Section 6(3) in The M.P. Country Spirit Rules, 1995
(3)[ The transport of Country Spirit from a warehouse to a retail Country Spirit shop under licence C.S. 2-A shall be done on the basis of an authority issued by the concerning warehouse officer, whereas transport of Country Spirit from a retail shop under licence C.S. 2-A to a [shop holding licence of C.S. 2B. FL. 1A or F.L. 1AAA] [Inserted by Notification No. (6) B-1-53-97-CT-V, dated 31-3-1997, w.e.f. 1-4-1997.] attached to it, shall be carried out under a pass in Form C.S. 4 issued by the Circle Sub-Inspector, Transport pass authorising transport of spirit under sub-rule (1) shall be in Form C.S. 5.]
