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State of Odisha - Section

Section 18 in The Board's Excise Rules, 1965

18. Recovery of dues from distiller.

- Without prejudice to the procedure prescribed for recovery of dues by Section 93 of the Act, all sums due to Government may be recovered from the amount of deposit made by the distiller or by sale of the premises, stills, and other things pledged under the bond or the promissory notes mentioned in Rule 6.