Section 3(17) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(17)The licensee shall maintain at the distillery the minimum stock of coal or wood fuel or both equivalent to the requirement of two months. In the event of the licensee failing to maintain the minimum stock of coal or wood fuel or both, the Excise Commissioner or any officer authorised by him in that behalf may purchase coal or wood fuel or both to the extent necessary to maintain the minimum stock at the cost and risk of the licensee. The cost of coal or wood fuel so purchased including all incidental expenses shall be payable by the licensee. Failure to maintain the stock of coal or wood fuel or both shall also entail penalty at the discretion of the Excise Commissioner, not exceeding Rs. 10 per metric ton of coal or wood fuel found short of the requisite minimum stock. It will be open to the Excise Commissioner to purchase on behalf of the licensee such quantities of coal or wood or both, as he considers necessary, to ensure the continued supply of spirit at the distillery and the warehouses and to recover the cost and all incidental expenses from the cost price bill of the licensee. This penalty shall be payable by the licensee irrespective of the fact whether any loss has actually been caused to the Government or not.
