Section 4(3) in The M.P. Country Spirit Rules, 1995
(3)The Excise Commissioner may close any warehouse or require the licensee to open and start any warehouse or warehouses. The Excise Commissioner may also transfer [any warehouse in the supply area] [Substituted by Notification No. (26)B-1-24-2000-CTD-V, dated 30-3-2000 w.e.f. 1-4-2000.] and add it to the supply area of any other licensee. Similarly, other warehouses in the State may be added to the schedule and the licensee shall have to supply country spirit to the additional warehouse at the rates mentioned in the Schedule. The licensee shall not be entitled to claim any increase in the cost of spirit on account of the above changes, nor shall the licensee be entitled to any relaxation in any of the conditions of the licence granted to him.
