(1)On and from the commencement of this Act, the Bengal Excise Act, 1909 (Ben. Act 5 of 1909) shall cease to be in force in the State of Bihar and Orissa and, for the purposes of section 25 of the Bengal General Clauses Act, 1899 (Ben. Act 1 of 1899) shall be deemed to have been repealed in the said State to be re-enacted by this Act.
