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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(26) in The M.P. Distillery Rules, 1995

(26)The Licensee shall not make any alteration in the building, plant or machinery specified in the approved plan without the sanction of the Excise Commissioner:Provided that any minor and urgent alteration or repair may be made by the licensee under intimation to the distillery officer.