Section 6(b) in The M.P. Denatured Spirituous Preparation Rules, 1969
(b)Where the total quantity allowed for sale during the year exceeds 70,000 litres but does not exceed 1,40,000 litres [Rs. 100] [Substituted by Notification No. B-1-55-V-(Ex.)-81, dated 30-4-1982.]; and
