- The Madhya Pradesh Brewery Rules 1970 are hereby repealed. Provided that any action taken under the rules so relegated shall in so far as it is not inconsistent with the provisions of these rules, be deemed to have been taken under the corresponding provisions of these rules.Form B-1[See Rule 3 (2)]Application for Licence to Construct and Work a Brewery/ManufactoryTo,Secretary,Government of Madhya Pradesh,Commercial Taxes Department, Bhopal.Through the Excise Commissioner, Madhya Pradesh, Gwalior.I/We....... of....... (address) request that I/We may be granted licence to construct and work a brewery/manufactory for manufacturing beer/wine. I am/we are enclosing in quadruplicate the site and elevation plans. I am/we are also enclosing four signed copies of the details of manufacturing process which I/we desire to adopt for the manufacture of beer/wine. Other relevant details are also being furnished below which are true to the best of my/our knowledge and belief :-
