Section 29(3) in The Bihar and Orissa Excise Act, 1915
(3)The sum determined under Sub-section (2) shall be final and shall be binding on the party making the offer by way of tender, bid or otherwise once such offer is accepted by the authority referred to in Clause (b) of that sub-section.[29A] [Inserted by A.L.O., 1937.]. Saving for duties being levied at commencement of the Constitution.
