Section 8(1A)(ii) in Bihar and Orissa Excise Rules, 1919

[Cites 0, Cited by 0] [Section 8(1A)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(1A)(ii) in Bihar and Orissa Excise Rules, 1919

(ii)manufacture of sale of consumption of tari shall be prohibited within the limits of any military cantonment, and within such distance from those limits as the Central Government may in any case prescribe, except with the previous permissions of the Commanding Officer.]

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State of Bihar - Subsection

Section 8(1A)(ii) in Bihar and Orissa Excise Rules, 1919