Section 3A(3) in The M.P. Country Spirit Rules, 1995
(3)The licensee shall deposit the amount of prescribed duty leviable on the total quantity of bottled Country Spirit being exported or furnish a Bank Guarantee for an equal amount from any local branch of a Nationalised Bank. After the receipt of the verification report from the officer-in-charge of the importing unit, the next consignment of bottled country spirit involving the same or lesser amount of duty may be exported on the strength of the same cash-deposit of Bank Guarantee. If the verification report is not received in a month from the date of despatch of the consignment, the leviable duty shall be recovered from the cash deposit made or Bank Guarantee furnished.]
