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[Cites 0, Cited by 0] [Section 4(12)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(12)(e) in The M.P. Country Spirit Rules, 1995

(e)The licensee may be required to seal the bottle in the manner prescribed by the Excise Commissioner from lime to time. In addition to sealed glass bottles the Excise Commissioner may introduce the system of packing of country liquor in Poly Pouches in such quantity, as may be directed by him and the licensee shall be bound to comply with the said system.