Section 4(8) in The Madhya Pradesh Distillery Rules, 1995
(8)On receipt of an order in writing from the Excise Commissioner or an officer authorised by him, requiring to remove any defect in the distillery building or in the arrangements for storage, reduction, blending, of spirit, water supply etc. the licensee shall attend to it at once and shall remove the defect by the date specified in the order and on his failure to do so, he shall be liable to pay such penalty, as the Excise Commissioner may order.
