Section 20 in The Orissa Excise (Methyl Alcohol) Rules, 1976
20. Duties of Officer-in-charge.
(1)The Officer-in-charge of the plant shall be responsible to insure that no methyl alcohol is issued to any person in excess of the quantity mentioned in the export, or transport pass, as the case may be, issued in favour of such person under rules in Chapter V of these rules and the quantity for which duty, and cost price when it is payable to Government, has been paid or remitted by such person.(2)Prior to any operation involving removal of such alcohol from any cask or vat, he shall always gauge and prove the alcohol in such cask or vat and shall record the results in the concerned register making mention therein of any wastage which might have occurred since it was last gauged and proved.(3)He shall ensure manufacture of methyl alcohol of the standard quality, conforming to the definition under Rule 2 (iii) of these rules and keep apart all such alcohol of sub-standard quality for destruction in presence of the Superintendent.(4)He may allow the re-distillation of methyl alcohol of substandard quality under orders of the Superintendent.
