Section 18(9) in The M.P. Foreign Liquor Rules, 1996
(9)FL 1, [FL 1-A, [x x x] ] FL 1-C, FL 2, FL 3, FL 4, FL, 5, FL 7 and FL 8 licensees shall be liable to pay the difference of bottle fee on the balance of stocks of foreign liquor in the event of enhancement of the scale of bottle-fee during the currency or on the expiry of the licence, but no refunds shall be permissible to them on such stocks if the scale of bottle-fee is reduced.
