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State of Odisha - Section

Section 19 in The Orissa Excise Rules, 1965

19. Transport of denatured spirit.

- Denatured spirit may be transported from a distillery or from wholesale shop to another or to a retail shop or to the premises of a person holding a licence for possession of such spirit for business purposes only under a pass granted by the Collector of the district to which the spirit is intended to be taken and subject to the other conditions enjoined in Rule 14.Notes - For the purpose of this rule the countersignature of the Director of Civil Surgeon on an indent for denatured spirit for use in institutions of their respective administrative control or supervision shall be deemed to be a pass.Part-III Country SpiritA. Import