Section 9 in The Madhya Pradesh Distillery Rules, 1995
9. Repeal.-
All rules corresponding to these rules in force immediately before their commencement are hereby repealed in respect of matters covered by these rules :Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these Rules.Form D-A[See Rule 3(1)]Scheme notifying the proposal to establish a Distillery(a)Name and Address of the applicant.(b)Name and Address of the undertaking.(c)Whether Public/Private Ltd. or Proprietary concern.Capital Structure,-(a)In case of Limited Company,-(i)Authorised(ii)Issued(iii)Paid up(iv)Borrowing, if any.(b)In case of others,-(i)Capital(ii)Borrowing, if any.(c)Details of Investment.-Fixed Assets :(i)Land(ii)Building(iii)Plant & Machinery(iv)Others, if any.Total.............
