Section 19(4) in The Bihar and Orissa Excise Act, 1915
(4)[ Notwithstanding anything contained in the foregoing sub-sections, the [State Government] [Substituted by Bihar and Orissa Excise (Orissa Amendment) Act, XXV of 1947. This Act is extended to all the partially excluded areas-Notification. No. 5343 R, 14.7.1947.] may, by notification, prohibit the possession by any person, or class of persons (or subject to such exceptions, if any, as may be specified in the notification, by all persons) either in the State of Orissa or in any specified local area, of any [intoxicant] [Substituted by A.L.O., 1937.] either absolutely, or subject to such conditions as it may prescribe.]
