Section 19(1) in The Bihar and Orissa Excise Act, 1915
(1)No person not being licensed to manufacture, cultivate, collect or sell any [intoxicant] [Substituted by A.L.O., 1937.] shall have in his possession any quantity of any [intoxicant] [Substituted by A.L.O., 1937.] in excess of such quantity as the Board has, under Section 5, declared to be the limit of a retail sale, except under a permit granted by the Collector in that behalf.
