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State of Madhya Pradesh - Section

Section 13 in M.P. Beer and Wine Rules

13. Licensee to pay Supervision Charges.

(1)The licensee shall pay in advance, supervision charges at a rate prescribed by the State Government to defray in full or part the expenditure incurred on the salary and other claims of the Excise staff posted to brewery or manufactory exclusively for supervision work.
(2)The supervision charges shall be recovered in the district whereat such brewery or manufactory is situated.