Section 97 in The Bihar and Orissa Excise Act, 1915
97. Bar to application of Section 261 of the Bengal Municipal Act, 1884.
- Section 261 of the [Bengal Municipal Act, III of 1884] [Repealed and re-enacted by the Municipal Act, 1950.], shall not apply to -(a)any distillery, brewery, warehouse, or other place of storage licensed, established, authorised or continued under this Act; or(b)the premises used for the manufacture or sale of any [intoxicant] [Substituted by A.L.O. 1937, 'excisable article'.] by the holder of a licence granted under this Act for such manufacture or sale.
