Section 3(13) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(13)(a)The warehouse building which can accommodate at least one month's requirements of liquor shops attached to each warehouse shall be arranged by the licensee himself under the directions from the Excise Commissioner. If warehouse building is supplied by the State Government the licensee shall be bound to pay necessary rent of the building of buildings brings occupied by him on the appropriate terms and conditions determined by the Public Works Department of the State and shall also, execute a Lease Deed in the form prescribed in Appendix 54 of the Public Works Department Manual, Volume II within a period of one month of intimation of the grant of this licence. It shall be condition of the lease that it shall be terminated on the expiry of the period of his licences. The licensee shall not be entitled to get any rent from the Government for opium and Hemp Drugs stored in any warehouse by the Government. The fitting of articles connected with the supply, storage gauging, handling and issue of country spirit, including vats casks, tanks, pumps, pipes, locks, corks, gauging, rods, measures, vessels, etc., shall be supplied by the licensee and shall be of the patterns and designs approved by the Excise Commissioner.(b)The licensee shall have to pay rent of the warehouse buildings at such rates as may be fixed by the public works department and it shall be recoverable from the cost price bills of liquors payable to the licensee every month.
