Section 2(9) in The Bihar and Orissa Excise Act, 1915
(9)"Excise-revenue" means revenue derived or derivable from any duty, fee, tax, payment (other than a fine imposed by a Criminal Court) on confiscation imposed or ordered under this Act or any other law for the time being in force relating to liquor or intoxicating drugs; [and includes any payment to be made to the State Government under Section 29] [Inserted by Act 17 of 1970.].
