(2)Notwithstanding anything contained in sub-section (1), petrol without admixture of power alcohol, brought at any place outside the [State] [Substituted by A.L.O. for the words 'His Majesty' .] of Bihar or at any place in the [State] [Substituted by A.L.O. for the words 'His Majesty' .] of Bihar where this Section is not in force and contained in any fuel tank incorporated in any motor vehicle may be used for providing motive power for such vehicle.
