Section 94 in The Bihar Prohibition And Excise Act, 2016
94. Power of State Government to exempt intoxicants from the provisions of this Act.
- The State Government may, by notification, either wholly or partially, and subject to such conditions (if any) as it may think fit to prescribe, exempt any intoxicant or any manufactory of an intoxicant from all or any of the provisions of this Act, either throughout the State or any specified area of the State, for any specified period or occasion or for any specified class of persons and for such purposes.
