Section 6 in The Madhya Pradesh Country Spirit Rules, 1995
(6)Blending or reduction of plain spirit may be permitted in the store vats, provided the blending or reduction is done in the presence of the Warehouse Officer and under his supervision. Water used for reduction must be pure and the licensee must comply with the directions of the Warehouse Officer regarding the essences, food colours, water or any other material used for the purpose.[(7) Operations connected with the filling of bottles with liquor for issue shall be conducted in bond under the supervision of the [manufacturing warehouse] Officer in separate room called the Bottling room for liquor, set apart for the purpose within the Substituted by [manufacturing warehouse] premises. Bottled spirit shall be stored in separate room called the 'Store for bottled liquor' set apart for the purpose within the [manufacturing warehouse] premises near the bottling room. The bottling room and the bottled spirit store-room shall be secured in such manner as the Excise Commissioner may approve. In the bottling room, bottling vats may be erected and spirit stored therein.
