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State of Odisha - Section

Section 8 in The Orissa Excise (Methyl Alcohol) Rules, 1976

8. Arrangement of stills and pipes in the plant.

(1)Manufacturers of methyl alcohol shall so arrange their stills that such alcohol shall discharge into closed and locked receivers of such patterns that no such alcohol can be removed from them unless they are unlocked.
(2)Every pipe used for conveying methyl alcohol shall be fixed and placed that the officer-in-charge can examine it throughout its whole course of passage from still to the receiver vat.
(3)They shall also provide and maintain suitable and secured fastenings and Chhubs's locks, or any other equally suitable locks or Indian make approved by the Commissioner, for all stills, receivers, fermentation rooms, store rooms, nipes and the like, to the satisfaction of the Commissioner, and the keys of all such locks shall be retained by the Officer-in-charge.
(4)Manufacturers, it they so desire, may put their additional locks on all stills, receivers, and the like but shall be bound to open such locks when required by the Officer-in-charge to allow free inspection.
(5)Duplicate keys of all locks for fastenings on stills, receivers, vats, pipes, pipe connections and the like, shall be deposited with the Treasury Officer by the Superintendent.
(6)Stills, receivers and vats shall be so arranged that methyl alcohol may be conveyed from the receiver to the store-room by gravitation through pipes having sealed flanges or may be pumped through closed pipes.
(7)Methyl alcohol collected in the receivers shall be conveyed to the store-room pumped through overhead metal pipes to the stores, vats or, with special permission of the Commissioner, in casks or steel drums.