Section 8(2) in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915
(2)Every application for a pass in Form D.S. 5 shall be accompanied by a treasury challan indicating that the applicant has credited in to a Government treasury situated in the district of import, a [ permit fee of Rs. 2.54 per bulk litre] [Substituted by Notification No. 1633-880-U-SR, dated 19-3-1966.] on the quantity of denatured spirit or special denatured spirit for which an import permit is required. No permit fee, however, shall be charged on imports of denatured spirit to Military Installations and Units belonging to the Indian Armed Forces. Permit fee shall also be not charged on imports of special denatured spirit required by a person for soap-making.[Provided that a permit fee of [Rupee 1.25] [Inserted by Notification No. 2521-1483-V-SR-69, dated 21-8-1969.] per bulk litre shall be charged on special denatured spirit imported for the manufacture of basic drugs and other aromatic chemicals not containing alcohol required by the industries.].
