Section 20(2) in The Bihar and Orissa Excise Act, 1915
(2)a licence for sale granted under the excise law in force in any other [State] [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, on such conditions as may be determined by the Excise Commissioner, be deemed to be a licence granted under this Act.
