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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Odisha - Subsection

Section 77(1) in The Board's Excise Rules, 1965

(1)Under orders of the Collector, a licensee holding a licence for any duty-paid depot of country spirit in his area of contract may credit into the treasury or sub-treasury money in lump-sum amounts from time to time on account of duty on spirit to be issued from the warehouse and a ledger account shall then be kept by the Collector and by the officer-in-charge of the warehouse from which liquor is issued to the depot.