Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(7) in M.P. Beer and Wine Rules (7)The licensee shall get the entire premises including building, structures, plant and machinery insured against fire or accident. He shall arrange for suitable fire safety measures and satisfactory fire-fighting apparatus.
