Section 39 in The Orissa Excise (Methyl Alcohol) Rules, 1976
39.
(1)A plant or premises licensed for manufacture and/or storage of methyl alcohol shall be inspected at least once a year by the Collector, at least once every quarter by the Superintendent and, when the plant is in charge of a Sub-Inspector, once in every month by the Inspector having jurisdiction over the area within which the plant is situated.(2)Premises licensed for wholesale or retail sale of methyl alcohol shall be inspected at least once a year by the Collector, and the Superintendent, at least once every six months by the Inspector and at least once every month by the Sub-Inspector, having jurisdiction over the place of sale.
