Section 17 in The Madhya Pradesh Country Spirit Rules, 1995

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State of Madhya Pradesh - Section

Section 17 in The Madhya Pradesh Country Spirit Rules, 1995

17. On breach of any of the conditions of this licence or of any of the provisions of the M.P. Excise Act, 1915 or the rules made thereunder, this licence may be cancelled by the Collector.

Dated.............20............................ Collector ..................... DistrictSCHEDULE-I

Description of site	Boundaries of shop
Description of site	North	East	South	West
(1)	(2)	(3)	(4)	(5)

SCHEDULE-IIList of days on which the shops to be closed[Form C.S. 2-B][See Rule 9]Off Licence for retail sale of Country Spirit in sealed bottles with permission to sell foreign liquor not to be consumed on the premises, at a sub-shopUnder Rule 9 of the Country Spirit Rules, 1995 and in consideration of a licence fee of Rs....... that has been paid in advance, a licence is hereby granted to....... who already holds a licence in Form C.S. 2-A, to sell Country Spirit and foreign liquor by retail in the sub-shop at....... as specified in Schedule 1 below, from..... to...... subject to the following conditions.Conditions

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State of Madhya Pradesh - Section

Section 17 in The Madhya Pradesh Country Spirit Rules, 1995

17. On breach of any of the conditions of this licence or of any of the provisions of the M.P. Excise Act, 1915 or the rules made thereunder, this licence may be cancelled by the Collector.