Section 19C in Bihar and Orissa Excise Rules, 1919
19C. [ Fixation of price of denatured spirit. [Inserted by S.O. 423 dated 4.4.1975.]
- Denatured spirit shall not be sold at prices exceeding the maximum noted below:(i)When sold by Distillers-(Seventy five) paise per litre, subject to the actual price admissible under clauses (2) and (3) of the Ethyl Alcohol (Price Control) Order, 1971, as subsequently amended by the Ethyl Alcohol (Price Control) Amendment Order, 1972.(ii)When sold by wholeseller-Rs. 1.55 Paise (Rupee one and fifty-five paise) per litre.(iii)[ When sold by retailer-Rs. 3.00 (Rupee Three) per litre:]Provided that if the actual price admissible under clause (1) above exceeds 75 paise per litre, such difference in price shall be passed on to the wholeseller and retailer under orders of the Commissioner of Excise, Bihar.]
