Section 37 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(37)The licensee shall always keep the distillery building, plant machinery, warehouse equipment, transport vehicles and other equipments, accessories in working order and in good condition at Iris expense. In case his licence is cancelled or terminated or not renewed or some warehouse or warehouses are detached by the Excise Commissioner from the supply area of his distillery to some other distillery, he shall have to transfer all the aforesaid building, machinery, equipment etc. either to the Government or to the person in whose favour the licence is granted or area is added by the Excise Commissioner, in good working order. The price to be paid for these items will be determined by the Excise Commissioner on the basis of the recommendation of the committee constituted by the Excise Commissioner under sub-rule. The price so determined by the Excise Commissioner shall be acceptable to the outgoing and the incoming licensee.The determination of the price through approved Committee constituted under sub-rule 47 and the payment thereof shall be made within a period of three months from the date of change of or any change in the nature of conditions of contract. This period may however be extended by the State Government or the Excise Commissioner to one year in special circumstances.
