Section 10(1)(c) in The M.P. Foreign Liquor Rules, 1996

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State of Madhya Pradesh - Subsection

Section 10(1)(c) in The M.P. Foreign Liquor Rules, 1996

(c)Excise Commissioner or an officer authorised by him may permit any licensee, to import foreign liquor imported from outside India, subject to prepayment of the prescribed import fee and bottle fee. An FL 9 or FL 9-A licensee may be permitted by the Excise Commissioner to import foreign liquor manufactured outside India in bulk for the purposes of blending without payment of bottle fee. For this purpose no-objection certificate shall be in Form FL 20.

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State of Madhya Pradesh - Subsection

Section 10(1)(c) in The M.P. Foreign Liquor Rules, 1996