Section 13(2) in The M.P. Country Spirit Rules, 1995
(2)C.S. 1 licence granted under these rules, shall be subject to further condition that if during the currency of the licence the policy of total or partial prohibition is introduced in the whole of any part of the area and as a result of which the total quantity of liquor expected to be supplied is reduced, the licence shall stand terminated or get automatically modified to that extent, from the date of introduction of the said policy. The licensee shall not be entitled to any compensation whatsoever for any loss sustained by him on that account.
