Section 10 in The Bihar and Orissa Excise Act, 1915
10. Restrictions on export or transport.
- No [intoxicant] [Substituted by A.L.O., 1937.] shall be exported or transported unless-(a)[ duty (if any) payable under Chapter V] [Substituted by A.L.O., 1937.];(b)[* * *] [Omitted by A.L.O., 1937.] -has been paid or bond has been executed for the payment thereof:Provided that the Board may, subject to such conditions (if any) as it thinks fit to impose, exempt any [intoxicant] [Substituted by A.L.O., 1937.] from the provisions of this Section.
