Section 9(1) in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915
(1)A [permit fee of Rs. 2.54 paise per litre] [Inserted by Notification No. 2521-1483-V-SR-69, dated 21-8-1969.] shall be charged on the quantity of denatured spirit issued from a distillery or a bonded warehouse for sale or consumption in the State.[Provided that a permit fee of [Rupee 1.25] [Inserted by Notification No. 2521-1483-V-SR-69, dated 21-8-1969.] for bulk litre shall be charged on special denatured spirit issued from a distillery or a bonded warehouse for the manufacture of basic drugs and other aromatic chemicals not containing alcohol required by the industries.]
