Section 14 in The Orissa Excise (Methyl Alcohol) Rules, 1976
14. Destruction of material or methyl alcohol.
- If it appears from the report of the Chemical Examiner that either any material or the methyl alcohol does not conform to the quality, description or standard prescribed for each, all such material or methyl alcohol, as the case may be, from which the sample was drawn shall be destroyed in presence of the Superintendent at the loss and risk of the manufacturer after the copy of such report has been served on him and an opportunity of being heard is given.
