Section 33 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(33)The licensee shall from time to time duly and efficiently repair, maintain and keep in good working order and condition, the Distillery and all buildings at which the manufacture and supply of spirit under the licences granted under these rules is being done and shall provide only such stills, apparatus, vats, tanks, pumps, gauging rods, vehicle, plants and utensils of such number capacity and design as the Excise Commissioner, may from time to time approve.
