Section 8(3) in The M.P. Foreign Liquor Rules, 1996
(3)[ Licensing Authorities. - Licences in Forms F.L. 4, F.L. 4A, F.L. 9, F.L. 9A, F.L. 10A and F.L. 11 shall be granted and issued by the Excise Commissioner. F.L. 2 and F.I . 3 licences shall be granted by the Collector as per the guidelines laid down by the State Government. Collector shall also be the licensing authority for F.L. 1, F.L. 1A, F.L. 1AAA, F.L. 1B, F.L. 1D, F.L. 5, F.L. 6, F.L. 7 and F.L. 8 licences.] [Substituted by Notification No. (4) B-1-35-2002-CTD-V, dated 2-3-2002.]
