9. [ Application of provisions of section 150, Act 8 of 1878 to malt liquor. [Section 9 has been declared to be in force in the Khondmals District by the Khondmals Laws Regulation, 1936 (4 of 1936), Section 3 and Schedule and in the Angul District by the Angul Laws Regulation, 1936 (5 of 1936) Section 3 and Schedule. This Regulation has now repealed by Orissa Act, 19 of 1967. Angul district as formed that Regulation is now a sub-division of the district of Dhenkanal.] - The provisions of section 150 of the Sea Customs Act, 1878, with respect with the allowance of a drawback of excise-duty paid on spirit manufactured in [the territories which, immediately before the 1st November 1956, were comprised in Part A States and Part C States] and exported to a foreign port, and with respect to the regulation of the draw back by the quantity of such spirit, shall apply also, so far as they can be made applicable to fermented liquor made in [the said territories] [Substituted by the Adaptation of Laws (No.2) Order, 1956, for "Part A States and Part C States".] from malt and so exported and to the drawback of the excise-duty paid on such liquor.]
