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[Cites 0, Cited by 0] [Section 135(2)] [Section 135] [Entire Act]

State of Odisha - Subsection

Section 135(2)(c) in The Board's Excise Rules, 1965

(c)If the stock Is found to be unfit tot human consumption on Chemical Examination, the issue shall be held up and the stock may be destroyed. In case of I.M.F.L. and Bear destruction may be made in the following manner :
(i)Permission of the Collector for its destruction shall be obtained if the quantity to be destroyed is within 50 B.L. of I.M.F.L. and 250 B. L. of Beer.
(ii)Prior approval of the Excise Commissioner shall be obtained for destruction if the quantity to be destroyed exceeds the prescribed limit under Sub-rule (i) of Rule, 135.
(iii)After permission is accorded under Sub-rule (i) or (ii), as the case may be, the stock shall be destroyed by the Superintendent of Excise in the presence of an Executive Magistrate to be nominated by the Collector.