Section 5(1) in The M.P. Country Spirit Rules, 1995
(1)(a)On demand by the retail vendor and upon proof of payment into treasury of the issue price recoverable for it, the licensee shall supply to the retail vendors potable spirit of good quality in such quantity and at such of the prescribed strength as may be required.(b)Any retail vendor may raise an objection regarding the quality of spirit before taking delivery. All such objections shall be submitted to the Warehouse Officer whose decision thereon shall be final and binding on the parties.
