Section 2(12) in The Bihar and Orissa Excise Act, 1915
(12)["Import"] [Substituted by the Adaptation of Indian Laws Order, 1950.] [except in the phrase import into [all the State of India] means to bring into the State otherwise than across customs frontier as defined by the Central Government;(12-a) ["intoxicant"] [Substituted by Act 36 of 1975.] means any liquor or intoxicating drug and includes mohua flower [and molasses] [Inserted by Orissa Act 2 of 1999.],
