Section 5 in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915
5. [ [Substituted by Notification No. 850-4428-V-SR-80, dated 18-3-1981.]
(1)Licence for the retail sale of denatured spirit shall be granted by the Collector in Form D.S. 2 on payment of a fee of Rs. 200 per annum.(2)Such licence shall not be issued without the sanction of the Excise Commissioner, to any person, licensed to sell liquor for consumption on the premises in the same locality, sale under this licence of more than two bottles of 500 milli litres each to a person is prohibited.(3)The retail licensee shall obtain supply of denatured spirit from the wholesale licensee as may be specified in the licence.(4)The Collector shall fix the retail sale rate of denatured spirit, taking into consideration the incidence of expenditure on transport, local taxes, if any, payable by the retail licensee and 10 per cent margin of profit. The retail price per bottle including the cost of bottle will be fixed as multiple of 5 paise. This price shall be printed on the label affixed on the bottle.]
