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State of Odisha - Section

Section 78 in The Board's Excise Rules, 1965

78. [ Duties of the officer-in-charge. [Substituted vide BOR Notification No. LXVI-75/2001-6823/Ex. dated 30.7.2001, O.G.No. 34 dated 24.8.2001.]

- The Officer-in-charge/Corporation Officer of the Corporation warehouse/depot shall ensure that no spirit is issued to any vendor in excess of the quantity for which duty and cost price payable has been paid through bank draft/pay order. The Corporation Officer/ Officer-in-charge shall maintain correct account of the Country Spirit received in sachets or bottles and also shall maintain a register each showing issue to individual vendor. The Corporation Officer/Officer-in-charge shall ensure that Country Spirit in sachets or bottles are issued on first come first go basis and based on date of manufacture.]