Section 12(4) in The M.P. Foreign Liquor Rules, 1996
(4)The exporter shall also deposit the prescribed duty leviable on the full quantity of foreign liquor to be exported, or furnish a bank guarantee for an equal amount from a local branch of a nationalised bank or execute a bond with adequate solvent sureties for the amount in Form FL 23. After the receipt of the verification report in respect of the despatched consignment from the officer-in-charge of the importing unit, further consignment of foreign liquor involving the same or lesser amount of duty may be exported on the strength of the same cash deposit or bank guarantee or bond.
