Section 47 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(47)(a)The licences granted under these rules shall be subject to the further condition that if during the currency of the licence the policy of total or partial prohibition be introduced in the whole or part of the distillery area, or any other steps are taken towards prohibition, such an increase in the number of 'dry days' or closure of some shops or any other measures are adopted to that end as a consequence of which the total quantity of liquor expected to be supplied is reduced, the licence shall terminate or get automatically modified to that extent from the date on which the said policy is introduced or steps taken or measures adopted in that area. The licensee shall not be entitled to any compensation whatsoever for any loss sustained by him on that account.(b)(i)If during the currency of the licence or at its expiry the policy of total or partial prohibition is introduced in the whole or part of the area covered by this licence or any other steps are taken towards prohibitions such as increase in the number of 'dry days' or closure of some shops or any other measures are adopted to that end as a consequence of which the distillery or any or all of the warehouses attached thereto are to be closed, the Government shall not be bound to purchase the distillery and warehouse plants and ancillaries thereto or the stock of country spirit, mahua flowers, khandsari molasses, mill molasses, coal, wood, fuel, corks, labels, pilfer proof caps, crown corks, alu capsules or other capsules, sealing vax, coaltar, bottles, bottling plant or bottle cleaning plant or any other material whatsoever and the licensee shall not be entitled to claim any compensation at all.(ii)Should the policy of total prohibition be introduced in the whole of the area covered by any licence granted under these rules, the licensee shall be given an advance notice of atleast one month. On receipt of such notice, the licensee may, notwithstanding anything contained in sub-rule 26-C stop taking he empty bottles returned by the retail vendors after giving them three days notice.
