Section 12 in Other Madhya Pradesh Rules made under the Madhya Pradesh Excise Act, 1915
12. The licensee is bound by the Sweet Tari (Nira) Rules, conditions I, III, VI, VII, XI (4) and (5) XVIII, XXI, XXII, XXIII and XXIV of the General Licence Conditions and by such other conditions as may be prescribed by the Collector.
