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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(a) in Bihar and Orissa Excise Rules, 1919

(a)A liquor shop should not be inaccessible to consumers, but it should not be in such a situation as to obtrude itself on the attention of the public or to render persons passing by subject to annoyance from persons drinking.