98. Bengal Act 5 of 1909 to cease to be in force but orders, rules, etc. made and licences, etc. granted thereunder to continue.
(1)On and from the commencement of this Act, the Bengal Excise Act, 1909 (Ben. Act 5 of 1909) shall cease to be in force in the State of Bihar and Orissa and, for the purposes of section 25 of the Bengal General Clauses Act, 1899 (Ben. Act 1 of 1899) shall be deemed to have been repealed in the said State to be re-enacted by this Act.(2)Every licence, permit or pass which was granted under any section of the Bengal Excise Act, 1909 (Ben. Act 5 of 1909) and is in force at the commencement of this Act, shall be deemed to have been granted under the corresponding section of this Act, and shall (unless previously cancelled, suspended, withdrawn, or surrendered under Chapter VI of this Act) remain in force for the period for which it was granted.Notifications[S.O. 941 dated the 29th July, 1978 (Published in Bihar Gazette Extra ordinary dated the 29th July, 1978). - The Governor of Bihar, in exercise of the powers conferred by sub-section (4) of section 19 of the Bihar and Orissa Excise Act, 1915 (Bihar and Orissa Act II of 1915), is pleased to make the following orders:-
