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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(4) in The M.P. Country Spirit Rules, 1995

(4)In the event of failure to despatch the spirit requisitioned under Rule 5 (4) (d), the D-1 or C.S. 1 licensee shall be liable to such penalty not exceeding Rs. 2/- per proof litre impossible by the Excise Commissioner on the quantity of spirit thus short supplied.