Section 8(2) in The M.P. Foreign Liquor Rules, 1996
(2)[ Period of licences and their renewal. - Licences in Forms [F.L-1 AAAA] [Substituted by Notification No. (13) B-1-26-2001-CTV, dated 31-3-2001.], F.L. 1B, F.L. 2, F.L. 3, F.L.4, F.L. 5, F.L. 6, F.L. 7, F.L. 8, F.L. 9, F.L. 9A, and F.L. 11 may be granted for one year and in Form F.L. 5 for a particular occasion on prepayment of licence fee fixed by the State Government which may be revised from time to time. All these licences including licence in Forms F.L. 9, F.L. 9A and F.L. 11 but excluding licence in Form F.L. 5 will be subject to renewal every year on payment of the prescribed licence fee, subject to good conduct and clean records of the licensee and due observance of licence conditions. Provisions of Act and rules made thereunder. The licences in Forms F.L. 1, F.L. 1AAA, [F.L.-1 AAAA] [Inserted by Notification No. (09) B-1-16-2004-CT-IV, dated 12-3-2004.], F.L. IB, F.L, 1D, F.L. 10 and F.L. 10A shall be granted for a period of one year or a shorter period unless directed otherwise by the State Government.]
