Section 50 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
50. [ (1) If during the currency of this licence or at its expiry, the policy of total or partial prohibition be introduced, in the whole, or part of the area covered by this licence or any other steps are taken towards prohibition, such as increase in the number of dry days of closure of some shops or any other measures are adopted to that end as a consequence of which the distillery or any or all the warehouse attached thereto are to be closed the Government shall not be bound to purchase the distillery and warehouse plants and ancillaries thereto or the stock of spirit mahua flowers, molasses, khandsari, molasses, coal wool-fuel, corks, labels, pilfer proof, seals crown corks, alu capsules or other capsules sealing wax, coaltar, bottles bottling plant or bottle cleaning plant or any other material whatsoever any the licensee shall not be entitled to claim any compensation, at all.
(2)Should the policy of total prohibition be introduced in the whole of the area, covered by this licence the licensee shall be given an advance notice of at least one month. On receipt of such notice the licensee may notwithstanding anything contained in Condition No. 18 stop taking back empty bottles returned by the retail vendors after giving them three days notice.]
