Section 8(3) in The Madhya Pradesh Distillery Rules, 1995
(3)In the event of failure to maintain the minimum stock of spirit as prescribed in sub-rule (4) of Rule 4, the Excise Commissioner may impose a penalty not exceeding Rs. 5/- per proof litre on the quantity found short of the minimum prescribed stock. This penalty shall be payable by the licensee irrespective of the fact whether any loss has actually been caused to the government or not.
