Section 90(14) in The Bihar and Orissa Excise Act, 1915
(14)for regulating the disposal of things confiscated under this Act.Explanation - Fees may be prescribed under Clause (7) of this Section at different rates for different classes of [* * *] [Omitted by Act 17 of 1970.] licences, permits passes or storage, and for different areas.[Validation of certain actions [Vide Act 17 of 1970 and Act 10 of 1971.] - Notwithstanding any judgement, decree, or order of any Court -(a)all grants made by way of licences for manufacture and retail sale of country liquor and for retail sale or intoxicating drug in respect of any place on or after the 7th day of August, 1965 shall be deemed to be licences granted to the persons concerned conferring an exclusive privilege under Section 22 of the Principal Act, for manufacture and retail sale of country liquor and, as the case may be, for retail sale of intoxicating drug at such place; and(b)all amounts paid or payable in respect of such grants shall be deemed to be sums paid or payable under Section 29 of that Act in consideration of the grant of exclusive privilege.][Repeal [Vide Orissa Act No. 10 of 1971.] - The Bihar and Orissa Excise (Orissa Amendment) Act, 1970 is hereby repealed.]
