Section 20A in The Bihar and Orissa Excise Act, 1915
20A. [ Taking over of wholesale trade in foreign liquor and country liquor. [Substituted by O.A. 9 of 2000 vide O.G.E. No. 1409 dated 4.10.2000.]
- Notwithstanding anything contained in this Act, the right to carry on wholesale trade and distribution of foreign liquor and country liquor in the State shall, on and from such date as the State Government may, by notification appoint, solely vest in the State Government ai^d subject to such Rules as may be made in this behalf, an agency of the State Government as may be specified in the said notification or a Corporation established, or incorporated under the Companies Act, 1956 and wholly owned and controlled by the State Government for the purpose, shall have the exclusive right and privilege of importing, exporting and carrying on the wholesale trade and distribution of foreign liquor and country liquor in the State on behalf of the State Government for the whole of the State of Orissa, and no other person shall be entitled to any privilege or licence for importing, exporting and supplying the same in wholesale, or distributing the same for the whole or any part of the State.]
