj j[ krk gS og ml vof/k ds dkjkokl ds fy, tks
nl o"kksZa ls de u gksxh fdarq ftls vkthou dkjkokl rd c<k;k tk ldsxk rFkk ml tqekZus ls] tks ,d
yk[k #Ik;s ls de u gksxk fdarq ftls nl yk[k #Ik;s rd c<k;k tk ldsxk] naMuh; gksxkA**
6- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e]2016 dh /kkj k&34 dk izfrLFkkiuA& fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e] 2016 dh /kkjk&34 dks fuEufyf[kr ls izfrLFkkfir fd;k tk,xk %&
**34 'kjkc ds lkFk gkfuiw.kZ inkFkZ feykoV djus ds fy, 'kkfLrA& tks dksbZ Hkh] ¼d½
vius }kjk fofufeZr vFkok dCts okyh ;k foØ; dh tkus okyh fdlh 'kjkc ds lkFk fdlh gkfuiw.kZ Mªx
vFkok tgjhys vo;oksa dks feykrk gS vFkok feykus dh vuqKk nsrk ; vFkok
¼[k½ Bksl] v/kZ Bksl] nzOk] v/kZ nzOk vFkok xSlh; ;k rks LFkkuh; :Ik ls vFkok vU;Fkk cuh gqbZ dksbZ
fufeZfr cukrk ;k fcØ; djrk gS ;k vius dCts esa j[kr k gS ftls vYdksgy ds :Ik esa vFkok
vYdksgy ds izfrLFkkuh ds :Ik esa lsou fd;k tk lds v kSj ekndrk izkIr djus ds iz;kstukFkZ
mi;ksx ;k miHkksx dh tkrh gks tks ekuo dks fu%’kDrr k ;k ?kksj xaHkhj migfr vFkok e`R;q
dkfjr djus tSlh gks] og fuEufyf[kr ls naMuh; gksxk&
(i) ,sls dk;Z ds ifj.kkeLo:Ik ;fn e`R;q gksrh gS rks e` R;q vFkok vkthou dkjkokl dh
ltk rFkk ml tqekZus dk nk;h Hkh gksxk tks ik¡p yk[k #Ik;ss ls de ugha gksxk fdarq
ftls nl yk[k #Ik;ss rd c<+k;k tk ldsxk (
(ii) ,sls dk;Z ds ifj.kkeLo:Ik ;fn fdlh O;fDr dks fu%'kD rrk vFkok ?kksj migfr gksrh gS
rks ml vof/k ds fy, dBksj dkjkokl tks nl o"kksZa ls de ugha gksxh fdarq ftls
vkthou dkjkokl rd c<+k;k tk ldsxk rFkk ml tqekZus l s tks nks yk[k #Ik;s ls de
ugha gksxk fdarq ftls nl yk[k #Ik;ss rd c<+k;k tk ldsxk(
(iii) ,sls dk;Z ds ifj.kkeLo:Ik ;fn dksbZ vU; ifj.kkfed pksV fdlh O;fDr dks dkfjr gksrh
gS rks ml vof/k ds fy, dkjkokl] tks vkB o"kksZaa ls de ugha gksxh fdarq ftls vkthou
dkjkokl rd c<+k;k tk ldsxk rFkk ml tqekZus ls tks , d yk[k #Ik;ss ls de ugha
gksxk fdarq ftls nl yk[k #i;s rd c<+k;k tk ldsxk(
(iv) ,sls dk;Z ds ifj.kke Lo:Ik ;fn dksbZ pksV dkfjr ugha gksrh gS rks ml dkjkokl ls tks
vkB o"kkasZa ls de ugha gksxh fdaarq ftls nl o"kksZ a rd c<+k;k tk ldsxk rFkk ml tqekZus
ls tks ,d yk[k #Ik;sss ls de ugha gksxk fdarq ftls i k¡p yk[k #Ik;ss rd c<+k;k tk
ldsxk]
Li"Vhdj.kA& bl /kkjk ds iz;kstukFkZ vfHkO;fDr **?kksj migfr** ls ogh vfHkizsr gksxk
tks Hkkjrh; naM lafgrk] 1860 ¼1860 dk
XLV ½ dh /kkjk&320 esa gksA
7 fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kkj k&35 dk foyksiuA& fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e] 2016 dh /kkjk&35 ¼diV djus ds fy, 'kkfLr½ foyksfir fd;k tk;sxkA
