- In these rules unless the context otherwise requires.-(a)"Manufacturing Warehouse" means a bonded liquor Warehouse wherein rectified spirit for the manufacture of country liquor is received, stored, blended/reduced, bottled at issue strength, sealed and issued to retail licences or storage warehouse;(b)"Storage warehouse" means a bonded liquor warehouse wherein bottled country liquor is received from a "manufacturing warehouse" for storage and issuance to retail licences;(c)"Warehouse" means "manufacturing warehouse" or "storage warehouse";(d)"On licence" means a licence under which the liquor can be consumed on the licensed premises;(e)"Off licence" means a licence under which the liquor cannot be consumed on the licensed premises;(f)"Warehouse Officer" means an Excise Officer not below the rank of Sub-Inspector in-charge of a warehouse;(g)The words and expressions used but not defined in this rule shall carry the meaning assigned to them in the Madhya Pradesh Distillery Rules, 1995.]
