Section 94 in The Bihar and Orissa Excise Act, 1915
94. Power of State Government to exempt intoxicants from provisions of the Act.
- [State Government] [The Substituted by A.L.O. for 1950, 'Provincial Government'.] may, by notification, either wholly or partially, and subject to such conditions (if any), as it may think fit to prescribe, exempt any [intoxicant] [Substituted by A.L.O. 1937, 'excisable article'.] from all or any of the provisions of this Act, either throughout the [State of Orissa] [The Substituted by A.L.O. for 1950, 'Provincial Government'.] in or any special local area, or for any specified period or occasion, or as regards any specified class of persons.
