Section 51A in Bihar and Orissa Excise Rules, 1919
51A. [ [Inserted by Notification No.1182-L.S.F.R. dated 4.7.1925.]
Except with the previous sanction of the Local Government which will only be granted in exceptional cases, no shop other than the four liquor and ganja shops at Bairgania, Sursand, Majorganj and Bansbitta in the Muzaffarpur district shall be licensed for the retail sale of excisable articles other than Tari within [3.2 Kilometres] of the [Nepal Border] [The Nepal Government have similarly agreed not to licence any excise shop, within 3.2 Kilometres on their side of the border, with the following exceptions, viz., five country spirit and ganja shop at Birganj bazar (opposite Raxaul in Champaran), Gour Bazar (opposite Jhirania in Muzaffarpur), Jaleshwar bazar (near Sursand in Muzaffarpur), Chandargang bazar (also known as Marar, near Jainagar in Darbhanga) and Chogrsha bazar (opposite Jogbani in Purnea). If information is received by any local officer in British India of the establishment of a new shop, other than those mentioned above, on the Nepal side within the 3.2 Kilometres limit, he should communicate the information direct to the Nepalese local officers concerned for necessary action. The Commissioner of Excise and Salt should also be informed, at the same time, of the action taken through the proper channel.].
