Section 39(1) in The Orissa Excise (Methyl Alcohol) Rules, 1976
(1)A plant or premises licensed for manufacture and/or storage of methyl alcohol shall be inspected at least once a year by the Collector, at least once every quarter by the Superintendent and, when the plant is in charge of a Sub-Inspector, once in every month by the Inspector having jurisdiction over the area within which the plant is situated.
