[Cites 0, Cited by 0]
[Entire Act]
State of Odisha - Section
Section 40 in The Orissa Excise (Methyl Alcohol) Rules, 1976
40. Forms of licence and accounts etc.
- Excepting the form of licence as set out in these rules for manufacture of methyl alcohol, the forms of licences for storage, wholesale sale or retail sale and the forms of pass for import, export or transport as well as the forms for maintenance of accounts on operations relating to the manufacture, storage or sale as prescribed in the Appendix to the Board's Excise Rules, 1965 and contained under the Distillery Series and the Denature Spirit Series shall mutatis mutandis apply to the respective operations or transactions relating to methyl alcohol.Appendix| Licence for the manufacture of methyl alcohol | Licence for the manufacture of methyl alcohol |
| Counterfoil | Serial No. |
| Serial No. | Number of licensee in |
| Register No. | |
| District- | Name of licensee |
| Number of licence in Register No. | Place of manufacture |
| Name of licensee- | |
| Place of manufacture and storage | |
| Current from .............. to ........... | |
| Date of licence | |
| Received the licence for which this is the counterfoil and acopy of the general conditions | |
| Applicable to Excise Licences | |
| The .........20...... | |
| Licensee |