Section 8(3) in The M.P. Country Spirit Rules, 1995
(3)[ The export permit, which shall be in Form C.S. 6, shall be issued by the Officer-in-charge of the distillery.] [Substituted by Notification No. (38) B-1-10-99-CTD-V, dated 14-5-1999, w.e.f. 14-5-1999.]
