Section 8(1) in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915
(1)Denatured spirit may be imported from other States provided that there is sufficient guarantee that the spirit imported has been adequately denatured in the manufacturing State. All imports and exports of denatured spirit or special denatured spirit from and to any place outside the State shall be under a pass in Form D.S. 5 granted by the Collector the district or on officer authorised by him in that behalf.
