Section 14(7) in The M.P. Foreign Liquor Rules, 1996
(7)Intra-group transfer of Country/Foreign Liquor :The licensee of any group of country/foreign liquor shops may transfer stock of country/foreign liquor from any F.L. 1 A, F.L. 1AAA, F.L. 1D, C.S. 2A, C.S. 2B shop of his group to a similar shop of the same group. For this purpose, transport permit shall be issued by Assistant District Excise Officer/Sub-Inspector excise of the concerned circle after taking permission of the Assistant Excise Commissioner/District Excise Officer of the district. Transport permit shall be issued without any fee in Form F.L. 19.
