Section 37 in The Bihar and Orissa Excise Act, 1915
37. Exemption of certain licences from Sections 30 to 36.
- Sections 30 to 36 shall not apply in the case of any licence which it is proposed to grant -(a)to any person, for the retail sale of any [intoxicant] [Substituted by A.L.O., 1937.] during any period not exceeding six months; or(b)to any person, for the retail sale of any denatured spirit; or(c)to any person, for the retail sale of any [intoxicant] [Substituted by A.L.O., 1937.] in substitution for a licence which has been cancelled or surrendered before the expiration of the period for which it was granted; or(d)to any medical practitioner, chemist, druggist, apothecary or keeper of a dispensary, for the retail sale of any [intoxicant] [Substituted by A.L.O., 1937.] for medicinal purposes; or(e)[ to any person, an exclusive privilege by the State Government under Section 22 in respect of any of the matters referred to in Clause (a) to (e) of Sub-section (1) [or in Sub-section (1-a)] [Inserted by Act 17 of 1970.]].
