(1)On and from the commencement of his Act, the Bengal Excise Act, 1909 (Bengal Act 5 of 1909) shall cease to be in force in the State of Bihar and Orissa and, for the purposes of Section 25 of the Bengal General Clauses Act, 1899 (Bengal Act 1 of 1899) shall be deemed to have been repealed in the said State to be re-enacted by this Act.
