Section 23 in The Bihar and Orissa Excise Act, 1915
23. Transfer of exclusive privilege.
(1)A grantee of an exclusive privilege under Section 22 cannot let or assign the same or any portion thereof unless he is expressly authorised, by a condition made under that Section, to do so.(2)Such lifting or assignment shall be made only to a person approved by a Collector or (if the letting or assignment extends to more than one district) one Excise Commissioner.(3)The lessee or assignee shall not exercise any rights as such unless and until the Collector has, upon his application, granted him a licence to do so.
