Section 12 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
12. The State Government not liable for loss, etc., of spirit stored in distilleries and warehouses.
- The State Government shall not be held responsible for the destruction, loss, or damage of any spirits stored in distilleries or deposited in warehouses, whether it occurs on account of fire, theft, gauging proving or any other cause whatever.
