Section 3(11) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(11)[ The cost price of country liquor to be paid to the D-2 licensee will be decided through the tender procedure or in any other manner as determined by the State Government. Spiced (Masala) liquor shall be manufactured in the manner provided in the Schedule appended with the licence as approved by the Excise Commissioner from time to time and the licenser shall be paid according to the rate determined by the State Government.] [Substituted by Notification No. B-1-27-92-CT-V, dated 29-1-1993.]
