Section 8(8) in Bihar and Orissa Excise Rules, 1919
(8)Independent Beer Bars, are exempted from the provisions of Sections 30, 31, 32, 33 and 34 of the Act, relating to ascertainment of local opinions.] [Inserted by S.O. 41 dated 25.2.1993.][No. 471-F the 15th January, 1919.-In exercise of the power conferred by Section 89 of the Bihar and Orissa Excise Act, 1915 (Bihar and Orissa Act II of 1915), the Lieutentent-Governor in Council is pleased to make the following Rules] [Published in Bihar & Orissa Gazette dated 22.1.1919 (pp. 145-156)]:-Appointments,Transfers and Punishments
