Section 11 in The Bihar and Orissa Excise Act, 1915
11. Power to prohibit, import, export or transport.
- The [State Government] [Substituted by A.L.O., 1920.] may, by notification -(a)[* * *] [Omitted by the Devolution Act, 1920.]prohibit the import or export of any [intoxicant] [Substituted by A.L.O., 1937.] into or from the [State] [Substituted by A.L.O., 1920.] or any part thereof; or(b)prohibit the transport of any [intoxicant] [Substituted by A.L.O., 1937.].[* * *] [Omitted by A.L.O., 1937.]
