Preamble
*Bihar and Orissa Excise (Orissa Amendment) Act, 2000**
| [Orissa Act No. 9 of 2000] | [29th September, 2000] |
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:-
Section 1. Short title
1. Short title.- This Act may be called the Bihar and Orissa Excise (Orissa Amendment) Act, 2000.
Section 2. Insertion of now section 20-A
2. Insertion of now section 20-A.- In the Bihar and Orissa Excise Act, 1915 (Bihar and Orissa Act 2 of 1915), after Section 20, the following section shall be inserted, namely:-
"20-A. Taking over of wholesale trade in foreign liquor and Country liquor.-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 (1 of 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 on behalf of the 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."