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State of Odisha - Section

Section 41 in The Board's Excise Rules, 1965

41. Other rules applicable to warehouse or store-room for foreign liquor.

- Rules 6 to 10, 16 to 19, 21 to 25, 27 to 29 and Rule 32 in Chapter II relating to working in distilleries and warehouse within or attached to the distilleries and the rules in Chapter VI relating to warehouses for country spirit outside distilleries shall apply to the work and functions relating to receipt, storing, compounding and blending, reducing, bottling, issue, or sale of foreign liquor in or from a warehouse or a store-room in bond so far as the said rules may be relevant and not inconsistent with the rules in this Chapter.[Part-IV [Inserted vide O.G. No. 24, Part III-A, dated, 28.6.1996.] Issue of Permit for use of Label on Bottles Containing Foreign Liquor Manufactured in India