Section 32 in The Orissa Excise (Methyl Alcohol) Rules, 1976
32. Procedure for grant of licence for sale.
(1)A person desiring to obtain licence for wholesale or retail sale of methyl alcohol shall apply to the Collector of the district wherein the sale is to be all acted.(2)The holder of a licence for retail sale of methyl alcohol shall not possess more than two hundred litres of such alcohol at any one time.(3)A licence for wholesale or retail sale of methyl alcohol may be granted by the Collector on behalf of Government after suitable enquiries, only to person whose solvency and antecedents have not been doubtful.(4)The procedure prescribed under the proviso to Sub-section (1) and Sub-section (1 -a) of Section 22 of the Act and under the Orissa Excise (Exclusive Privilege) Rules, 1970 shall be followed prior to grant of any licence for sale of methyl alcohol.
