Section 15(1) in The M.P. Foreign Liquor Rules, 1996
(1)(a)Import of spirit or ENA for the manufacture of foreign liquor without payment of duty by an FL 9 or FL 9-A licensee may be permitted by the Excise Commissioner.(b)Every application for the issue of a no-objection certificate for the import of spirit or ENA shall be accompanied by a challan in token of depositing import fee at the prescribed rate in the importing district.(c)The procedure laid down in clauses (d), (e), (f) and (g) of sub-rule (1) of Rule 10 shall be followed while issuing no-objection certificate.(d)No-objection certificate for the import of spirit or ENA for this purpose shall be in Form FL 20.
