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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2) in The M.P. Foreign Liquor Rules, 1996

(2)On receipt of such intimation, the District Excise Officer shall depute an Excise Officer, not below the rank of sub-inspector, for verification of the consignment The Excise Officer, thus deputed, shall carry out the verification, make necessary entries in the permit issued by the exporting State and enter the details of the quantity received in the records and registers maintained by the licensee. He shall prepare and send a verification report to the District Excise Officer who in turn shall mail it to the authority who issued the export permit.