Section 33 in The Orissa Excise (Methyl Alcohol) Rules, 1976
33. Restriction on grant of licence.
(1)Licences for wholesale or retail sale of methyl alcohol shall not be granted to any firm or person licenced to sell by wholesale or retail any potable spirit or denatured spirit.(2)The licence for retail sale of methyl alcohol shall not be granted to any firm or person licensed to sell such alcohol by wholesale.
