Section 3(5) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(5)No alteration or addition shall be made without the prior permission of the Excise Commissioner, in or to the buildings of the distillery or to the plant, stills or the permanent apparatus, for working therein. But the Deputy Commissioner of Excise of the concerned division may authorise the officer incharge of the distillery to allow minor alterations to be made in or to such buildings, or apparatus subject to the final approval of the Excise Commissioner.
