Section 7A in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915
7A. [ Possession of denatured spirit for the use in manufactory.] [Inserted by Notification No. 2521-1483-V-SR-69, dated 21-8-1969.]
- The Collector or an Officer authorised by him in that behalf may issue of a licence in Form D.S. 4 for the possession of denatured spirit for use in the process manufacture of solid extracts and other basic drugs and aromatic chemicals which are not dutiable under the Medicinal and Toilet preparations (Excise Duties) Act, 1955 (16 of 1955), to any manufactory subject to the conditions mentioned below :(i)The manufacturer shall apply in writing for a licence to the Collector of the District in which the manufactory is located or proposed to be located. Every such application shall contain the following particulars, namely :(a)Name of the applicant and his address;(b)Name of the manufactory; if any; in which the denatured spirit is to be used and its location;(c)Quantity of denatured spirit required annually;(d)Names of preparations to be manufactured;(e)Whether the applicant sold a licence under the Drugs Act; for the manufacture of the preparations, and if so, kind, number and date of the licence.(ii)The Collector or any other officer duly authorised by him shall, after consulting the Director of Health Services, Madhya Pradesh or the Director of Industries, Madhya Pradesh as the case may be and on his being satisfied about the bonafides of the applicant shall issue a licence in Form D.S. 4 on payment of a fee of Rs. 10/- for the year or part of the year ending on the 31st March next following;(iii)The special denatured spirit to be obtained under the licence shall be imported or transported under a pass granted in Form D.S. 5 or D.S. 6 on payment of excise duty at such rates as may be fixed by the State Government, from time to time;(iv)The manufacturer shall deposit in the Government Treasury Rs. 1000/- as each security and shall also execute a bond for Rs. 1000/-in D.S. 4-A for the proper observance of the denatured Spirit Rules and conditions of the licence.
