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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(3) in The Board's Excise Rules, 1965

(3)Ordinarily, a warehouse should be constructed by the distiller or the wholesale licenses for the warehouse, but when it is not so constructed and the warehouse is located in a Government building, the licensees selected under Sub-rule (2) shall pay the rent for such building, at such rate as may be fixed for the purpose by the Public Works Department.