Section 16 in The Madhya Pradesh Country Spirit Rules, 1995

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State of Madhya Pradesh - Section

Section 16 in The Madhya Pradesh Country Spirit Rules, 1995

16. On breach of any of the conditions of this licence or of any of the provisions of the M.P. Excise Act, 1915 or the rules made thereunder, this licence may be cancelled by the Collector.

Dated.............20.................. Collector .............DistrictSCHEDULE-I

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SCHEDULE-IIList of Dry-Days[Form C.S. 2-A][See Rule 9]On Licence for the Retail Sale of Country Spirit in Sealed Bottles with permission to seal foreign liquor under the Auction amount Adjustment system.Under Rule 9 of the Country Spirit Rules, 1995 a licence is hereby granted to Shri..... Son/Wife of..... resident of...... to sell country spirit and foreign liquor by retail in the shop at.... as indicated in the Schedule-I below, from........ to......... auctioned in a group of shops known as...... in consideration of Auction Amount of Rs..... subject to following conditions-Conditions

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State of Madhya Pradesh - Section

Section 16 in The Madhya Pradesh Country Spirit Rules, 1995

16. On breach of any of the conditions of this licence or of any of the provisions of the M.P. Excise Act, 1915 or the rules made thereunder, this licence may be cancelled by the Collector.