Section 3(1) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(1)(a)The person intending to construct and work a distillery shall submit an application to the State Government through Excise Commissioner notifying his scheme in Form D-A.(b)No application mentioned in clause (a) shall be entertained unless a fee of Rs. 5000/- (Rupees five thousand) is paid into Government Treasury and the challan in original in support of payment is produced along with the application.(c)When the Government is satisfied of the proposed scheme of the applicant, it may accord the sanction and communicate it in the form of a "Letter of Intent" in Form D-B. The letter shall be valid for one year from the date of communication, unless especially extended, within which period the holder thereof shall arrange to secure the land, building, plant and machinery and other equipment required for the construction and working of the distillery as notified in the scheme submitted under clause (a).(d)The Letter of Intent communicated under clause (c) shall not confer any right or privilege for grant of a licence and is liable to be revoked and withdraw, at any time, in the public interest, after giving its holder a notice to show cause against such action and after hearing him, if he so desires.(e)No compensation for damage or loss shall be payable, when a letter of intent is revoked or withdraw under clause (d).
