4. Use of petrol without admixure with alcohol for motive power prohibited.
(1)Save as otherwise provided by or under this Act, no person shall use petrol for providing motive power for any motor vehicle without admixture with power alcohol in the prescribed manner and proportion.(2)Notwithstanding anything contained in sub-section (1), petrol without admixture of power alcohol, brought at any place outside the [State] [Substituted by A.L.O. for the words 'His Majesty' .] of Bihar or at any place in the [State] [Substituted by A.L.O. for the words 'His Majesty' .] of Bihar where this Section is not in force and contained in any fuel tank incorporated in any motor vehicle may be used for providing motive power for such vehicle.
