Section 26A(2) in The Bihar and Orissa Excise Act, 1915
(2)For the purposes of Clause (a) of Sub-Section (1)(i)the authority competent to grant licence for manufacture, possession or sale, or exclusive privilege of manufacture or sale, of any intoxicant shall, before granting any such license or exclusive privilege, refer every proposal therefor to the concerned Grama Panchayat for its decision within a period of thirty days from the date of receipt of such reference; and(ii)if the Grama Panchayat fails to communicate its decision within the period referred to in Clause (i), it shall be deemed that the concerned Grama Panchayat has accorded the required approval.Explanation - For the purposes of this Section,(i)"Grama Panchayat" and "Grama Sasan" shall respectively mean the Grama Panchayat and Grama Sasan as defined in the Orissa Grama Panchayats Act, 1964; and(ii)"Scheduled Areas" means the Scheduled Area as referred to in Clause (1) of Article 244 of the Constitution.]Chapter - V Duty
