14. [ Procedure for the transport of foreign liquor, E.N.A. etc. [Substituted by Notification No. (4) B-1-35-2002-CTD-V, dated 2-3-2002.]
(1)Transport by an F.L. 9, F.L. 9A, F.L. 10A, B-1-A licensee to 'Foreign Liquor Warehouse'.Only an FL. 9, F.L. 9A, F.L. 10A or B-1-A licensee shall transport foreign liquor to a 'Foreign Liquor Warehouse' for storage thereat. For this purpose, the licensee-shall deposit transport fee in his district and obtain a No Objection Certificate in Form F.L. 12 from the officer in charge 'Foreign Liquor Warehouse'. No Objection Certificate in Form F.L. 12 shall be invariably obtained even if the licensed premises of the licensee transporting foreign liquor and 'Foreign Liquor Warehouse' are located at the same headquarters or in the same city or district. Transport permit in F.L. 14 for the quantity mentioned in the No Objection Certificate in Form 12 shall be issued by the Officer in charge of F.L. 9, F.L. 9A, F.L. 10A or B-1A licence.(2)Transport by an F.L. 1A/F.L. 1AAA/F.L. 1D licensee from 'Foreign Liquor Warehouse'.A licensee holding a licence in Form F.L. 1A, F.L. 1AAA or F.L. 1D shall transport foreign liquor from 'Foreign Liquor Warehouse' established at the headquarters of the division within which the licensed premises of the licensee are situated. After depositing duty at the prescribed rate in the district on the full quantity of foreign liquor to be transported the licensee shall obtain a No Objection Certificate in Form F.L. 12A from the Assistant Excise Commissioner/ District Excise Officer of the purchasing district. No Objection Certificate in Form F.L. 12A shall be obtained even if the licensed premises of the licensee and the 'Foreign Liquor Warehouse' are situated at the same headquarters or in the same city or district and only intra-district transport is involved. The licensee shall obtain transport permit in Form F.L. 14A from the Officer in charge 'Foreign Liquor Warehouse' and transport the consigned foreign liquor to his licensed premises.(3)Transport by an F.L. 2, F.L. 3, F.L. 4, F.L. 4A, F.L. 5, C.S. 2A, C.S. 2B licensee :An F.L. 2, F.L. 3, F.L. 4, F.L. 4A, F.L. 5, C.S. 2A, C.S. 2B licensee shall procure foreign liquor from an F.L. 1 A, F.L. 1 AAA or F.L. 1D licensee of the same district as may be specified by the Collector in accordance with the general directions of the Excise Commissioner or State Government. N.O.C. is not required in such cases. After depositing transport fee, F.L. 2, F.L. 3, F.L. 4, F.L. 4A, F.L. 5, CIS. 2A, C.S. 2B licensee, shall obtain a transport permit in Form F.L. 15 from the Assistant Excise Commissioner/District Excise Officer of his district and transport foreign liquor to his licensed premises. An F.L. 3 licensee, if permitted to transport foreign liquor from a different district, shall follow the procedure given in clause (c) to sub-rule (6) below.(4)Transport by an F.L. 9 or F.L. 9A licensee :An F.L. 9 or F.L. 9A licensee intending to transport spirit/E.N.A. from a D-1 licensee, shall deposit transport fee is his district and transport spirit/E.N.A. to his licensed premises from a D-1 licensee after obtaining a transport permit in Form F.L. 16 from the Officer in charge, D-1 licence. No Objection Certificate shall not be required in such cases as all such transports are authorised by the Excise Commissioner under sub-rule (2) of Rule 15.(5)Transport by an F.L. 6 licensee :An F.L. 6 licensee shall purchase foreign liquor from an F.L. 9, F.L. 9A, F.L. 10A or B-1-A licensee. The F.L. 6 licensee, after depositing transport fee in his district, shall obtain No Objection Certificate in Form F.L. 13 from the Assistant Excise Commissioner/District Excise Officer of his district, if foreign liquor is to be transported from a different district. In case of intra-district transport, No Objection Certificate shall not be necessary. Transport permit in Form F.L. 17 shall be issued by the Officer in charge of F.L. 9/F.L. 9A/F.L. 10A/B-1-A licence.(6)Transport by F.L. 3, F.L. 7, F.L. 8 licensees :(a)An F.L. 7 or F.L. 8 licensee, purchasing foreign liquor from an F.L. 6 licensee, shall first deposit prescribed duty and bottle fee in his district and procure no objection certificate in Form F.L. 13A from the Assistant Excise Commissioner/District Excise Officer of his district in inter-district transport of foreign liquor is involved. N.O.C. shall not be necessary if only intra-district transport is taking place. Transport permit issued by the Assistant Excise Commissioner/ District Excise Officer of the selling district shall be in Form F.L. 18.(b)If an F.L. 8 licensee is taking issues from an F.L. 7 licensee, he shall deposit only transport fee and in case foreign liquor is to be transported from a different district, obtain No Objection Certificate in Form F.L. 13-A. When only intra-district transport is to take place, N.O.C. is not required. Transport permit in Form F.L. 18 shall be issued by the Assistant Excise Commissioner/ District Excise Officer of the selling district.(c)An FL. 3 licensee, if specially permitted by the Excise Commissioner to procure his supplies from an F.L. 1A, F.L. 1AAA, F.L. 1D licensee of a different district, shall follow the procedure given in clause (b) above.(7)Intra-group transfer of Country/Foreign Liquor :The licensee of any group of country/foreign liquor shops may transfer stock of country/foreign liquor from any F.L. 1 A, F.L. 1AAA, F.L. 1D, C.S. 2A, C.S. 2B shop of his group to a similar shop of the same group. For this purpose, transport permit shall be issued by Assistant District Excise Officer/Sub-Inspector excise of the concerned circle after taking permission of the Assistant Excise Commissioner/District Excise Officer of the district. Transport permit shall be issued without any fee in Form F.L. 19.(8)All licensees to obtain transport permit:Every licensee shall obtain transport permit in the prescribed Form for transporting foreign liquor to his licensed premises. He shall strictly follow all the conditions given in the transport permit. He shall also be bound by Rule (ix) of General Licence Conditions, provisions of the M.P. Excise Act, rules made thereunder and instructions issued in this behalf by the Excise Commissioner.(9)Minimum quantity of transport:(a)The minimum quantity of foreign liquor that may be transported from a manufacturing unit i.e. F.L. 9, F.L. 9A, B-1-A licensee to a Foreign Liquor Warehouse or issued from a Foreign Liquor Warehouse to an F.L. 1A, F.L. 1AAA or F.L. 1D, licensee at one tune may be fixed by the Excise Commissioner and transportation/ issue of foreign liquor in a quantity less than the quantity thus fixed shall not be permissible.(b)In cases not covered by clause (a) above, an F.L. 6, F.L. 9, F.L. 9A, F.L. 10A, B-1-A licensee shall not sell foreign liquor in a quantity less than 54 bulk litres in a single transaction.]
