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State of Bihar - Section

Section 8B in Bihar and Orissa Excise Rules, 1919

8B. [ [Inserted by Notification No. 559 R.T.dated 20.7.1953.]

Import of drugs, medicines, chemicals, perfumed and other toilet preparations containing spirit, for the purpose of sale, is allowed only from the bonded manufacturers of other State of India, the Indian States and the Foreign Territory in India under cover of a pass:Provided that import of such preparations by a person for his private consumption from sources other than bonded manufacturers is allowed without any restriction.]