Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(14) in The M.P. Distillery Rules, 1995 (14)The Licensee shall permit sample of the molasses or any other base used or spirits manufactured in the distillery to be taken for analysis under the orders of the Excise Commissioner or by any officer authorised by him to take samples.
