Section 4(4) in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915
(4)The selling rate per bottle of denatured spirit shall be fixed by the Collector, taking into consideration the incidence of expenditure in the import or transport of denatured spirit from the distillery to the vend, actual cost of bottles, sealing charges at the rate of twenty paise per bottle, local taxes, if any, and 10 per cent margin of profit.]
