Section 5(1) in The M.P. Foreign Liquor Rules, 1996
(1)A licensee holding a licence in Form FL 9 or FL, 9-A shall procure spirit for the preparation of foreign liquor by transporting it in accordance with the procedure laid down in Rule 14 and Rule 15(2). He may however, be permitted by the Excise Commissioner in special circumstances to import spirit in accordance with the procedure laid down in Rule 10 and Rule 15(1).
