Section 90(7) in The Bihar and Orissa Excise Act, 1915
(7)for prescribing the scale of fees or the manner of fixing the fees payable in respect of [* * *] [Omitted by Act 17 of 1970.] any licence, permit or pass granted under this Act, or in respect of the storing of any [intoxicant] [Substituted by A.L.O. 1937 for 'excisable article;'.];
