Section 8 in The M.P. Denatured Spirituous Preparation Rules, 1969
8. Application for import permit.
- Any person desiring to import any denatured spirituous preparation from outside the State shall apply to the Collector for import permit. The application shall contain the following particulars-(1)Name and address of the applicant;(2)Form of the licence if any held by the applicant and its number and date;(3)Kind and quantity of denatured spirituous preparation to be import (hereby specify name, quantity of the denatured spirituous preparation and the proportion of soluble ingredients contained in one litre of denatured spirit);(4)Purpose for which such denatured spirituous preparation is required;(5)Place from which the denatured spirituous preparation is to be imported;(6)Name and address of the person from whom the denatured spirituous preparation will be purchased;(7)Place at which the denatured spirituous preparation will be kept after its import;(8)Period for which import permit is required;(9)Route;(10)An undertaking in writing to the effect that the applicant will abide by the provisions of the Act and the rules, regulations and orders made there under and the conditions of the permit applied for; and(11)Whether the said denatured spirituous preparation is available from any dealer or manufacturer in the State of Madhya Pradesh and if so why it is necessary to import it from outside.
