Section 26 in The Orissa Excise (Methyl Alcohol) Rules, 1976
26. Procedure for export.
(1)When any licensed manufacturer of methyl alcohol desires to remove methyl alcohol from the plant for export to any other State or outside India on payment of duty, he shall apply to the Commissioner who may, after necessary enquiries, grant the application and direct the Collector of the district wherein the plant is situated to permit the export.(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.(3)On receipt of permission from the Collector under Sub-rule (1), the Officer-in-charge of the plant shall prepare a pass in triplicate, one copy of which shall be delivered to the exporter, the second copy shall be forwarded to the Collector of the district to which the methyl alcohol is to be exported and the third shall be retained for record.(4)Accounts of all exports shall be kept by the Officer-in-charge of plant in the register of the vat as may be prescribed from which the transaction is made.
