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State of Madhya Pradesh - Section

Section 10 in The M.P. Denatured Spirituous Preparation Rules, 1969

10. Importer to get supply in sealed casks, etc.

- The importer shall get his supply of denatured spirituous preparation in sealed casks, drums or other receptacles. Each such cask, drum or receptacle containing denatured spirituous preparation shall be conspicuously labelled or branded with the words indicating the name and address of its manufacturer and the kind and quantity of the denatured spirituous preparation contained therein.