Section 3(9) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(9)The licensee shall not acquire or hold any interest in the retail sale of spirit or in the sale of any other intoxicant in any part of the area to which this licence relates or employ any person having any such interest :Provided that nothing herein contained shall apply to the wholesale supply under a licence of foreign liquor or of rectified or Denatured spirit to any person licensed to possess the same.
