Section 8(3) in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915
(3)[ An application for a pass in Form D.S. 5 for permission to export denatured spirit outside the State shall be accompanied by a treasury challan indicating that the applicant has credited into a Government treasury situated in the district from which export is to be made, permit fee at the rate of [3 paise per bulk litre] [Inserted by Notification No. 4783-3245-V-SR, dated 9-12-1964.] on the quantity of denatured spirit or special denatured spirit for which export permit is required.]
