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State of Odisha - Section

Section 112A in The Board's Excise Rules, 1965

112A. [ [Substituted vide BOR Notification No. 2515-Ex. dated 15.4.2006 O.G.E. No. 594 dated, 3.5.2006.]

The fee payable on licence to manufacture E.N.A. and production of wine in a Distillery or in a Bottling plant shall be as follows:
(i)The annual licence fee for manufacture of E.N.A. (Extra Neutral Alcohol) by installing separate plant (column) in a Distillery or in a Bottling Unit shall be Rs. 6,00,000/-.
(ii)The annual licence fee for production to wine shall be Rs. 1,00,000/-.
The above fee shall be payable in advance prior to issue of licences.]