Section 13(3) in The M.P. Country Spirit Rules, 1995
(3)If during the currency of the licence or at its expiry the policy of total or partial prohibition is introduced in the whole or any part of the area, and consequently any warehouse or warehouses are to be closed, it shall be the responsibility of the licensee to dispose, of the sanctioned warehouse plant, the stock of liquor, sealing materials etc. that are in stock on that day. If the C.S. 1 licensee is unable to dispose of such stock within a month of such date, the Excise Commissioner shall make orders about their disposal including their destruction, which shall be binding on the licensee.
