Section 6 in The M.P. Denatured Spirituous Preparation Rules, 1969
6. Grant of wholesale and retail licence.
- On receipt of the application under rule V, the Collector shall make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the licence applied for, he shall grant the applicant a retail licence in Form D.S.P. 3 on payment of a fee of Rs. [20] [Substituted by Notification No. B-1-55-V-(Ex.)-81, dated 30-4-1982.]; and a wholesale licence in Form D.S.P. 2 on payment of a fee according to the following scale, namely :-(a)Where the total quantity allowed for sale during the year does not exceed 70,000 litres [Rs. 50] [Substituted by Notification No. B-1-55-V-(Ex.)-81, dated 30-4-1982.]'(b)Where the total quantity allowed for sale during the year exceeds 70,000 litres but does not exceed 1,40,000 litres [Rs. 100] [Substituted by Notification No. B-1-55-V-(Ex.)-81, dated 30-4-1982.]; and(c)Where the total quantity allowed for sale during the year exceeds 1,40,000 litres [Rs. 160] [Substituted by Notification No. B-1-55-V-(Ex.)-81, dated 30-4-1982.].
