Section 22(1) in The Bihar and Orissa Excise Act, 1915
(1)The [State Government] [Substituted by A.L.O. 1950.] may grant to any person, on such conditions and for such period as it may think fit, the exclusive privilege -(a)of manufacturing, or supplying wholesale; or(b)of manufacturing and supplying wholesale; or(c)of selling, wholesale or retail; or(d)of manufacturing or supplying wholesale and selling retail; or(e)of manufacturing and supplying wholesale and selling retail, any country liquor or intoxicating drug within any specified local area;[(1-a) The State Government may also grant to any person, on such conditions and for such period as it may think fit the exclusive privilege for retail sale of foreign liquor within any specified place.] [Inserted by Orissa Act 4 of 1971.]Provided that public notice shall be given of the intention to grant [any exclusive privilege under the preceding sub-section] [Substituted by Orissa Act 4 of 1971.] and that any objections may by any person residing within the area affected shall be considered before an exclusive privilege is granted.
