- All rules corresponding to these rules in force immediately before the commencement of these rules are hereby repealed in respect of matters covered by these rules :Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.[Form FL 1] [Substituted by Notification No. (09) B-1-16-2004-CT-IV, dated 12-3-2004.]Licence for the retail sale of Foreign LiquorUnder clause (a) of sub-rule (1) of Rule 8 of the Madhya Pradesh Foreign Liquor Rules, 1996 and in consideration of an annual licence fee of Rs........, this licence is hereby granted to......... to sell foreign liquor in retail at the licensed premises situated in............ in the town/village......... District....... from...... to....... subject to the following conditions, namely :-Conditions
