Section 3(21) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(21)(1) The issue price to be recovered from the licensed vendors for the spirit supplied to them from any of the warehouses of the licensee shall be such as the State Government may from time to time determine and it shall be lawful for the State Government to alter the rates so determined at any time and from time to time during the currency of this licence.
