Section 4 in The Bihar and Orissa Excise Act, 1915
4. Powers to declare what shall be deemed to be 'country liquor' and 'foreign liquor' respectively.
- The [State Government] [Substituted by A.L.O. 1950.] [* * *] [The word 'with the previous sanction of the Government of India' where repealed by the Devoluation Act, 38 of 1920.] may by [notification declare what, for the purposes of this Act or any portion thereof, shall be deemed to be 'country liquor' and foreign liquor,] [For a notification declaring what shall be deemed to be 'country liquor' and 'foreign liquor' respectively. See Orissa L.S.R. and O. Volume I, Part VII.] respectively.[* * *] [This proviso was omitted by the Adaptation of Indian Laws Order, 1937.]
