Section 42 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(42)The licensee shall not enter into contract for the supply of spirit to other areas from his distillery except with the previous sanction of the Excise Commissioner. The rate per proof litre fixed as the price for country spirit so supplied may be modified under the orders of the Excise Commissioner before such sanction is given.
