Section 19 in The Orissa Excise (Methyl Alcohol) Rules, 1976
19. Cost of establishment.
(1)The manufacturer shall bear such cost as determined by the Excise Commissioner in respect of the Excise Establishment consisting of the Officer-in-charge and such other staff as may be attached to him.(2)The cost of Excise Establishment determined in Sub-rule (1) shall be credited into the Treasury and a copy of the Chalan shall be submitted to the Collector by the manufacturer prior to issue of the licence.(3)The manufacturer shall also furnish cash security to such extent as may be determined by the Excise Commissioner and shall execute a general bond and indenture with appropriate modifications in the respective forms, i.e. D.W. 2 and D.W. 3 prescribed by the Board of Revenue under the Board's Excise Rules, 1965.(4)The manufacturer shall also provide free and suitable residential quarters and office accommodation including guarding room or rooms, as may be necessary in each case for the Officer-in-charge and the staff attached to him.
