Section 3(16) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(16)The licensee shall maintain at the distillery a minimum stock of Molasses, Mahua flowers/other approved base equivalent to requirements for two months. In the event of licensee failing to maintain the minimum stock of Molasses, Mahua flowers/other approved base, the Excise Commissioner or any officer authorised by him in that behalf may purchase molasses, mahua flowers/other approved base at the risk of the licensee. The cost of the molasses, mahua flowers/other approved base so purchased including all incidential expenses shall be payable by the licensee. Failure to maintain the minimum stock of molasses, mahua flowers/other approved base shall also entail a penalty at the discretion of the Excise Commissioner not exceeding Rs. 5 per quintal of molasses, mahua flowers/other approved base found short of the minimum stock. This penalty shall be payable by the licensee irrespective of the fact whether any loss has actually been caused to the Government or not.
