Section 14(3) in The M.P. Foreign Liquor Rules, 1996
(3)Transport by an F.L. 2, F.L. 3, F.L. 4, F.L. 4A, F.L. 5, C.S. 2A, C.S. 2B licensee :An F.L. 2, F.L. 3, F.L. 4, F.L. 4A, F.L. 5, C.S. 2A, C.S. 2B licensee shall procure foreign liquor from an F.L. 1 A, F.L. 1 AAA or F.L. 1D licensee of the same district as may be specified by the Collector in accordance with the general directions of the Excise Commissioner or State Government. N.O.C. is not required in such cases. After depositing transport fee, F.L. 2, F.L. 3, F.L. 4, F.L. 4A, F.L. 5, CIS. 2A, C.S. 2B licensee, shall obtain a transport permit in Form F.L. 15 from the Assistant Excise Commissioner/District Excise Officer of his district and transport foreign liquor to his licensed premises. An F.L. 3 licensee, if permitted to transport foreign liquor from a different district, shall follow the procedure given in clause (c) to sub-rule (6) below.
