Section 1 in The Bihar and Orissa Excise Act, 1915
1. Short title, extent and commencement.
(1)This Act may be called the Bihar and Orissa Excise Act, 1915;(2)It extends to the whole of the Province of Bihar and Orissa including the Santal praganas and the district of Angul; and(3)It shall [come into force] [[The Act came into force on the 1st April, 1916 so far as the district of Cuttack, Puri, Balasore, Sambalpur and Angul-Vide Notification No. 2494, F. dated the 23rd February, 1916 by the Government of Bihar and Orissa in the Financial Department, published on Page 384, Part II of the Bihar and Orissa Gazette dated the 1st March, 1916.It has been extended to the districts of Ganjam and Koraput from 1st February, 1937 by Regulation No. VI of 1937 (The Orissa Laws Amendment Regulation 1937).]] on such date as the State Government may, by notification, direct.
