Section 14(9) in The M.P. Foreign Liquor Rules, 1996
(9)Minimum quantity of transport:(a)The minimum quantity of foreign liquor that may be transported from a manufacturing unit i.e. F.L. 9, F.L. 9A, B-1-A licensee to a Foreign Liquor Warehouse or issued from a Foreign Liquor Warehouse to an F.L. 1A, F.L. 1AAA or F.L. 1D, licensee at one tune may be fixed by the Excise Commissioner and transportation/ issue of foreign liquor in a quantity less than the quantity thus fixed shall not be permissible.(b)In cases not covered by clause (a) above, an F.L. 6, F.L. 9, F.L. 9A, F.L. 10A, B-1-A licensee shall not sell foreign liquor in a quantity less than 54 bulk litres in a single transaction.]
