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State of Bihar - Section

Section 10 in Bihar and Orissa Excise Rules, 1919

10.

Foreign liquor imported as aforesaid must on arrival in Bihar be taken as soon as possible to the distillery excise warehouse or place specified in this behalf in the pass and by the route specified therein.Note. - Liquor warehouses at a district or Sub-divisional headquarters have been fixed by the Excise Commissioner, Bihar for the storage of liquor imported under bond.