Section 29 in The Bihar and Orissa Excise Act, 1915
29. Payment for grant of exclusive privilege.
- [(1)] [Renumbered by Act 17 of 1970.] Instead of or in addition to, any duty leviable under this Act, the [State Government] [Substituted by A.L.O., 1950.] may accept payment of a sum in consideration of the grant of any exclusive privilege under Section 22.(2)[ The sum payable under Sub-section (1) shall be determined as follows:(a)by auction or by calling tenders or otherwise as the State Government may, in the interest of excise revenue, by general or special order, direct; and(b)by such authority and subject to such control as may be specified in such order.](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.(1)United provision to the contrary is made by the [Parliament] [Substituted by A L.O., 1937.], the [State Government] [Substituted by A.L.O., 1950.] may continue to levy any duty to which this section applies which it was lawfully levying immediately before the commencement of the Constitution, under this Chapter as then in force.(2)The duties to which the Section applies are-.(a)any duty on intoxicants which are not excisable articles within the meaning of this Act;(b)any duty on an excisable article produced outside India and imported into the [State] [Substituted by A.L.O., 1950.] whether across a customs frontier as defined, by the Central Government or not;(c)[ any duty on medicinal or toilet preparations containing alcohol.] [Inserted by Act 10 of 1971.](3)Nothing in this Section shall authorise the levy by the [State Government] [Substituted by A.L.O., 1950.] or any duty which, as between goods manufactured or produced in the [State] [Substituted by A.L.O., 1950.], and similar goods not so manufactured or produced, discriminates in favour of the former, or which, in the case of goods manufactured or produced outside the [State] [Substituted by A.L.O., 1950.] discriminates between goods manufactured or produced in one locality and similar goods manufactured or produced in another locality.Chapter - VI Licences, Permits and Passes
