Section 89(1) in The Bihar and Orissa Excise Act, 1915
(1)The [State Government] [Substituted by A.L.O. 1950, for 'Provincial Government'.] may make [rules] [For rules See L.S.R. and O. Volume I, Part VII.] to carry out the objects; of this Act or any other law for the time being in force relating to the excise-revenue.
