Section 12(2) in The M.P. Country Spirit Rules, 1995
(2)In the event of failure to maintain the minimum stock of rectified spirit and bottled stock of liquor in the warehouse as prescribed in Rule 4 (4) (a) of these rules the [Collector] [Substituted by Notification No. (37) B-2-45-99-CTD-V, dated 1-7-2000, w.e.f. 1-7-2000.] may impose a penalty not exceeding Rs. 2/- per proof litre on the C.S. 1 licensee for the quantity found short of the minimum prescribed stock. This penalty shall be payable by the licensee irrespective of the fact whether any loss has actually been caused to the Government or not.
