Section 36 in The Bihar and Orissa Excise Act, 1915
36. Application of Sections 30 to 35 to licences for retail sale of intoxicants other than spirit.
- The provisions of Sections 30 to 35 as to licences for the retail sale of spirit shall apply also in respect of licences for the retain sale, in any local area specified in any [order made by the Board in this behalf] [For notification under Sections 36 and 38 (a) See L.S.R. and O., Volume I, Part VII.], or any other [intoxicant] [Substituted by A.L.O., 1937.] specified in such order.
