Section 26 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(26)(a)Subject to the sanction of the Excise Commissioner the licensee shall be entitled to recover from the retail vendors bottling charges for bottle cleaning, filling, labelling, stocking issuing and sealing with pilfer proof caps, or with new unused crown corks and alu capsules or capsules of a similar type and quality or with red sealing wax and coaltar or any other method of sealing as may be ordered by the Excise Commissioner.(b)The licensee shall be entitled to recover from the retail vendors on amount pet bottle on accounts of its deposit as may be determined by the Excise Commissioner from time to time.(c)The licensee shall take back empty bottles in sound condition returned by the retail vendors and return the deposit amount in full mentioned in clause (b) above.(d)In the event of there being any dispute between the licensee and the retail vendors of sealed bottles regarding to the condition of the empty bottles the same shall be referred to the warehouse officer and his decision thereon shall be final and binding on the licensee.