8- fcgkj e| fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /k kjk&36 dk izfrLFkkiuA& fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e] 2016 dh /kkjk&36 dks fuEufyf[kr ls izfrLFkkfir fd;k tk,xk %&
**36 udyh 'kjkc dk dkjksckj djus ds fy, 'kkfLrA& tks dksbZ Hkh] fdlh udyh 'kjkc dk
fofuekZ.k] foØ;] HkaMkj.k] forj.k] cksrycan] vk;kr] fu;kZr ;k mls dCts esa j[krk gS ;k ifjogu djrk gS
og ml vof/k dh dkjkokl ls tks nl o"kksZa ls de ugha gksxh fdarq ftls vkthou dkjkokl rd c<+k;k
tk ldsxk rFkk ml tqekZus ls tks ,d yk[k #Ik;ss ls de ugha gksxh fdarq ftls nl yk[k #Ik;ss rd
c<+k;k tk ldsxk] naMuh; gksxkA**
4 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण/glyph59/glyph61 30 /uni091C/uni0941/uni0932/uni093E/uni0908 2018
9- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /kk jk&37 dk izfrLFkkiuA& fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e] 2016 dh /kkjk&37 dks fuEufyf[kr ls izfrLFkkfir fd;k tk,xk%&
**37 'kjkc miHkksx ds fy, 'kkfLrA& tks dksbZ bl vf/kfu;e vFkok blds v/khu cuk;s x;s
fu;eksa] vf/klwpuk vFkok vkns'k ds mYya?ku esa &
¼d½ fdlh LFkku esa 'kjkc ;k eknd nzO; dk miHkksx d jrk gS; vFkok
¼[k½ fdlh LFkku esa u'ks esa vFkok engks'k dh voLF kk esa ik;k tkrk gS; ;k
¼x½ 'kjkc ihdj vkSj u'ks dh voLFkk esa fdlh LFkku ij minzo vFkok fgalk djrk gS ftlesa mldk
viuk ?kj vFkok ifjlj 'kkfey gS; vFkok
¼?k½ u'ks dh vuqefr nsrk gS vFkok ljy cukrk gS ;k vius Lo;a dk ?kj vFkok ifjlj esa u'ksfM+;ksa dks
tek gksus dh vuqefr nsrk gS %&
naMuh; gksxk
¼1½ [kaM ¼d½ ,oa ¼[k½ ds v/khu vkusokys vijk/k dh n'kk esa] izFke vijk/k ds fy,] dsoy ml tqekZussssss
ls tkss ipkl gtkj #Ik;ss ls de ugha gksxk ;k mlds c nys rhu ekg dh vof/k ds dkjkokl fdarq
[kaM ¼d½ ,oa ¼[k½ ds v/khu vkus okys i'pkr~orhZ vij k/k ds fy, ml vof/k dh dkjkokl ls tks
,d o"kZ ls de ugha gksxh fdarq ftls ik¡p o"kksaZ rd c<+k;k tk ldsxk rFkk ml tqekZus ls] ftls
,d yk[k #Ik;ss rd c<+k;k tk ldsxkA
¼2½ [kaM ¼x½ ,oa ¼?k½ ds v/khu vkusokys vijk/k dh n'kk esa ml vof/k dh dkjkokl ls] tks ik¡Wp o"kksZa
ls de ugha gksxh fdarq ftls nl o"kksZaa rd c<+k;k t k ldsxk rFkk ml tqekZus ls] tks ,d yk[k
#Ik;ss ls de ugha gksxk fdarq ftls ik¡p yk[k #Ik;ss rd c<+k;k tk ldsxkA
10- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh / kkjk&38 dk foyksiuA& fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e] 2016 dh /kkjk&38 ¼eknd nzO; dk s dCtk esa j[kus vFkok dCtk esa j[kus dh tkudkjh ds
fy, 'kkfLr½ foyksfir fd;k tk;sxkA
11- fcgkj e| fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh / kkjk&53 dk foyksiuA& fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e] 2016 dh /kkjk&53 ¼iwoZ nks"kflf) ds Ik'pkr~ foLrkfjr naM½ foyksfir fd;k tk;sxkA
12- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /k kjk&54 dk izfrLFkkiuA& fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e] 2016 dh /kkjk&54 dks fuEufyf[kr ls izfrLFkkfir fd;k tk,xk%&
**54 Hkw&Lokfe;ksa] Hkou Lokfe;ksa rFkk vU; O;fDr;k sa dh vuuqKIr fuekZ.k djus] d`f"k ;k
miHkksx djus dh lwpuk nsus esa foQyrkA&
¼1½ tc dHkh 'kjkc ;k eknd nzO; ;k vU; mRikn 'kqYd yxk, tkus ;ksX; oLrq dk fofuekZ.k] foØ;]
HkaMkj.k fd;k tkrk gS ;k cksrycanh dh ;k dCts esa j [kh ;k mi;ksx dh tkrh gS ;k mRikn 'kqYd
yxk, tkus ;ksX; fdlh ikS/ks dh [ksrh bl vf/kfu;e ds mYya?ku esa] dh tkrh gS rks ml Hkwfe ;k
Hkou dk vf/kHkksxh ;k mldk ,tsaV] tSls gh mldh tkud kjh esa ckr vkrh gS] mldh tkudkjh
utnhdh mRikn vf/kdkjh] iqfyl vf/kdkjh vFkok lekgÙkkZ dks nsxkA
¼2½ mDr Hkwfe ;k Hkou dk vf/kHkksxh ;k mldk ,tsaV tc dHkh mi/kkjk ¼1½ ds vuqlkj tkudkjh
izdV djus esa vlQy jgrk gS rks og ;k oSls O;fDr nks o"kksZa dh dkjkokl dh vof/k rd ds fy,
nafMr fd, tkus dk nk;h gksxkA**
13- fcgkj e|fu"ks/k vkSj mRikn vf/kfu;e] 2016 dh /k kjk&56 dk izfrLFkkiuA& fcgkj e|fu"ks/k
vkSj mRikn vf/kfu;e] 2016 dh /kkjk&56 dks fuEufyf[kr ls izfrLFkkfir fd;k tk,xk%&
**56 vf/kgj.k dh tk ldus okyh phtsaA& tc dHkh dksbZ ,slk vijk/k dkfjr fd;k tkrk gS
tks bl vf/kfu;e dh v/khu naMuh; gksA&
¼d½ voS/k #i ls vk;kfrr] ifjofgr] fofufeZr] foØ;] HkaMkj.k fd;k x;k] dCts esa j[kk x;k eknd
nzO; ;k 'kjkc] lkexzh] crZu] midj.k] lkf/k=h] iSdst ;k vkoj.k vkSj ;k ,sls eknd nzO;ksa ;k
'kjkc ds HkaMkj.k] fofuekZ.k ;k yscfyax ds iz;kstuk FkZ ,sls ik=] iSdst ;k vkoj.k ds varoZLrq,¡]
;fn dksbZ gks]
¼[k½ fdlh eknd nzO; ;k 'kjkc <ksus ds fy, mi;ksx e s yk;k x;k dksbZ tkuoj] ty;ku] okgu ;k
vU; lokjh] ;k
¼x½ fdlh ifjlj ;k mlds Hkkx ftldk mi;ksx fdlh 'kjk c ;k eknd nzO; ds HkaMkj.k ;k fofuekZ.k
ds fy, vFkok bl vf/kfu;e ds v/khu vijk/k dkfjr djus ds fy, fd;k x;k gksA
bl vf/kfu;e ds izko/kkuksa ds v/khu fofgr jhfr ls vf/kgj.k fd;s tkus dk nk;h gksaxsA
¼?k½ jkT; ljdkj ;fn vko';d le>s ryk'kh] tIrh vkSj vf/kgj.k ds laca/k esa vko';d funsZ'k]
fn'kk&funsZ'k] fofu;eu vkSj vuqns'k fuxZr dj ldsxhA
5 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण/glyph59/glyph61 30 /uni091C/uni0941/uni0932/uni093E/uni0908 2018
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(Bihar Act 8, 2018)
Bihar Prohibition and Excise (Amendment) Act, 2018
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 Bi har in the Sixty Ninth year of the
Republic of India as follows:-
1. Short title, extent and commencement.— (1) This Act may be called the Bihar
Prohibition and Excise (Amendment) Act, 2018.
