Section 17 in The Orissa Excise (Methyl Alcohol) Rules, 1976
17. Storing of methyl alcohol.
(1)The stock of methyl alcohol shall be kept in a separate room within the plant premises as has been approved by the Commissioner in the plan for the building of the plant.(2)For receiving as well as for storing methyl alcohol wooden or stainless steel vats accurately gauged shall be permanently fixed in the room set apart for manufacture of methyl alcohol as well as in the room earmarked for its storage.(3)Each such permanent vessel shall bear descriptions of its serial number, full capacity and the purpose for which it is to be used, distinctly and indelibly marked on it and a record of such details shall be kept in the register of vats.(4)On no account shall any vessel be used for any purpose other than that for which it has been earmarked.(5)Each vat shall be properly and regularly gauged and its capacity accurately tabulated by the Officer-in-charge before and after receipt of transaction made into or from it from day-to-day.
