Section 9 in The M.P. Denatured Spirituous Preparation Rules, 1969
9. Grant of import permit.
- On receipt of the application under rule VIII, the Collector shall make such inquries as he deems necessary and if he is satisfied that there is no objection to grant the permit applied for, he or an officer authorised by him, may grant the applicant a permit in Form D.S.P. 4, on payment of permit fee at Rs. 1.10 paise per bulk litre of denatured spirituous preparation intended to be imported. The permit shall be in four parts and shall be dealt with as under :
