Section 50(2) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(2)Should the policy of total prohibition be introduced in the whole of the area, covered by this licence the licensee shall be given an advance notice of at least one month. On receipt of such notice the licensee may notwithstanding anything contained in Condition No. 18 stop taking back empty bottles returned by the retail vendors after giving them three days notice.]
