Section 3(8) in The M.P. Foreign Liquor Rules, 1996
(8)Every application referred to in sub-rule (7) shall be accompanied by-(i)Copy of the 'Letter of Intent' issued by the State Government;(ii)Project report of the proposed manufactory alongwith details regarding the plant and machinery and map of the manufactory building;(iii)Any other certificate or authorisation or clearance required from Central Government, a local body, Town and Country Planning Department, Madhya Pradesh Pollution Control Board and any other Department of the State Government, under any enactment or rules in force.
