Section 3(13)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

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State of Madhya Pradesh - Subsection

Section 3(13)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(b)The licensee shall have to pay rent of the warehouse buildings at such rates as may be fixed by the public works department and it shall be recoverable from the cost price bills of liquors payable to the licensee every month.

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State of Madhya Pradesh - Subsection

Section 3(13)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915