Section 14(2) in The M.P. Foreign Liquor Rules, 1996
(2)Transport by an F.L. 1A/F.L. 1AAA/F.L. 1D licensee from 'Foreign Liquor Warehouse'.A licensee holding a licence in Form F.L. 1A, F.L. 1AAA or F.L. 1D shall transport foreign liquor from 'Foreign Liquor Warehouse' established at the headquarters of the division within which the licensed premises of the licensee are situated. After depositing duty at the prescribed rate in the district on the full quantity of foreign liquor to be transported the licensee shall obtain a No Objection Certificate in Form F.L. 12A from the Assistant Excise Commissioner/ District Excise Officer of the purchasing district. No Objection Certificate in Form F.L. 12A shall be obtained even if the licensed premises of the licensee and the 'Foreign Liquor Warehouse' are situated at the same headquarters or in the same city or district and only intra-district transport is involved. The licensee shall obtain transport permit in Form F.L. 14A from the Officer in charge 'Foreign Liquor Warehouse' and transport the consigned foreign liquor to his licensed premises.
