Section 13 in Other Madhya Pradesh Rules made under the Madhya Pradesh Excise Act, 1915
13. On breach of any of the conditions of this licence, or any of the provisions of the Madhya Pradesh Excise Act, 1915 (II of 1915), or of the rules made thereunder, the licence may be cancelled by the Collector.
Collector..............DistrictDated........... 20.........Form T-11(Issued in triplicate-1st copy for counterfoil, 2nd for duplicate & 3rd for triplicate)CounterfoilPermit [for transport of] [Substituted by S.R.D. Notification No. 1723-822/V-SR, dated 19-6-1961.] Sweet Tari (Nira)
