Section 5 in The Orissa Excise (Methyl Alcohol) Rules, 1976
5. Procedure for grant of licence.
(1)On receipt of the application with the opinion of the Collector concerned the Commissioner shall decide whether an exclusive privilege is to be granted under Section 22 of the Act and send his recommendation to Government.(2)If the Government sanction establishment of the plant, the Commissioner shall so inform the Collector concerned and direct the applicant to make arrangements for installation of the plant, and for construction of the building if such construction is necessary.(3)Upon completion of the requirements under Sub-rule (2) the applicant shall furnish two fresh copies of the plans to the Collector concerned who shall cause them to be verified in any manner he thinks fit, and then submit, with his observations, if any, one such copy of the plan to the Commissioner for examination and comparison with the plans first submitted by the applicant and for any further verification which the Commissioner may think necessary.(4)After the Commissioner approves of the plan, he may instruct the Collector concerned to grant on behalf of the Government a licence to the applicant in the form set out in the Appendix to these rules.(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.(6)Whenever any addition of, alteration to, the buildings, stills or other apparatus as shown in the plans submitted under Sub-rule (3) becomes necessary, the applicant shall submit fresh plans through the officer-in-charge of the plant who will check the same regarding correctness of the existing portions of the plan and submit them, with his comments on the suitability and feasibility of the changes proposed, to the Collector for orders of the Commissioner and no such addition or alteration shall be made without the previous sanction of the Commissioner.
