Section 98 in The Bihar and Orissa Excise Act, 1915
98. Bengal Act, V of 1909 to cease to be in force, but orders rules etc., made and licences, etc. granted thereunder to continue.
(1)On and from the commencement of the Act, the [Bengal Excise Act V of 1909,] [Printed in the Bengal Code, Edn. 1913. 15 Volume III.] shall cease to be in the [State of Orissa] [Substituted by A.L.O. 1950, 'Provincial Government'.] and, for the purpose of Section 5 of the [Bengal General Clauses Act, 1899, shall be deemed to have been repealed in the said State and to be re-enacted by this Act.] [See the Bihar and Orissa General Clauses Act, 1971.](2)Every licence, permit or pass which was granted under any Section of the [Bengal Excise Act, of 1909,] [Printed in the Bengal Code, Edn. 1913. 15 Volume III.] and is in force at the commencement of this Act, shall be deemed to have been granted under the corresponding section of this Act, and shall (unless previously cancelled, suspended, withdrawn, or surrendered under Chapter VI of this Act) remain in force for the period for which it was granted.
