Section 90(2) in The Bihar and Orissa Excise Act, 1915
(2)for fixing the strength, price of quantity in excess of or below which any [intoxicant] [Substituted by A.L.O. 1937 for 'excisable article;'.] shall not be supplied or sold, and the quantity in excess of which denatured spirit shall not be possessed, and for prescribing a standard of quality for any [intoxicant] [Substituted by A.L.O. 1937 for 'excisable article;'.];
