Section 21 in The Bihar and Orissa Excise Act, 1915
21. Manufacture and sale of liquor in or near cantonments.
- Within the limits of any military [cantonment] [See the Cantonment Act, (11 of 1924).], and within such instance from those limits as the [Central Government] [Substituted by A.L.O. 1937.] may in any case prescribe, no licence tor the manufacture or sale of liquor shall be granted, except with the previous consent of the Commanding Officer.
