Section 4 in The M.P. Denatured Spirituous Preparation Rules, 1969
4. Grant of licence.
(1)On receipt of the application under rule III, the Collector shall make such enquiries as he may deem necessary and if he is satisfied that there is no objection to grant the licence applied for, he shall on payment of the fee grant to the applicant a licence in form D.S.P. I. subject to the condition that except when the denatured spirituous preparation contains not less than 100 grams of soluble ingredients per liter of denatured spirit, the ingredients of the denatured spirituous preparation shall be according to the proportion approved by the Director of Industries, Madhya Pradesh.(2)The fee for the licence shall be, where the total quantity of denatured spirit allowed to be used per month-(a)does not exceed 200 litres [Rs. 30] [Substituted by Notification No. B-1-55-V-(Ex.)-81, dated 30-4-1982.](b)exceeds 200 litres but does not exceed 2000 litres [Rs. 150] [Substituted by Notification No. B-1-55-V-(Ex.)-81, dated 30-4-1982.](c)exceeds 2000 litres [Rs. 300] [Substituted by Notification No. B-1-55-V-(Ex.)-81, dated 30-4-1982.]:Provided that where the quantity of denatured spirit to be used in the manufacture of denatured spirituous preparation for the purposes of samples or research does not exceed 5 litres, the fee shall be Rs. 1.[Provided further that no licence fee shall be charged to Military Installations and units belonging to Indian Armed Forces] [Inserted by Notification No. 4284-6172-V, dated 21-12-1970.].Wholesale and Retail Sale
