4. Manufacture and bottling of foreign liquor under franchise arrangement.
- A licensee, who holds a licence in Form FL 9-A, shall before he begins manufacturing and bottling of any brand of foreign liquor under a franchise agreement with original manufacturer or owner of such brand outside Madhya Pradesh, furnish a copy of such franchise agreement with the original manufacturer or owner, alongwith all relevant details. Similarly, if a franchise agreement made with the original manufacturer or owner of a brand is validly terminated by the franchiser or the franchisee, the franchisee shall forthwith report the fact of such termination to the Excise Commissioner and stop manufacture of the brand concerned under the franchise agreement.
