Section 14(5) in The M.P. Foreign Liquor Rules, 1996
(5)Transport by an F.L. 6 licensee :An F.L. 6 licensee shall purchase foreign liquor from an F.L. 9, F.L. 9A, F.L. 10A or B-1-A licensee. The F.L. 6 licensee, after depositing transport fee in his district, shall obtain No Objection Certificate in Form F.L. 13 from the Assistant Excise Commissioner/District Excise Officer of his district, if foreign liquor is to be transported from a different district. In case of intra-district transport, No Objection Certificate shall not be necessary. Transport permit in Form F.L. 17 shall be issued by the Officer in charge of F.L. 9/F.L. 9A/F.L. 10A/B-1-A licence.
