Section 56(2) in Bihar and Orissa Excise Rules, 1919
(2)In this Rule-(i)"Soldier" does not include a Commissioned Officer, a volunteer, or a soldier in civil employment, and(ii)"Camp-follower" means a person (other than a soldier or private servant) whom the person selling an excisable articles knows or has reason to believe to have a right to be in cantonments;(iii)the expression "soldier" "member of a soldier's family" and "camp follower" do not include an Indian soldier or a member of an Indian soldier's family, or an Indian camp-follower, when such soldier or camp-follower is absent from his regiment.Ascertainment of local Opinion prior to the grant of certain Licences for the sale of Liquor except in the areas where Licensing Boards have been constitutedLicences for the retail sale of spirit or Tari for consumption on the vendor's premises
