Section 1(3) in The Orissa Opium Smoking Act, 1947
(3)It shall come into force in the Nawapara Sub-division of the district of Sambalpur at once. In other areas of the State the whole Act with the exception of Section 8 shall come into force on such date as the State Government may, by notification, appoint in this behalf. At the expiration of one year after the said date-(a)Section 8 shall come into force;(b)Section 10 shall have effect as if the figure '8' were inserted after the figure '7';(c)Section 12 shall have effect as if the figure '8' were inserted after the figure '7'; and(d)Sub-sections (1) and (2) of Section 13 shall have effect as if the words "the smoking of opium is carried on in any place or that" were inserted after the words "has reason to believe that".
