Section 3(20) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(20)(1) On demand by the Excise Commissioner or any District Excise Officer authorised in that behalf by the Excise Commissioner, the licensee shall forthwith dispatch such quantity of spirit as may be required from the distillery or the warehouses in its supply area to any other warehouses in the State.