(2) It shall extend to the whole of the State of Bi har.
(3) It shall come in to force at once and the provi sions of the Amendment Act shall
apply to all pending cases.
2. Amendment of Section-2 of Bihar Prohibition and Exc ise Act, 2016.— Sub-section
(58) of section-2 of the Bihar Prohibition and Excise Act, 2016, shal l be substituted by the
following:-
"(58) - "Premises" means and includes land and such construction by way of a building,
store, shop, hotel, restaurant, bar, booth or any o ther structure and movable structures
including vessel, raft, vehicle and any other movable structure."
3. Substitution of section -30 of Bihar Prohibition and Excise Act, 2016.— Section-30 of
the Bihar Prohibition and Excise Act, 2016, shall be substituted by the following :-
6 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण/glyph59/glyph61 30 /uni091C/uni0941/uni0932/uni093E/uni0908 2018
"30 - Penalty for unlawful manufacture, import, export, t ransport, possession,
sale, purchase, distribution, etc. of any intoxican t or liquor. - Whoever, in contravention
of any provision of this Act or of any rule, regula tion, order made, notification issued
thereunder, or without a valid license, permit or p ass issued under this Act, or in breach of
any condition of any license, permit or pass renewed or authorisation granted thereunder –
(a) Manufactures, possesses, buys, sells, distributes , collects, stores, bottles, imports,
exports, transports, removes or cultivates any intoxicant, liquor, hemp; or
(b) Constructs or establishes or works in any manufac tory, distillery, brewery or
warehouse; or
(c) Manufactures, uses, keeps or has in his possessio n any material, utensil, implement
or apparatus, or uses any premises, whatsoever, for the purpose of manufacturing
any intoxicant or liquor; or
(d) Manufactures any material or film either with or without the State Government
logo or logo of any State or wrapper or any other t hing in which liquor or
intoxicant can be packed or any apparatus or implem ent or machine, for the
purpose of packing any liquor or intoxicant; or
(e) Removes any liquor or intoxicant from any distill ery, brewery, warehouse, other
place of storage licensed, established, authorized or continued under this Act; or
(f) Manufactures, possesses, sells, distributes, bott les, imports, exports, transports or
removes, any preparation made with or without the u se of any intoxicant or liquor,
which can serve as an alcohol or a substitute for a lcohol and is used or likely to be
used or consumed for the purposes of getting intoxicated;
shall be punishable with imprisonment for the term which may extend to life and
with fine which may extend to ten lakh rupees. Provided that the punishment:
(a) For the first offence shall not be less than five years imprisonment and fine of not
less than one lakh rupees, and
(b) For the second and subsequent offences shall not be less than ten years rigorous
imprisonment and fine of not less than five lakh rupees."
4. Substitution of section -32 of Bihar Prohibition and Excise Act, 2016.— Section- 32 of
the Bihar Prohibition and Excise Act, 2016, shall be substituted by the following:-
"32- Presumption as to commission of offence in certain cases.-
(1) In prosecution of an offence under this Act, the ac cused person would have to
account for the possession of any liquor, intoxican t, material, utensil, implement or
apparatus involved in manufacture or storage of such liquor.
(2) In the event of a failure to offer a satisfact ory explanation, there shall be a
presumption that the accused person is guilty of th e commission of such offence,
unless proved otherwise.
(3) Where any equipment, machinery, animal, vessel , cart, vehicle, conveyance or any
premises are used in the commission of an offence u nder this Act, and are liable to
confiscation and/or liable to be sealed, the owner or occupier thereof would need to
account satisfactorily, and in the absence of a sat isfactory explanation the
presumption that accused person committed the offen ce shall arise, unless proved
otherwise."
