Section 12 in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915
12. [ Power of State Government to call for record of any case and pass order. [Inserted by Notification No. 850-4428-V-SR-80, dated 18-3-1981.]
- The State Government may, on the application of any person aggrieved by the order passed by the Excise Commissioner or the Collector, as the case may be, under these rules, call for and examine the record of any such case and after giving an opportunity to be heard to the applicant, pass such order, as it thinks fit. The order passed by the State Government shall be final.]AppendixI. Specification of light Caoutchucine
