Section 38 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(38)The payment regarding the stock of liquor, bottles, capsules, corks, labels, raw material, coal, fuel, wood, etc. left in the distillery and warehouses to be made to the outgoing licensee shall ordinarily be as incurred thereon including the incidental expenses, in the case of dispute Excise Commissioner's order shall be final and binding on the licensee.