5. Substitution of section -33 of Bihar Prohibition and Excise Act, 2016.— Section- 33 of
the Bihar Prohibition and Excise Act, 2016, shall be substituted by the following:-
"33- Penalty for rendering denatured spirit fit for huma n consumption.-
Whoever alters or attempts to alter any denatured s pirit with the intention to make it fit for
human consumption, whether as a beverage or as a medicine, or in any other way and by any
other method or knowingly possesses any altered den atured spirit, shall be punishable with
imprisonment for a term which shall not be less tha n ten years but which may extend to
imprisonment for life and with fine which shall not be less than one lakh rupees but which
may extend to ten lakh rupees."
7 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण/glyph59/glyph61 30 /uni091C/uni0941/uni0932/uni093E/uni0908 2018
6. Substitution of section -34 of Bihar Prohibition and Excise Act, 2016.— Section- 34 of
the Bihar Prohibition and Excise Act, 2016, shall be substituted by the following:-
"34-Penalty for mixing noxious substance with liquo r.- Whoever, (a) mixes or
permits to be mixed with any liquor sold or manufac tured or possessed by him, any noxious
drug or any poisonous ingredient; or
(b) makes, sells or possesses any preparation, whe ther solid, semi solid, liquid, semi
liquid or gaseous, either made locally or otherwise, that may serve as an alcohol or a
substitute for alcohol and is used or consumed for the purposes of getting
intoxicated which is likely to cause disability or grievous hurt or death to human
beings, shall be punishable:-
(i) if as a result of such an act, death is caused , with death or imprisonment for
life and shall also be liable to fine, which shall not be less than five lakh
rupees but which may extend to ten lakh rupees;
(ii) if as a result of such an act, disability or grievous hurt is caused to any
person, with rigorous imprisonment for a term which shall not be less than
ten years but which may extend to imprisonment for life, and with fine
which shall not be less than two lakh rupees but wh ich may extend to ten
lakh rupees;
(iii) if as a result of such an act, any other co nsequential injury is caused to any
person, with imprisonment for a term which shall no t be less than eight
years but which may extend to life imprisonment and with fine, which shall
not be less than one lakh rupees but which may extend to ten lakh rupees;
(iv) if as a result of such an act, no injury is caused, with imprisonment which
shall not be less than eight years but which may ex tend to ten years and fine
which shall not be less than one lakh rupees but ma y extend to five lakh
rupees;
Explanation :– For the purpose of this section the expression "grievous hurt" shall have the
same meaning as in section-320 of the Indian Penal Code, 1860 (XLV of 1860)."
7. Deletion of section- 35 of Bihar Prohibition and Ex cise Act, 2016.— The section- 35
(Penalty for committing fraud) of the Bihar Prohibition and Excise Act, 2016, shall be deleted.
8. Substitution of section -36 of Bihar Prohibition an d Excise Act, 2016.— Section-36 of
the Bihar Prohibition and Excise Act, 2016, shall be substituted by the following:-
"36- Penalty for dealing in spurious liquor .— Whoever, manufactures, possesses, sells,
stores, distributes, bottles, imports, exports, or transports any spurious liquor, shall be
punishable with imprisonment for a term which shall not be less than ten years but which
may extend to imprisonment for life and with fine, which shall not be less than one lakh
rupees but which may extend to ten lakh rupees."
9. Substitution of section -37 of Bihar Prohibition and Excise Act, 2016.— Section- 37 of
the Bihar Prohibition and Excise Act, 2016, shall be substituted by the following:-
"37- Penalty for consumption of liquor.- Whoever, in contravention of this Act or
the rules, notification or order made thereunder –
(a) consumes liquor or intoxicant in any place; or
(b) is found drunk or in a state of drunkenness at any place; or
(c) drinks and creates nuisance or violence at any place including in his own
house or premises; or
(d) permits or facilitates drunkenness or allows a ssembly of drunken elements
in his own house or premises;
shall be punishable,
(1) in case of an offence falling under clause (a) and (b),for the first offence
only with fine which shall not be less than Fifty t housand rupees or in lieu
thereof sentence for a period of three months impri sonment but for
subsequent offence falling under clause (a) and (b) , shall be punishable
with a term which shall not be less than one year b ut may extend to five
years and with fine, which may extend to one lakh rupees.
