Section 10A in Bihar and Orissa Excise Rules, 1919
10A.
Indents signed by the Civil Surgeons in case of import of spirituous medicinal preparation mentioned in clause 4(A)(a), indents signed by the Director or Deputy Director of the Civil Veterinary Department in cases of import mentioned in clause 4(a)(b), indents signed by the Principal, Indian School of Mines, Dhanbad in case of imports mentioned in clause 4(A)(c) and indents signed by the Head of the Institution or Department in cases of import mentioned in clause 4(A)(d) of order no. XVI of Government Notification No. 470 F. dated the 15th January, 1919 as subsequently amended will constitute the passes required by Section 12 of the Act.
