Section 14(4) in The M.P. Foreign Liquor Rules, 1996
(4)Transport by an F.L. 9 or F.L. 9A licensee :An F.L. 9 or F.L. 9A licensee intending to transport spirit/E.N.A. from a D-1 licensee, shall deposit transport fee is his district and transport spirit/E.N.A. to his licensed premises from a D-1 licensee after obtaining a transport permit in Form F.L. 16 from the Officer in charge, D-1 licence. No Objection Certificate shall not be required in such cases as all such transports are authorised by the Excise Commissioner under sub-rule (2) of Rule 15.
