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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(6)(a) in The M.P. Foreign Liquor Rules, 1996

(a)An F.L. 7 or F.L. 8 licensee, purchasing foreign liquor from an F.L. 6 licensee, shall first deposit prescribed duty and bottle fee in his district and procure no objection certificate in Form F.L. 13A from the Assistant Excise Commissioner/District Excise Officer of his district in inter-district transport of foreign liquor is involved. N.O.C. shall not be necessary if only intra-district transport is taking place. Transport permit issued by the Assistant Excise Commissioner/ District Excise Officer of the selling district shall be in Form F.L. 18.