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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(5) in The Board's Excise Rules, 1965

(5)On account of factors mentioned in Sub-rule (3) of Rule 74 or on failure of the distiller or the wholesale licensee concerned to supply spirit to the warehouse, the Commissioner or the Collector shall be competent to allow spirit to be received into such warehouse from a source or sources other than the source authorised at the time of grant of licence under Sub-rule (2).