97. Bar to application of Section 261 of the Bengal Municipal Act, 188.
- Section 261 of the Bengal Municipal Act, 1884 (Bengal Act 3 of 1884) shall not apply to-(a)any distillery, brewery, warehouse, or other place of storage licensed, established, authorised, or continued under this Act, or(b)the premises used for the manufacture or sale of any intoxicant by the holder of a licence granted under this Act for such manufacture or sale.
