Section 3(4) in The M.P. Country Spirit Rules, 1995
(4)The cost price of country liquor to be paid to the supplier will be decided through the tender procedure or in any other manner as determined by the State Government. The spiced (Masala) liquor shall be manufactured in the manner provided in the Schedule appended to the licence as approved by the Excise Commissioner from time to time and the licensee shall be paid according to the rate determined by the State Government.
