Section 21 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
21. Cost of establishment.
- Should the cost of the establishment of the State Government at distillery and its warehouses (if any) exceed 5 per cent, of the duty on issues from such distillery, the distiller may required by the Excise Commissioner to pay the whole or any part of such cost. Such payments shall be made monthly in advance.
