Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in M.P. Beer and Wine Rules

(1)The premises of brewery and manufactory shall be separate in which the licensee shall provide separate room and for each of the following purposes :-
(i)Fermentation process.
(ii)Manufacturing Operation.
(iii)Storage of spirit in case of manufactory.
(iv)Bottling Operations.
(v)Storage of manufactured beer or wine in sealed bottles and other receptacles.