Section 26A(1) in The Bihar and Orissa Excise Act, 1915
(1)Notwithstanding anything contained in this Chapter or elsewhere, in this Act, in the Scheduled Area(a)in no case there shall be granted under this Act any licence for manufacture, possession or sale, or any exclusive privilege for manufacture or sale, of any intoxicant, except with the prior approval of the concerned Grama Panchayat accorded with the concurrence of the Grama Sasan; and(b)no licence or exclusive privilege which is granted in contravention of Clause (a) shall have any effect for the purposes of this Act.
