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State of Jharkhand - Section

Section 10 in Bihar Excise Act, 1915

10. Restriction on export or transport.

- No intoxicant shall be exported or transported unless-
(a)the duty (if any) payable under Chapter V.
[x x x] [Clause (b) repealed by AO.]has been paid or a bond has been executed for the payment thereof:Provided that the Board may, subject to such conditions (if any) as it thinks fit to impose, exempt any intoxicant from the provisions of this section.