Section 12 in The Orissa Excise (Methyl Alcohol) Rules, 1976
12. Account of methyl alcohol and inspection.
(1)The manufacturer of methyl alcohol shall keep accurate and regular daily account showing the following particulars, namely :(a)quantity and description of materials used;(b)quantity of wash used;(c)quantity of wash and of such alcohol manufactured;(d)quantity of such alcohol passed out ; and(e)quantity of wash and such alcohol in store.(2)The quantity of such alcohol remaining in stock in each cask, vat or other receptacles shall be shown under Clause (a), Sub-rule (1).(3)Such accounts shall be open at all times to inspection by the Officer-in-charge, the Superintendent, the Deputy Commissioner or the Commissioner, or any other Excise Officer authorised for the purpose by the Collector.
