Section 6 in The Orissa Excise (Methyl Alcohol) Rules, 1976
6. Public notice, execution of bond and written instrument prior to grant of licence.
(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.(2)Before the licence to work the plant is granted the applicant shall execute a bond in the prescribed form pledging the premises, stills, all apparatus and utensils employed in the manufacture and/or supply of methyl alcohol for the due discharge of all payments which may become due to Government; or in lieu of executing such a bond the applicant may deposit Government promissory notes of such value as the Commissioner may direct.(3)In addition to the requirement under Sub-rule (1) the Collector, concerned shall also at the same time ensure the applicant executes a written agreement agreeing to such terms and conditions as he may be called upon at the time by the Commissioner to guarantee the manufacture and supply of the standard quality and quantity of methyl alcohol.(4)On execution of the bond and the written instrument referred to in Sub-rules (2) and (3) respectively, the Collector concerned shall grant a licence in the prescribed form on behalf of the State Government after payment of the consideration money determined under Rule 37.
