Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 36 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(36)The licensee holding licence in Form D-1 shall not except with the written permission of the State Government and such conditions as it may impose, manufacture, rectified spirit, denatured spirit or Indian made foreign liquor.