Section 13 in The M.P. Distillery Rules, 1995

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State of Madhya Pradesh - Section

Section 13 in The M.P. Distillery Rules, 1995

13. (i) Challan No. and date on support of payment of the fee Rs. 10,000/-

(ii)Whether the challan in original is enclosed.

.......................Signature of the applicant with dateForm-D-B[See Rule 3 (3)]From,Secretary,Govt, of Madhya Pradesh,Commercial Taxation Department,BhopalTo,Shri/Messrs,Sub. - Excise Madhya Pradesh Distilleries Rules Proposal to manufacture spirit in Private Sector Approval for the Scheme.Ref. - The Government have perused the scheme submitted with your letter cited above for the construction and working of a distillery for the manufacturing of spirit of the following description and quantity at...... under a licence to be granted and they have tentatively decided to approve the proposal without any commitment for allowing import of Machinery, supply of raw materials, molasses or alcohol or foreign technical collaboration, subject to fulfilment of the formalities laid down in the rules by you.Description

S. No.	Description of spirit for manufacturing under theLicence	Quantity	Permitted Manufacture per annum
(1)	(2)	(3)	(4)
1.2.

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State of Madhya Pradesh - Section

Section 13 in The M.P. Distillery Rules, 1995

13. (i) Challan No. and date on support of payment of the fee Rs. 10,000/-