Section 22(1) in The Orissa Excise (Methyl Alcohol) Rules, 1976
(1)If the wastage in respect of any such cask, vat or other receptacle is found to exceed one per cent calculated on the number of proof litres of the quantity of methyl alcohol stored therein, after including the quantity of such alcohol extracted therefrom by grogging, the Superintendent shall specially enquire into the cause of such wastage and after such inquiry report the facts with his views to the Collector who shall pass such orders as he thinks fit in the matter.
