Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2) in The Orissa Excise (Methyl Alcohol) Rules, 1976

(2)No methyl alcohol shall be issued for export until it has been measured or gauged by a bung rodldip rod and proved by the Officer-in-charge of the plant wherein such alcohol has been manufactured and particulars thereof have been recorded in the appropriate register of the prescribed form by such officer.