Section 4(1) in The M.P. Country Spirit Rules, 1995
(1)The Country Spirit shall be of good quality and of such specification as may be determined by Excise Commissioner. It shall be subject to Chemical Analysis, and if found substandard or unfit for human consumption, it shall be redistilled or rejected and destroyed as the case may be, under the orders of the Excise Commissioner or on officer authorised by him in this behalf. The Warehouse Officer may stop, pending the orders of the Excise Commissioner, issue of country spirit which he considers defective and may on every such occasion take samples of such country spirit at the cost of the licensee for sending them for purposes of chemical analysis, without delay.
