Section 4(10) in The M.P. Country Spirit Rules, 1995
(10)On receipt of the consignments of empty bottles at the [manufacturing warehouse] [Substituted by Notification No. (26)B-1-24-2000-CTD-V, dated 30-3-2000 w.e.f. 1-4-2000.], they shall be opened in the presence of the [manufacturing warehouse] [Substituted by Notification No. (26)B-1-24-2000-CTD-V, dated 30-3-2000 w.e.f. 1-4-2000.] Officer, who shall examine the bottles. At the time of examination of the bottles, the [manufacturing warehouse] [Substituted by Notification No. (26)B-1-24-2000-CTD-V, dated 30-3-2000 w.e.f. 1-4-2000.] officer may reject any bottle which is not in sound condition or of the description given in sub-rule (9).
