Section 17(2) in The M.P. Foreign Liquor Rules, 1996
(2)No wastage allowance on storage of bottled foreign liquor stocked with [FL 6 [x x x] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] or FL 10-A] licensee is permitted. If during verification any deficiency is discovered, duty and bottle fee at the prescribed rate on the quantity found deficit shall be recoverable from the licensee in addition to any other penalty which may be imposed under Rule 19.
