Section 6(1) in The Orissa Excise (Methyl Alcohol) Rules, 1976
(1)The procedure described under the proviso to Subsection (1) and Sub-section (1-a) of Section 22 of the Act and under the Orissa Excise (Exclusive Privilege) Rules, 1970 relating to a public notice shall be followed prior to grant of a licence for manufacture of methyl alcohol.
