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State of Madhya Pradesh - Section

Section 11 in The M.P. Denatured Spirituous Preparation Rules, 1969

11. Importer not to interfere with the seals until verification by Officers.

- On arrival of the consignment of denatured spirituous preparation at the importers shop or premises, the importer shall inform the local Excise Officer about the arrival and shall not interfere with the seals on the casks, drums or receptacles until that officer has verified the contents with the particulars entered in Part II of the import permit and has drawn a sample therefrom for chemical examination. The importer shall allow the officer to take sample free of cost.