Section 41 in The Bihar and Orissa Excise Act, 1915
41. Technical defects, irregularities and omissions.
(1)No licence [or exclusive privilege] [Inserted by Act 10 of 1971.] granted under this Act shall be deemed to be invalid by reason merely of any technical defect, irregularity or omission in the licence [or exclusive privilege] [Inserted by Act 10 of 1971.] or in any proceedings taken prior to the grant thereof.(2)The decision of the Excise Commissioner or (where a reference is made to the Board under Section 35) the Board, as to what is a technical defect, irregularity or omission shall be final.
