Section 18 in The Madhya Pradesh Country Spirit Rules, 1995

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State of Madhya Pradesh - Section

Section 18 in The Madhya Pradesh Country Spirit Rules, 1995

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

Date...............CollectorDistrict.......SCHEDULE-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. 3[See Rule 9]Licence for the Retail Sale of Country Spirit in sealed bottles and Poly-Pouches under the supply system on commission basisUnder Rule 9 of the country spirit rules (Transport, Import, Export and Sale of Country Spirit), a licence is hereby granted to Shri....... Son/Wife of......... Resident of..... to sell country spirit by retail in the shop at....... located as described in the Schedule I below, from......to...... subject to following conditions-Conditions

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State of Madhya Pradesh - Section

Section 18 in The Madhya Pradesh Country Spirit Rules, 1995

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