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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(15) in The M.P. Foreign Liquor Rules, 1996

(15)Duty, bottle-fee, transport-fee, import-fee, export-fee, shall be deposited in the district in which the licensed premises of the licensee, transporting, importing or exporting foreign liquor is situated.