Section 19D(6) in Bihar and Orissa Excise Rules, 1919
(6)The above provisions of this Rule shall be in addition to / and not in derogation of the provisions of the Petroleum Act, 1934 or the Inflammable Substances Act, 1952 or any rule made or notification issued under these Acts, on the subject.Explanation - For the purposes of these Rules-(a)"Methyl Alcohol" means the substance as defined in the Bihar Rules, 1979, framed by the Board of Revenue.(b)"Through Transmission" means to move from any place outside Bihar, to any place outside the State by rail, road or river through Bihar, as defined in the Bihar Methyl Alcohol Rules, 1979.(c)"Transmission" mean importation into, exportation from and transportation within Bihar, as defined in the Bihar Methyl Alcohol Rules, 1979.]Country SpiritImport of Country Spirit
