Section 3(15) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(15)The licensee shall maintain at the distillery at least the minimum stock of country spirit equivalent to supply of one month in the area of his licence in addition, he shall maintain at each of the warehouses mentioned in the Schedule of thereafter added thereto, a stock of country spirit equivalent to consumption of ten days. In the event of failure to maintain the minimum stock of country spirit the distillery shall be liable to pay a penalty to be imposed by the Excise Commissioner in case of Distillery and Deputy Commissioner of Excise of the Division in case of warehouses not exceeding Rs 5/- per proof litre on the quantity found short of the minimum prescribed stock. This penalty shall be payable by the licensee irrespective of the fact whether any loss has actually been caused to the Government or not :Provided that in the event of the failure of supply of country spirit by the licensee to the retail vendors in accordance with their demands the licensee shall be required to pay such losses and damages to the retail vendors and Government as may be determined by the State Government. The decision of the State Government in the matter shall be final and binding on the licensee.Note. - For the purpose of this condition the quantity of minimum stock to be maintained at all times in warehouses shall be determined by the Deputy Commissioner of Excise of the Division where the warehouse is situated at the beginning of each financial year as per the guidelines laid down by the Excise Commissioner. The quantity of minimum stock to be maintained at the distillery shall be determined by the Excise Commissioner and communicated to the licensee soon after the grant of the licence and it shall be open to the Excise Commissioner to reduce or increase the quantity so fixed.
