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State of Odisha - Section

Section 119 in The Board's Excise Rules, 1965

119. Adulteration of liquor.

- Licensed vendors of foreign liquor, country spirit, tari or pachwai are prohibited from mixing therewith any noxious substance, such as 'kuchila', aconite or 'dhatura' or any objectionable article, such as tobacco, pepper or kerosene oil intended to increase thirst or the intoxicating power of the liquor.