Section 90(1) in The Bihar and Orissa Excise Act, 1915
(1)for regulating the manufacture, supply, or storage of any [intoxicant] [Substituted by A.L.O. 1937 for 'excisable article;'.], and in particular, and with prejudice to the generality of this provision may make rules for regulating -(a)the establishment, inspection, supervision, management and control of any place for the manufacture, supply or storage of any [intoxicant] [Substituted by A.L.O. 1937 for 'excisable article;'.], and the provision maintenance of fittings, implements and apparatus therein;(b)the bottling of liquor for purposes of sale;(c)the cultivation of the hemp plant;(d)the collection of portions of the hemp plant from which intoxicating drugs can be manufactured or produced, and the manufacture or production of intoxicating drugs therefrom;(e)the tapping of tari-producing trees and the drawing of tari from trees;(f)the making of tari-producing trees in areas notified under Section 14, Sub-section (1), and the maintenance of such marks;
