Section 3(12)(a) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

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State of Madhya Pradesh - Subsection

Section 3(12)(a) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(a)The country spirit supplied shall be of good quality and of such specification as may be determined by Excise Commissioner and shall be manufactured from Mahua, Khandsari, Molasses, Mills Molasses or any other base approved by Excise Commissioner for the purpose. It shall be subject to chemical analysis is found sub-standard or unfit for human consumption, it will be redistilled or rejected and destroyed as the case may be, under the orders of the Excise Commissioner or an officer authorised by him in this behalf. Officer-in-charge of the distillery and the warehouses may stop, pending the orders of the Excise Commissioner, issue of country spirit which they consider defective and may on every such occassion take samples of such country spirit at the cost of the licensee for sending them for purposes of chemical analysis without delay.

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State of Madhya Pradesh - Subsection

Section 3(12)(a) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915