Section 24(3) in The Bihar and Orissa Excise Act, 1915
(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.
