Section 14(1) in The M.P. Foreign Liquor Rules, 1996
(1)Transport by an F.L. 9, F.L. 9A, F.L. 10A, B-1-A licensee to 'Foreign Liquor Warehouse'.Only an FL. 9, F.L. 9A, F.L. 10A or B-1-A licensee shall transport foreign liquor to a 'Foreign Liquor Warehouse' for storage thereat. For this purpose, the licensee-shall deposit transport fee in his district and obtain a No Objection Certificate in Form F.L. 12 from the officer in charge 'Foreign Liquor Warehouse'. No Objection Certificate in Form F.L. 12 shall be invariably obtained even if the licensed premises of the licensee transporting foreign liquor and 'Foreign Liquor Warehouse' are located at the same headquarters or in the same city or district. Transport permit in F.L. 14 for the quantity mentioned in the No Objection Certificate in Form 12 shall be issued by the Officer in charge of F.L. 9, F.L. 9A, F.L. 10A or B-1A licence.
