Section 22(2) in The Orissa Excise (Methyl Alcohol) Rules, 1976
(2)The Superintendent shall note briefly, in the remarks column of the appropriate register of the prescribed form, the result of the reference to, and also the orders passed by the Collector, and shall duly initial every such note which shall, as the case may be, be complied with by the Officer-in-charge and the manufacturer.
