Section 6(1) in The M.P. Country Spirit Rules, 1995
(1)No spirit shall be received into any [manufacturing warehouse] [Substituted by Notification No. (26)B-1-24-2000-CTD-V, dated 30-3-2000, w.e.f. 1-4-2000.] unless accompanied by a pass from the Officer incharge of the Distillery or the [manufacturing warehouse] [Substituted by Notification No. (26)B-1-24-2000-CTD-V, dated 30-3-2000, w.e.f. 1-4-2000.] whence they have been transferred or by a special pass authorizing their receipt into the [manufacturing warehouse] [Substituted by Notification No. (26)B-1-24-2000-CTD-V, dated 30-3-2000, w.e.f. 1-4-2000.] or, if the spirit be imported by a pass from such officer or person as the Excise Commissioner may from time to time prescribe.
