Section 3(6)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

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State of Madhya Pradesh - Subsection

Section 3(6)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(b)Licence in Form D-2 will be granted by the Excise Commissioner as aforesaid on payment of annual licence fee of Rupees One Lac in advance. The licensee shall be required to deposit an additional amount of Rupees Five Lacs as security in cash or in any other form as may be directed by the Excise Commissioner for the due observance of conditions of licence, provision of the Act and the rules made thereunder and orders issued by the State Government or Excise Commissioner from time to time.]

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State of Madhya Pradesh - Subsection

Section 3(6)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915