Section 16 in The Bihar and Orissa Excise Act, 1915
16. Licensee required for depositing or keeping intoxicant in warehouse or other place of storage.
- No person shall, except under the authority and subject to the terms and conditions of a licence granted in that behalf by the Collector, deposit or keep any [intoxicant] [Substituted by A.L.O., 1937.] in any warehouse or other place of storage established, authorised or continued under this Act.
