Section 4(7) in The M.P. Country Spirit Rules, 1995
(7)[ Operations connected with the filling of bottles with liquor for issue shall be conducted in bond under the supervision of the [manufacturing warehouse] [Substituted by Notification No. (26)B-1-24-2000-CTD-V, dated 30-3-2000 w.e.f. 1-4-2000.] Officer in separate room called the Bottling room for liquor, set apart for the purpose within the Substituted by [manufacturing warehouse] [Substituted by Notification No. (26)B-1-24-2000-CTD-V, dated 30-3-2000 w.e.f. 1-4-2000.] premises. Bottled spirit shall be stored in separate room called the 'Store for bottled liquor' set apart for the purpose within the [manufacturing warehouse] [Substituted by Notification No. (26)B-1-24-2000-CTD-V, dated 30-3-2000 w.e.f. 1-4-2000.] premises near the bottling room. The bottling room and the bottled spirit store-room shall be secured in such manner as the Excise Commissioner may approve. In the bottling room, bottling vats may be erected and spirit stored therein.
