Section 10(2) in The M.P. Foreign Liquor Rules, 1996
(2)Import of foreign liquor on prepayment of duty in Madhya Pradesh may be allowed by the Excise Commissioner as indicated below :-(a)Import of only such labels shall be permitted that are registered with the Excise Commissioner under Rule 9 provided that import of foreign liquor imported from outside India may be permitted even if its label/labels is/are not registered under Rule 9.(b)No-objection certificate for the import of foreign liquor shall be granted to such licensee or individual as directed by the Excise Commissioner on prepayment of duty and other prescribed fees. While applying for no-objection certificate, the importer shall attach to his application a challan indicating that he has prepaid duty, or other prescribed fee or both, as the case may be, in a treasury of his district.(c)The no-objection certificate shall be in Form FL 20.(d)The authority granting no-objection certificate under this sub-rule shall follow the procedure described in clauses (d), (e), (f) and (g) of sub-rule (1) of this Rule.
