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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(5) in The M.P. Foreign Liquor Rules, 1996

(5)The exporter or transporter shall strictly follow the itinerary specified in the export or transport permit which will invariably accompany the consignment. The consignment shall be taken intact directly to the destination within the validity period of the permit and under no circumstances it shall be broken, unloaded or disposed of during transit.