Section 3(4) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(4)When the Excise Commissioner is satisfied that the construction of the buildings and erection of the plant and machinery is completed in all respect, he may, subject to the prior approval of the State Government, grant a licence for the manufacture of country spirit in Form D-1 for a period of five years on a payment of Licence fee of rupees twenty five thousand, which shall be renewed every year on payment of rupees five thousand in advance subject to the due observance of the provisions of the Act, rules made thereunder and conditions of the licence.
