Section 17 in The Bihar and Orissa Excise Act, 1915
17. Payment of duty on removal from distillery, brewery, warehouse or other place of storage.
- No [intoxicant] [Substituted by A.L.O., 1937.] shall be removed from any distillery, brewer, warehouse or other place of storage licensed, established, authorised or continued under this Act, unless the duty (if any) [payable under Chapter V] [Substituted by A.L.O., 1937.] has been paid or bond has been Executed for the payment thereof.
