Section 9 in The Orissa Excise (Methyl Alcohol) Rules, 1976
9. Licensing of methyl alcohol.
(1)Methyl alcohol shall be stored in sound casks, steel drums or vats and no such container shall be used for storage or conveyance from the receivers to the store room until these have been examined, gauged, and registered by the Officer-in-charge or by such other officer as the Collector may depute for the purpose.(2)Each cask, steel drum, or vat shall be so placed as to admit of the contents being accurately gauged; its internal parts must also be clearly visible and it shall also be fitted with a proper dipping rod for gauging.(3)The distiller shall not cause or allow the dipping place or level of any vat, cask or steel drum to be altered or any device to be used to deceive the Officer-in-charge in taking the gauge of any vessel, or to prevent him from taking a true account of all wash or spirit in any vessel.(4)All such alcohol collected in the receiver shall be transferred or conveyed into the store-room without unnecessary delay provided that no such work is effected between 6 p.m. to 6 a.m.
