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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(7)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(b)has satisfied the Excise Commissioner that the proposed buildings, plant and apparatus to be used in connection with the distillation, storage and issue of spirit are built in accordance with the direction issued by the Excise Commissioner and that due precaution has been taken and adequate arrangement regarding fire fighting apparatus has been made against fire.