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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(5) in The Orissa Excise (Methyl Alcohol) Rules, 1976

(5)The applicant shall be bound to conform to the orders of the Commissioner regarding any addition or alteration to the buildings or plans, whether before or after the final plans are submitted, for the proper security of revenue and to render illicit practices, impracticable.