Section 4 in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915
4. [ [Substituted by Notification No. 850-4428-V-SR-80, dated 18-3-1981.]
(1)Licence for the wholesale vend of Denatured Spirit, exclusively in 500 M.L. Bottles, shall be granted by the Collector in Form D.S. I, on payment of fee for Rs. 1,000 per annum.(2)The wholesale licensee shall obtain supply of denatured spirit from any distillery licensed for the manufacture and sale of denatured spirit.(3)The wholesale licensee shall sell denatured spirit only to retail licensee having licence in Form D.S. 2 and also to the institutions and persons having special permits from the Collector in Form D.S. 3 in exclusively sealed bottles containing 500 milli litres of denatured spirit.(4)The selling rate per bottle of denatured spirit shall be fixed by the Collector, taking into consideration the incidence of expenditure in the import or transport of denatured spirit from the distillery to the vend, actual cost of bottles, sealing charges at the rate of twenty paise per bottle, local taxes, if any, and 10 per cent margin of profit.]
