Section 18(6) in The M.P. Foreign Liquor Rules, 1996
(6)After the expiry or cancellation of the licence in Form FL 6, FL 9, FL 9-A [ [x x x] or FL 10-A] or FL 11 the licensee shall place the entire stock of spirit or bottled foreign liquor or both as the case may be, under the control of the [Asstt. Excise Commissioner/District Excise Officer], The former licensee may be permitted to dispose of such balances within 30 days of such expiry or cancellation, to any other licensee to whom it can be sold. If he is unable to dispose of such balances in the aforesaid manner and within the prescribed time period, the Excise Commissioner may ask any other licensee of the State who is permitted under the rules to purchase such balance, to buy all or part of such balance at a rate fixed by him or give any other directions about their disposal, including their destruction. Foreign liquor left under similar circumstances with FL 1, [FL 1-A, [x x x] FL 1-AAA], FL 2, FL 3, FL 4, FL 5, FL 7 or FL 8 licensee shall be disposed of in accordance with the procedure laid down in General Licence Condition No. XXV.
