Section 8(6) in The M.P. Foreign Liquor Rules, 1996
(6)[Attachment of certain licences with the nearest FL 1, FL 1- A, [x x x] FL 1-AAA [x x x] or FL 10-A licences.] - (a) FL 2, FL 3, FL 4, FL 4-A or FL 5 licensee shall purchase [foreign liquor (excluding beer)]from such FL 1, Fl 1-A, [x x x] or FL 1-AAA licensee of the district [and shall purchase beer from such F.L. 1D licensee] as may be specified by the Collector in accordance with the general directions of the Excise Commissioner or State Government. Purchase of such brands or labels, that are not available with any FL 1, FL 1-A, [x x x] or FL 1-AAA licensee of the district, from any similar licensee of any other neighbouring district of the State, may be authorised by the Excise Commissioner in special circumstances.[(b) Omitted]
