Section 89(3) in The Bihar and Orissa Excise Act, 1915
(3)The powers conferred by this Section for making rules are subject to the condition that the rules be made after [previous] [As to procedure for previous publication. See Section 26 of Bihar and Orissa General Clauses Act, 1 of 1937.] publication;Provided that any such rules may be made without previous publication if the [State Government] [Substituted by A.L.O. 1950, for 'Provincial Government'.] considers that they should be brought into force at once.
