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State of Odisha - Section

Section 38 in The Orissa Excise (Methyl Alcohol) Rules, 1976

38.

The consideration money payable for wholesale or retail sale of methyl alcohol shall not be less than rupees six hundred per annum or any part thereof which shall be paid in advance prior to issue of the licence.Chapter-VIIIInspections and Forms of licences and accounts, etc.