Section 6(2) in The Orissa Excise (Methyl Alcohol) Rules, 1976
(2)Before the licence to work the plant is granted the applicant shall execute a bond in the prescribed form pledging the premises, stills, all apparatus and utensils employed in the manufacture and/or supply of methyl alcohol for the due discharge of all payments which may become due to Government; or in lieu of executing such a bond the applicant may deposit Government promissory notes of such value as the Commissioner may direct.
