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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(5) in The Board's Excise Rules, 1965

(5)The Distillery brewery/bottling Unit will pay to the State Government Rs. 1,000 per each extra hour of operation of their bottling Unit/Warehouse beyond the scheduled hours as prescribed in Sub-rules (1) and (2) above, in addition to the overtime fees payable to the Excise Staff in pursuance of the provisions prescribed hereunder. The Officer-in-charge of the Unit shall deduct the amount due for each day of operation of the Unit beyond the Scheduled hours from the P.L. Account of the licensee. The Officer-in-charge shall submit a detailed report to the Superintendent of Excise of the district with copy thereof to the Excise Commissioner, Orissa at the end of the month indicating the work done and the number of hours engaged in the Unit beyond the scheduled hours of each occasion and the fee realized thereof, for a cross verification at the level of the Superintendent of Excise.