Section 30 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(30)The licensee shall be bound to make such arrangement as may be prescribed by the Excise Commissioner for the removal of the waste water and refuse. He shall be bound to make proper arrangements for treatment of effluent as approved by the Madhya Pradesh Pradushan Niwaran Mandal and any direction issued by the Excise Commissioner in this regard shall be binding on the licensee.
