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State of Madhya Pradesh - Section

Section 9 in The M.P. Country Spirit Rules, 1995

9. Sale.

- Country spirit may be sold in retail exclusively in sealed bottles, under a licence issued by the Collector in [Form C.S. 2, or C.S. 2-A or C.S. 2-B or C.S. 3 or F.L. 1A or F.L. 1AAA] [Substituted by Notification No. (26)B-1-24-2000-CTD-V, dated 30-3-2000, w.e.f. 1-4-2000.] :[Provided that the licence in Form C.S. 2-B shall be granted by the Collector for a year on pre-payment of licence fee as prescribed by the State Government from time to time.] [Inserted by No. (30)B-1-53-97-CTD-V, dated 9-10-1997, w.e.f. 9-10-1997.]