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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Odisha - Subsection

Section 97(3) in The Board's Excise Rules, 1965

(3)In either case mentioned in Sub-rule (2) the warehouse shall be accommodated in a Government building selected for the purpose by the Commissioner or the Collector in close proximity of the Treasury at a district headquarters, and when managed by a person licensed for the purpose under the said sub-rule, the rent of the building shall be paid by the person at a rate fixed by the Public Works Department.