Section 40 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(40)Notwithstanding anything contained in the licence, the Excise Commissioner may recover any amount payable by the outgoing licensee to the State Government from any deposit made by the licensee towards the price of the country spirit, mahua flowers, coal and wood fuel, distillery and warehouses, plant etc. payable to the outgoing licensee or require the incoming licensee to make such deduction from the price so payable to the outgoing licensee and order him to pay the amount to the State Government.
