(2)A permit for the possession of denatured spirit shall be. granted to the following categories of consumers by Deputy Commissioner or authorised excise officer in Form P-2 up to the limit of 10 litres at one time on payment of prescribed fee:(a)an educational and research institution;(b)a furniture dealer, polish dealer or painter;(c)a private hospital, dispensary or registered medical practitioner;(d)an individual requiring denatured spirit for use in polishing.
