Section 3(6) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(6)[ (a) A licence in Form D-2 for manufacture, Bottling and wholesale supply to country spirit may be granted by the Excise Commissioner to a holder of D-1 licence or a licensed manufacturer of spirit of any other state, after approval of the State Government. It shall commence on such date as may be specified and shall remain in force for such period as the State Government may decide. It shall be for such area or areas as may be specified in the schedule appended with the licence by the Excise Commissioner, from time to time.(b)Licence in Form D-2 will be granted by the Excise Commissioner as aforesaid on payment of annual licence fee of Rupees One Lac in advance. The licensee shall be required to deposit an additional amount of Rupees Five Lacs as security in cash or in any other form as may be directed by the Excise Commissioner for the due observance of conditions of licence, provision of the Act and the rules made thereunder and orders issued by the State Government or Excise Commissioner from time to time.]
