Section 5(3) in The Orissa Excise (Methyl Alcohol) Rules, 1976
(3)Upon completion of the requirements under Sub-rule (2) the applicant shall furnish two fresh copies of the plans to the Collector concerned who shall cause them to be verified in any manner he thinks fit, and then submit, with his observations, if any, one such copy of the plan to the Commissioner for examination and comparison with the plans first submitted by the applicant and for any further verification which the Commissioner may think necessary.
