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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(6)(b) in The M.P. Foreign Liquor Rules, 1996

(b)If an F.L. 8 licensee is taking issues from an F.L. 7 licensee, he shall deposit only transport fee and in case foreign liquor is to be transported from a different district, obtain No Objection Certificate in Form F.L. 13-A. When only intra-district transport is to take place, N.O.C. is not required. Transport permit in Form F.L. 18 shall be issued by the Assistant Excise Commissioner/ District Excise Officer of the selling district.