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[Cites 0, Cited by 0] [Section 3(10)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(10)(a) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(a)The licence confers the exclusive right to manufacture country spirit in the licensed distillery and to supply in wholesale at the warehouse mentioned in the schedule appended with the licence in Form D-2. The base of country spirit shall be Mahua, Khandsari Molasses or Mill Molasses or any other base approved by Excise Commissioner. The Country spirit made from Mahua shall be not less than 7 ½% of the total production of country spirit in each quarter in the distillery.