Section 13(1) in The M.P. Country Spirit Rules, 1995
(1)On the expiry of the C.S. 1 licence, the outgoing licensee shall sell and the incoming licensee shall purchase all the sanctioned warehouse plants including its vats, corking, capsuling, machines etc. at a price fixed by the valuation committee appointed by the Excise Commissioner for the purpose. The incoming licensee shall also purchase the liquor, empty bottles, the sealing materials etc. in stock on the day of expiry of the licence at the rates applicable to the outgoing licensee. The payment shall be made to the outgoing licensee within a month of such date. This procedure will also apply when any C.S. 1 licence is cancelled during the currency of the licence or any warehoused is delisted in detached from the area of such licensee.
