Section 44 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(44)The Excise Commissioner may suspend or cancel the licence under Section 31 of the Act and may also black list the licensee upon a breach or contravention of any of these rules or of the provisions of the Act or of the rules made thereunder. The licensee shall be liable for any loss caused to Government as a result of such suspension or termination of the licence.
