Section 34 in The Orissa Excise (Methyl Alcohol) Rules, 1976
34. Restrictions on retail sale.
(1)General conditions of, licences applicable to vend licences under Excise Law prescribed under the Board's Excise Rules, 1965 shall mutatis mutandis be applicable to sell methyl alcohol.(2)The holder of licence for wholesale of methyl alcohol shall sell it only to any firm or person licensed to manufacture denatured spirit or for retail sale of such alcohol and to such other purchasers as the Commissioner may specify from time to time.
