(11)[] [Re-numbered vide Orissa Gazette Notification No. 2101/30.3.1968.] The literage fee on the sales shall be calculated at the rate prescribed by the Board from time to time and the relevant particulars of the Chalan furnished in the statement mentioned in Sub-rule (9) shall be verified with reference to the Chalan Register in the District Excise Office and the result of verification shall then be recorded under the signature and certificate of the Superintendent on the statement in the following manner:(a)the total quantity imported as shown in the said statement agrees with the total of receipts according to the register of imports ; and(b)the calculation and remittance of literage fees is correct, or otherwise.
