Section 10 in The Orissa Excise (Methyl Alcohol) Rules, 1976
10. Responsibility for loss, damage or theft in a plant.
(1)Government shall not be made responsible for any destruction, loss or damage by fire, theft or any other cause whatsoever, occurring to the plant or any part thereof, or to any methyl alcohol stored, received, gauged, weighed or verified within the plant.(2)In case of fire or other accident in the plant the Officer-in-charge shall immediately attend to and open it at any hour of day or night.
