Section 2(4) in The M.P. Foreign Liquor Rules, 1996
(4)"Permit" means a permit issued under these rules and includes a pass and an authorisation;[(5) "Officer-in-charge" means an officer of the excise department not below the rank of Sub-Inspector appointed as officer in charge in respect of an F.L. 9, F.L. 9A, F.L. 10A, F.L. 11 licence or foreign liquor warehouse;]
