Section 24(2) in The Bihar and Orissa Excise Act, 1915
(2)Save as otherwise provided in Sub-section (3), nothing in this Section shall apply to-(a)catalogues or price lists which may be generally or specially approved by the Excise Commissioner in this behalf;(b)any advertisement or other matter contained in any newspaper, news-sheet, book, leaflet, booklet or other publication printed and published outside the State; and(c)any other advertisement or matter which the State Government may, by notification, either generally or specially exempt from the operation of this section.
