Section 62(2)(d) in The M.P. Excise Act, 1915

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State of Madhya Pradesh - Subsection

Section 62(2)(d) in The M.P. Excise Act, 1915

(d)regulating the import, export, transport, manufacture, collection, possession, supply or storage of any intoxicant, or the cultivation of the hemp plant and may, by such rules among other matters-

(i)regulate the tapping of tari-producing trees, the drawing of tari from such trees, the marking of the same and the maintenance of such marks;

(ii)declare the process by which spirit shall be denatured and the denaturisation of spirit ascertained; and

(iii)cause spirit to be denatured through the agency or under the supervision of its own officers;

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State of Madhya Pradesh - Subsection

Section 62(2)(d) in The M.P. Excise Act, 1915