Section 1(6) in Other Madhya Pradesh Rules made under the Madhya Pradesh Excise Act, 1915
(6)When the cumulative total of the adjustable duty deposited, difference of adjustable duty and fortnightly instalments paid in cash as given in sub-rule (3) and the advance deposits made at the time of auction/tender becomes equal to the annual auction amount, the licensee's liability to pay fortnightly instalments any further shall cease and he shall be permitted, subject to first and second proviso to sub-rule (2) to take issues of country/foreign liquor and obtain permits of foreign liquor without payment of duty against the advance deposits made by him at the time of auction/tender.
