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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in M.P. Beer and Wine Rules

(2)Every brewery and/or manufactory shall be placed by the Excise Commissioner under the control of an Assistant District Excise Officer to be designated as Officer-in-charge. More Officers of junior ranks shall also be appointed to assist Officer-in-charge in his supervisory functions.