(13)for providing for the destruction or [for the disposal in any other manner,] [Substituted by Section 60(3) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965) for the words other disposal.] of any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] deemed to be unfit for use; and
