Section 2(9) in The M.P. Foreign Liquor Rules, 1996
(9)"Off licence" means a licence under which the consumption of liquor at the licensed premises is not permitted.][(10) "Foreign Liquor Warehouse" means a warehouse established on such conditions as determined by the State Government to store and thereafter issue foreign liquor.][(11)] The words and expressions used but not defined in these rules, shall carry the meaning as have been assigned to them in the Madhya Pradesh Distillery Rules, 1995.
