Section 9 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
9. The receipts of spirit into warehouses.
- No spirits shall be received into any warehouse unless accompanied by a pass from the officer in charge of the distillery of the warehouse whence they have been transferred or by a special pass authorizing their receipt into the warehouse, or, if the spirit be imported by a pass from such officer or person as the Excise Commissioner may from time to time prescribe.
