Section 3(12)(c) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

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State of Madhya Pradesh - Subsection

Section 3(12)(c) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(c)The licensee shall also have to get the samples of Molasses and the country spirit distilled at his distillery or obtained from any other distillery chemically analysed once in a quarter in a Government laboratory or any other laboratory approved by the Excise Commissioner. The sample for analysis shall be drawn by the Officer-in-charge of the distillery. The expenses for the analysis shall be borne by the licensee.

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State of Madhya Pradesh - Subsection

Section 3(12)(c) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915