Section 34 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(34)On receipt of an order in writing from the Excise Commissioner or an officer authorised by him requiring to remove any defect in the Distillery building or in the arrangements for storages, reduction, blending, of spirit, water supply etc. the licensee shall attend to it at once and shall remove the defect within the date specified in the order and on his failure to do so, he shall be liable to pay such penalty, as the Excise Commissioner may order and also to pay such cost as may be incurred by the Government for the removal of such defects.
