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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Board's Excise Rules, 1965

(2)If the Commissioner sanctions the establishment of a distillery. He shall so inform the Collector of the district, in which the distillery is to be opened, and the applicant directing him to make arrangements for the construction of the distillery, if such construction is necessary.