Section 26(3) in The Orissa Excise (Methyl Alcohol) Rules, 1976
(3)On receipt of permission from the Collector under Sub-rule (1), the Officer-in-charge of the plant shall prepare a pass in triplicate, one copy of which shall be delivered to the exporter, the second copy shall be forwarded to the Collector of the district to which the methyl alcohol is to be exported and the third shall be retained for record.
