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State of Madhya Pradesh - Section
Section 11 in The M.P. Bhang Rules, 1960
11. On breach of any of the above conditions, or of the Madhya Pradesh Excise Act, 1915 (II of 1915), or of the rules made there under, or of any other instructions issued from time to time the permit will be liable to be cancelled. The Excise Commissioner may also revoke the permit at his discretion without assigning any reason at any time.
Excise CommissionerMadhya Pradesh.Dated........20.......Form of Account to be maintained by the permit-holder manufacturing medicinal [and toilet] [Inserted by Notification No. 3570-B-1-(43)-1983-VSR dated 12-8-1986.] preparations containing [Bhang] [Substituted by Notification No. B-1-52-89-CT-VSR dated 25-3-1991.]| Month and date | Opening balance | [Bhang] [Substituted by Notification No B-1-52-89-CT-VSR dated 25-3-1991.] | |
| Quantity received this day whence received andnumber and date of permit | Quantity issued for manufacture of medicinalpreparations | ||
| (1) | (2) | (3) | (4) |
| Medicinal Preparations | Prescription | Remarks | |||||
| Balance in stock | Opening balance | Quantity manufactured this day | Quantity received this day | Quantity sold | Number and date | Name of approved medical practitioner | |
| (5) | (6) | (7) | (8) | (9) | (10) | (11) | (12) |