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State of Madhya Pradesh - Section

Section 7 in Other Madhya Pradesh Rules made under the Madhya Pradesh Excise Act, 1915

7. All tari sold or kept for sale be unadulterated, and undiluted, as drawn from the tree, and without the admixture of any other foreign substance or liquid whatever.

You shall cause all tari drawn and brought to your shop on any one day to be stored in vessels separately from other tari. All vessels shall be marked with the date on which the tari is placed in them. No tari brought on two different days shall be mixed in the same vessels. No tari remaining its vessels unsold on the next day but one following that on which it was placed in the vessels shall be sold or mixed with other tari, but shall be destroyed and all vessels which contained it shall be thoroughly cleaned before they are again used for the storage of tari.