Section 27 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(27)The licensee shall maintain at each warehouse such minimum stock of corks, red sealing wax and coaltar or pilfer proof caps or crown corks and alu capsules or capsules of a similar type and quality, labels, seals and empty bottles as may be fixed by the Deputy Commissioner of Excise of the division. In the event of failure to maintain the minimum prescribed stock, the licensee shall be liable to penalty under sub-rule (26).
