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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(3) in The Board's Excise Rules, 1965

(3)The licensee shall be liable to pay to the Collector on demand any excess in the cost of the spirit procured by the Collector under Sub-rule (2) over the price realised by the sale thereof, together with the cost of transit and a penalty that may extend to the amount of duty on the spirit actually required to restore the minimum stock including the compensation for any loss that may fall on Government in consequence of such procurement.