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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Odisha - Subsection

Section 92(4) in The Board's Excise Rules, 1965

(4)If the cultivator fails to erect the fences or to do any other work enjoined on him by these rules or by the conditions of the licence in due time, the Collector, if he thinks fit, shall arrange to have all such work executed at the cost of the cultivator and such cost shall be, recovered from the cost/ price of Ganja payable to the cultivator.