Section 25(ii) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(ii)Government reserve the right to introduce new system of sealing on the bottle in the distillery premises itself and also at the warehouses and the Excise Commissioner may issue such directions to enforce this provision provided that a notice of not less than 3 months will be given for the change over and such sealing and bottling will be done by automatic or semi-automatic machine as may be directed by the Excise Commissioner.