8 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण/glyph59/glyph61 30 /uni091C/uni0941/uni0932/uni093E/uni0908 2018
(2) In case of an offence falling under clause (c) and (d), with a term which
shall not be less than five years but which may ext end to ten years and with
fine, which shall not be less than one lakh rupees which may extend to five
lakh rupees."
10. Deletion of section- 38 of Bihar Prohibition and Ex cise Act, 2016.— Section- 38
(Penalty for possession or knowledge of possession of intoxicant) of the Bihar Prohibition and
Excise Act, 2016, shall be deleted.
11. Deletion of section- 53 of Bihar Prohibition and Ex cise Act, 2016.— Section- 53
(Enhanced punishment after previous conviction) of the Bihar Prohibition and Excise Act, 2016,
shall be deleted.
12. Substitution of section- 54 of Bihar Prohibition and Excise Act, 2016.— Section- 54 of
the Bihar Prohibition and Excise Act, 2016, shall be substituted by the following:-
" 54- Failure of occupier to disclose information of unlicensed manufacture
or cultivation or consumption of liquor or intoxicant—
(1) Whenever any liquor or intoxicant or other exc isable item is manufactured, sold,
stored, bottled, possessed, consumed or any excisab le plant is cultivated
in contravention of this Act, occupier of that lan d or building or his agents, shall
give information to the nearest excise official, po lice official or the Collector as
soon as the fact comes to their knowledge.
(2) Whenever occupier(s) of that land or building or his agents fail to disclose
information as per subsection (1), such person or p ersons shall be liable to be
punished for imprisonment up to two years."
13. Substitution of section -56 of Bihar Prohibition and Excise Act, 2016.— Section-56 of
the Bihar Prohibition and Excise Act, 2016, shall be substituted by the following :-
"56- Things liable for confiscation .—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, ap paratus, package or covering
and or the other contents, if any, of such receptac le, package or covering for the
purposes of storing, manufacturing or labelling such intoxicant or liquor;
(b) any animal, vehicle, vessel or other conveyanc e used for carrying any intoxicant or
liquor; or
(c) any premises or part thereof that may have bee n used for storing or
manufacturing any liquor or intoxicant or for commi tting any other offence under
this Act;
shall be liable to be confiscated in a manner pres cribed under the provisions of the
Act,
(d) The State Government, if deem necessary, may is sue necessary directions,
guidelines, Regulations and instructions with respect to mode and manner of search,
seizure and confiscation."
14. Substitution of Section -62 of Bihar Prohibition an d Excise Act, 2016.— Section-62
of the Bihar Prohibition and Excise Act, 2016, 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 a Sub Ins pector, that any liquor or intoxicant has
been found at a particular premises or a particular premises or a part thereof is or has been
used for committing any offence under this Act, he may immediately seal the premises and
send a report to the Collector for the confiscation of the same.
Provided that if the said premises are temporary st ructures which cannot be
effectively sealed , then the excise officer or the police officer, with the order of the
Collector, may demolish such temporary structures."
9 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण/glyph59/glyph61 30 /uni091C/uni0941/uni0932/uni093E/uni0908 2018
15. Deletion of section- 64 of Bihar Prohibition and Ex cise Act, 2016.— Section-64
(Collective fine) of the Bihar Prohibition and Excise Act, 2016, shall be deleted.
16. Deletion of section- 66 of Bihar Prohibition and Ex cise Act, 2016.— Section-66
(Externment etc of notorious or habitual offenders) of the Bihar Prohibition and Excise Act,
2016, shall be deleted.
17. Insertion of proviso after sub-section (1) of secti on-76 of Bihar Prohibition and
Excise Act, 2016.— After sub-section (1) of section-76 of Bihar Prohibition and Excise A ct, 2016,
the following proviso shall be inserted:-
"Provided that offence committed for the first time under sub section (1) of section-37 and
offence under section- 54 of the Act shall be bailable."
By Order of the Governor of Bihar,
AKHILESH KUMAR JAIN,
Secretary to the Government.
————
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