Section 19 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
19. Duty on rectified spirits.
- Rectified spirit of Indian manufacture intended for use in the manufacture of perfumes, toilet preparations, medicines or for any other industrial purpose shall be issued on payment of duty at such rate as may be fixed from time to time by the State Government. Its issue shall be subject to conditions as the Excise Commissioner may prescribe.F. Control of distilleries and warehouse
