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THE BIHAR & ORISSA EXCISE (ORISSA AMENDMENT) ACT, 2000
THE BIHAR & ORISSA EXCISE (ORISSA AMENDMENT) ACT, 2000
[For the Bill see Orissa Gazette. Extraordinary, dated the 16th August, 2000 (No. 1130)]
ORISSA ACT 9 OF 2000
[Received the assent of the Governor on the 29th September 2000, first published, in an Extraordinary issue of the Orissa Gazette]
AN ACT FURTHER TO AMEND THE BIHAR AND ORISSA EXCISE ACT, 1915 IN ITS APPLICATION TO THE STATE OF ORISSA
Be it enacted by the Legislature of the State of Orissa in the Fifty-first Year of the Republic of India as follows:-
Short title
1. This Act may be called the Bihar and Orissa Excise (Orissa Amendment) Act, 2000.
Insertion of new section 20-A.
Bihar and Orissa Act 2 of 1915.
2. In the Bihar and Orissa Excise Act, 1915, after Section 20, the following section shall be inserted, namely:-
Taking over of wholesale trade in foreign liquor and Country liquor.
1 of 1956
“20-A. Notwithstanding anything contained in this Act, the right to carry on wholesale trade and distribution of foreign liquor and country liquor in the State shall, on and from such date as the State Government may, by notification, appoint, solely vest in the State Government and subject to such rules as may be made in this behalf, an agency of the State Government as may be specified in the said notification or a Corporation established, or incorporated under the Companies Act, 1956 and wholly owned and controlled by the State Government for the purpose, shall have the exclusive right and privilege of importing, exporting and carrying on the wholesale trade and distribution of foreign liquor and country liquor in the State onbehalf ofthe State Government for the whole of the State of Orissa, and no other person shall be entitled to any privilege or licence for importing, exporting and supplying the same in wholesale, or distributing the same for the whole or any part of the State.”
