Section 15(1) in The Bihar and Orissa Excise Act, 1915
(1)The Excise Commissioner may-(a)subject to any restriction imposed by the [State Government] [Substituted by A.L.O., 1950.], establish, or authorise the establishment of distilleries or breweries, in which liquor may be manufactured under a licence granted under Section 13;(b)discontinue any such distillery or brewery;(c)establish or authorise the establishment of warehouses wherein any [intoxicant] [Substituted by A.L.O., 1937.] may be deposited and kept without payment of duty; and(d)discontinue any such warehouse.
