Section 7 in The M.P. Denatured Spirituous Preparation Rules, 1969
7. Persons to whom wholesale and retailers may sell.
(1)The licence holding a licence in Form D.S.P. 2 shall not sell denatured spirituous preparation except to another licensee holding licence in the said Form or a licensee holding licence in Form D.S.P. 3.(2)The licensee holding licence in Form D.S.P. 3 shall not sell denatured spirituous preparations except for bona fide purposes for which the same may be required.Import
