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State of Madhya Pradesh - Section

Section 17 in M.P. Beer and Wine Rules

17. Import of Beer or Wine.

(1)Import of beer or wine may be allowed into Madhya Pradesh in accordance with the procedure laid down in Rule 10 and Rule 11 of the Madhya Pradesh Foreign Liquor Rules, 1996.
(2)Import fee, duty or bottle fee recoverable on such imports shall be recovered in the district issuing No-Objection-Certificate.