Section 7(1) in The M.P. Foreign Liquor Rules, 1996
(1)All operations relating to the filing of bottles with foreign liquor shall be conducted under the supervision of the officer-in-charge. Bottled foreign liquor shall be stored in a separate room or rooms called the 'store for bottled liquor', which shall be secured with a revenue lock. In the bottling room, bottling vats may be kept or erected and foreign liquor manufactured may be stored therein. All spirit vats must be secured with revenue locks.
