Section 98(2) in The Bihar and Orissa Excise Act, 1915
(2)Every licence, permit or pass which was granted under any Section of the [Bengal Excise Act, of 1909,] [Printed in the Bengal Code, Edn. 1913. 15 Volume III.] and is in force at the commencement of this Act, shall be deemed to have been granted under the corresponding section of this Act, and shall (unless previously cancelled, suspended, withdrawn, or surrendered under Chapter VI of this Act) remain in force for the period for which it was granted.
