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State of Odisha - Section

Section 3 in The Board's Excise Rules, 1965

3. Purposes for opening distillery.

- Distilleries may be opened [* * *] [Omitted vide Orissa Gazette Extraordinary Part III/1968.] for all or any of the following purposes ;
(1)manufacture and supply of country spirit.
(2)manufacture and supply of foreign liquor.
(3)manufacture and supply of spirit for the manufacture of chemicals and medicated articles, etc., or for other industrial purposes.