Section 14(8) in The M.P. Foreign Liquor Rules, 1996
(8)All licensees to obtain transport permit:Every licensee shall obtain transport permit in the prescribed Form for transporting foreign liquor to his licensed premises. He shall strictly follow all the conditions given in the transport permit. He shall also be bound by Rule (ix) of General Licence Conditions, provisions of the M.P. Excise Act, rules made thereunder and instructions issued in this behalf by the Excise Commissioner.
