- Every licence granted under the provisions of the Bihar and Orissa Excise Act, 1915, for the manufacture of power alcohol shall, besides containing the particulars that may be necessary under the provisions of that Act or this Act, provide for -(a)the price at which power alcohol shall be sold by the manufacture to the [State] [Substituted by A.L.O. for the words 'His Majesty' .] Government; and(b)the maximum and the minimum quantities of power alcohol which shall be manufactured by the licensee and the spread over of such production during the period of licence, subject to the power of the Excise Commissioner to alter such quantity in accordance with the Rules made in this behalf.
