Section 5(3) in The M.P. Country Spirit Rules, 1995
(3)(a)Subject to the sanction of the Excise Commissioner the C.S. 1 licensee shall be entitled to recover from the retail vendors sealing charges at the time of issue of country spirit from the Warehouse.(b)The licensee shall be entitled to recover from the retail vendors an amount per bottle on account of its deposit as may be determined by the Excise Commissioner from time to time.(c)The licensee shall take back empty bottles in sound conditions returned by the retail vendors and return the deposit amount in full mentioned in clause (b) above.(d)In the event of there being any dispute between the licensee and the retail vendors regarding the condition of the empty bottles, the same shall be referred to the Warehouse Officer and his decision thereon shall be final and binding on the licensee and the retail vendors.
