Section 9 in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915
9. Transport.
(1)A [permit fee of Rs. 2.54 paise per litre] [Inserted by Notification No. 2521-1483-V-SR-69, dated 21-8-1969.] shall be charged on the quantity of denatured spirit issued from a distillery or a bonded warehouse for sale or consumption in the State.[Provided that a permit fee of [Rupee 1.25] [Inserted by Notification No. 2521-1483-V-SR-69, dated 21-8-1969.] for bulk litre shall be charged on special denatured spirit issued from a distillery or a bonded warehouse for the manufacture of basic drugs and other aromatic chemicals not containing alcohol required by the industries.](2)All transports of denatured spirit in excess of two quart bottles shall be covered by a pass in Form D.S. 6 granted by the [Collector or an officer authorised by him.] [Substituted by Notification No. 2149-174-V-SR, dated 28-4-1966.]
