Section 9(1) in The M.P. Foreign Liquor Rules, 1996
(1)No foreign liquor shall be transported within, imported into, exported from and sold within Madhya Pradesh, unless the following legends and details are printed on the labels pasted to the bottles of foreign liquor :-(a)"Consumption of liquor is injurious to health".(b)"For sale in Madhya Pradesh only" or "Duty not paid in Madhya Pradesh" as the case may be.(c)Batch No., Month and year of manufacture.(d)Name and place of distillery, manufactory or bottlery.(e)Alcoholic contents and proof strength.(f)Brand with contents.(g)Registration No. of the brand/label.[(h) Minimum selling price as directed by the Excise Commissioner.]
