Section 19(3) in The Orissa Excise (Methyl Alcohol) Rules, 1976
(3)The manufacturer shall also furnish cash security to such extent as may be determined by the Excise Commissioner and shall execute a general bond and indenture with appropriate modifications in the respective forms, i.e. D.W. 2 and D.W. 3 prescribed by the Board of Revenue under the Board's Excise Rules, 1965.
