Section 3(14) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(14)The Excise Commissioner may close may warehouse or require the licensee to open and start any other warehouse or warehouses. The Excise Commissioner may also transfer any warehouse mentioned in the schedule or added thereto hereafter, to the supply area of any other licensee. Similarly, other warehouse in the State may be added in the Schedule and the licensee shall have to supply country spirit to the additional warehouse at the rates mentioned in the Schedule The licensee shall not be entitled to claim any increase in the cost of spirit on account of the above changes, nor shall the licensee be entitled to any relaxation in any of the conditions of any licence granted to him.
