Section 38(1) in The Bihar and Orissa Excise Act, 1915
(1)Every licence, permit or pass granted under this Act-(a)shall be granted(i)on payment of such fees (if any), and(ii)subject to such restrictions and on such conditions, and(b)shall be in such form and contain such particulars, as the Board may [direct] [For notification under Sections 36 and 38 (a) See. L.R.S. and O. Volume I, Part VII.].
