Section 20(2) in The M.P. Denatured Spirituous Preparation Rules, 1969
(2)If the Director of Industries, Madhya Pradesh of the Chemical Examiner or such other officer as may be appointed by the State Government certifies that the sample of the denatured spirituous preparation(s) sent to him tor analysis or verification of soluble contents is not manufactured in accordance with the conditions of the denatured spirituous preparation(s)in stock with the licensee shall be dealt with according to the orders of the Excise Commissioner.
