(4)[ (i) Persons/Companies licensed to compound, blend and bottle India Made Foreign Liquor in the State may be permitted by the Excise Commissioner to tie up with any manufacturing Company from outside the State for compounding, blending and bottling of I.M.F.L. for and on behalf of such manufacturing company, subject to condition that a fee of Rs. 4/- (Rupees four) per L.P. litres shall be payable by such person/company before removal of stock (bottles I.M.F.L.) from the Bottling Plant to the Excise Warehouse in Bond and such fee shall be termed as Franchise fee. The Excise Commissioner may, however, refuse to permit and tie up with any Manufacturing Company from outside the State for any valid reason.(ii)Persons/Companies licensed to brew and bottle Beer in the State may be permitted by the Excise Commissioner to tie up with any manufacturing company from outside the State to brew and bottle Beer for and on behalf of such manufacturing company, subject to the condition that a fee of Rs. 4/- (Rupees four) per B.L. shall be payable by such person/company before removal of stock (bottled beer) from the Brewery to the Excise Warehouse in Bond, and such fee shall be termed as "Franchise Fee". The Excise Commissioner may, however, refuse to permit a tie up with any manufacturing Company from outside the State for any valid reason.There will be no purchase/import of brands of the manufacturers from outside Orissa who having their tie up and franchise with local Units in Orissa.] [Substituted vide BOR Notification No. 3195-Ex. dated 4.5.2005, O.G.E. No. 844 dated 24.5.2005.]
