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State of Madhya Pradesh - Section

Section 16 in The M.P. Denatured Spirituous Preparation Rules, 1969

16. The licensee who is permitted to use spirit not exceeding two bottles per month, may during the month, buy and possess spirit in quantity permitted for use for six months. The licensee who is permitted to use spirit exceeding two bottles, shall not possess at any time spirit in excess of...... bottles/litres.