Such grant shall be made under the same condition as grants of expenses under the rules referred to in clause (b) of Rule 71 and shall be subject to the maximum limit prescribed by those rules for the grant of expenses.The notification of the Government of Bengal, No. 716 S.R., dated the 25th November, 1909, published on pages 1718-1726, part 1 of the Calcutta Gazette of the 1st December, 1909, as subsequently amended, is hereby cancelled.Rules under Section 89[No. 808 L.S.G.R. the 20th July, 1940. - In exercise of the powers conferred by sub-section (1) of Section 89 of the Bihar and Orissa Excise Act, 1915 (Bihar and Orissa Act II of 1915), the Governor of Bihar is pleased to make the following Rule for the purpose of carrying out the provisions of Section 70 of the Act:-The person in charge of any vessel, vehicle or animal shall cause it to stop and to remain stationary so long as may reasonably be necessary, when required to do so by any excise officer or any officer of the Police or Land Revenue Department or any other person duty authorised in that behalf for the purpose of enabling such officer or person to make any arrest or seizure or search under Section 70 of the Act.] [Published in Bihar Gazette dated 31.7.1940 (Page 835).]Notification under Section 36[No. 23-33-4, dated the 17th June, 1919. - In exercise of the power conferred by Section 36 of the Bihar and Orissa Excise Act, 1915 (Act II of 1915), the Board of Revenue for Bihar and Orissa hereby directs that the provisions of Sections 30 to 35 of the Act as to licences for the retail sale of pachwai in the Province of Bihar and Orissa:Provided that in the case of licences which it is proposed to grant outside municipalities an abstract of the revised list referred to in Rule 62 of the rules published under notification of the Government of Bihar and Orissa in the Financial Department No. 471-F., dated the 15th January, 1919, shall be submitted to the Commissioner of the Division, instead of a full list, unless the Commissioner otherwise directs.] [Published in Bihar & Orissa Gazette dated 9.7.1919 (Page 944).]No. 23-2-9, dated the 29th July, 1924. - In exercise of the power conferred by Section 36 of the Bihar and Orissa Excise Act, 1915 (Bihar and Orissa Act II of 1915), the Board of Revenue is pleased to direct that with effect from the 1st July, 1924, the provisions of Sections 30 to 34 of the Excise Act shall apply also in respect of licences for the retail sale of hemp drugs, in the municipalities of Patna (Patna City), Gaya, Chapra, Muzaffarpur, Darbhanga, Monghyr, Bhagalpur and Cuttack.
