Section 8(1A) in Bihar and Orissa Excise Rules, 1919
(1A)[ Tari, that is, fermented or unfermented juice drawn from any account, palmyara, date or other kind of palm tree, from the provisions of the Act subject to the following conditions:-] [Substituted for existing (1A) to (1D) by S.O. 187 dated 1.4.1991.](i)[ Tari shall not be sold or consumed at places for which licences under the Act are prohibited under Rule 47 of the Rules framed by the State Government under Section 89 of the Act, and [See also S.O. 187 dated 1.4.1991.](ii)manufacture of sale of consumption of tari shall be prohibited within the limits of any military cantonment, and within such distance from those limits as the Central Government may in any case prescribe, except with the previous permissions of the Commanding Officer.]
