Section 14 in The Madhya Pradesh Country Spirit Rules, 1995
14. Repeal.-
All rules corresponding to these rules in force immediately before their commencement are hereby repealed in respect of matters covered by these rules. Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these Rules.Form C.S. 1Licence for Wholesale supply of country spirit in sealed bottles under the contract supply system in........... supply area.The licence is granted to Shri M/s under Sections 13,14,15 and 28 of the Madhya Pradesh Excise Act, 1915 and in pursuance of the State Government's sanction conveyed in Commercial Taxes Department's Letter No....... dated....... for the period from....... to....... in respect of area attached to the........ supply area as mentioned in the schedule appended to this licence.Conditions
