Section 20(1) in The Orissa Excise (Methyl Alcohol) Rules, 1976
(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.
