Section 43 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(43)(a)It shall be incumbent upon the licensee to get the distillery building and all other buildings and structures attached thereto insured against fire and accident during the term of the licence. The insurance policy or policies shall be taken in the name of the Excise Commissioner where the building is owned or acquired by the State Government. The licensee shall pay the annual premiums regularly and shall produce the receipts thereof to the Deputy Commissioner Excise of the division. If the licensee fails to pay the premium at the appointed time, the Excise Commissioner cause the payment to be made from the security deposit with him and serve a notice on the licensee to deposit the amount so paid within fifteen days from the date of receipt of notice by him which amount shall be adjusted towards the deposits.(b)The licensee shall also arrange for fire fighting apparatus at the distillery. The number and mode of such apparatus shall be approved by the Excise Commissioner. The expenses of an apparatus shall be borne by the licensee and shall be taken on the plant list.
