Section 24 in The Bihar and Orissa Excise Act, 1915
24. Maintenance and use of measures, weights and instruments by licensed manufacturers and vendors.
- Every person who manufactures or sells any [intoxicant] [Substituted by A.L.O., 1937.] under a licence granted under this Act -(a)shall supply himself with such measures, weights and instruments as the Excise Commissioner may [prescribe] [See Orissa L.S.A. and O. Volume I Part VII.], and shall keep the same in good condition; and(b)when such measures, weights and instruments have been so prescribed, shall, on the requisition of any Excise Officer duly empowered by the Collector in this behalf, measure, weight or test any [intoxicant] [Substituted by A.L.O., 1937.] in his possession, at such time and in such manner as such offer may require.[24A] [Inserted by Orissa Act 11 of 1978.]. Prohibition of advertisement.(1)No person shall print or publish in any newspaper, news-sheet, book, leaflet, booklet or any other single or periodical publication or otherwise display or distribute any advertisement or other matter which-(a)commends, solicits the use of or offers any intoxicant or hemp; or(b)is calculated to encourage or incite any individual or class of individuals or the public generally, to commit an offence under this Act or to commit a breach of or to evade the provisions of any Rule, regulation or order made thereunder or the conditions of any licence, permit, pass or authorisation granted thereunder.(2)Save as otherwise provided in Sub-section (3), nothing in this Section shall apply to-(a)catalogues or price lists which may be generally or specially approved by the Excise Commissioner in this behalf;(b)any advertisement or other matter contained in any newspaper, news-sheet, book, leaflet, booklet or other publication printed and published outside the State; and(c)any other advertisement or matter which the State Government may, by notification, either generally or specially exempt from the operation of this section.(3)Notwithstanding anything contained in Sub-section (2), the State Government may, by notification, prohibit within the State the circulation, distribution or sale of any newspaper, news-sheet, book, leaflet, booklet or other publication printed and published outside the State which contains any advertisement or matter which-(a)commands, solicits the use of or offers any intoxicant or hemp; or(b)is calculated to encourage or incite any individual or class of individuals or the public generally, to commit any offence under this Act or to commit a breach of or to evade the provision of any Rufe, regulation or order made thereunder or the conditions of any licence, permit, pass or authorisation granted thereunder.
