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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(a) in The M.P. Foreign Liquor Rules, 1996

(a)[ F.L. 1 (Licence for retail sale of foreign liquor in sealed bottles, not to be consumed on the premises). - The licence in Form F.L. 1 shall be granted individually on fixed basic licence fee and licence fee, by inviting applications for each shop, and if the number of applications are more than one then by disposing of applications by draw of lottery or in such other manner as the State Government may direct from time to time. The F.L. 1 licensee shall sell foreign liquor in sealed bottles to consumers and to F.L. 3, F.L. 4, F.L. 4-A and F.L. 5 licensees : [Substituted by Notification No. (09) B-1-16-2004-CT-IV, dated 12-3-2004.]