(1)This Act may be called the Bihar Power Alcohol Act, 1948.(2)It extends to the whole of the [State] [Substituted by A.L.O. for the words 'His Majasty's '] of Bihar.(3)This Act, except Sections 3,4,10,11 and 17, shall come into force at once and Section 3, 4,10,11 and 17 shall come into force in any local area in [State] [Substituted by A.L.O. for the words 'His Majasty's '] of Bihar on such date as the [State] [Substituted by A.L.O.] Government may, by notification, appoint and different dates may be appointed for different provisions.(4)Nothing in Section 3 or Section 4 shall apply to the sale or use of petrol without admixture with power alcohol for the requirements of [the Indian] [Substituted by A.L.O.] naval, military or air force [or for such purposes in connection with the affairs of the Union or the State as may be notified by the State Government.] [Substituted by Bihar Act 13 of 1957.]
