Section 12 in The M.P. Denatured Spirituous Preparation Rules, 1969
12. Importer not to sell or use the preparations until verification by Officer.
- The importer shall not sell or take out for use any denatured spirituous preparation from the consignment unless such Excise Officer gives him permission to do so after verifying the quality, quantity and strength of the denatured spirituous preparation. No such permission shall be given unless the denatured spirituous preparation is found on examination by the Chemical examiner appointed by the State Government or such other officer as may be appointed by the State Government, to contain (i) not less than 100 grams of soluble ingredients per litre of denatured spirit, or (ii) soluble ingredients and denatured spirit in such proportion as was approved by the Director of Industries, of Madhya Pradesh before the grant of the import permit to the importer and denatured spirit used in the manufacture of denatured spirituous preparation to be of strength not less than 50 O.P. :Provided that such permission may be granted without such examination if the consignment of the denatured spirituous preparation is covered by a certificate from the Chief Excise authority or other competent authority of the state of export showing:(i)That the denatured spirituous preparation is the same as it purports to be and contains not less than 100 grams of soluble ingredients per litre of denatured spirit which is of a strength not less than 50 O.P.;(ii)That the quantity and description of denatured spirituous preparation contained in the consignment exactly correspond with the particulars in the permit;(iii)That the casks, drums or receptacles containing such denatured spirituous preparations has been securely closed in his presence and sealed with his official seal :Provided further that notwithstanding the permission so granted a sample shall be taken free of cost from the casks, drums or receptcales and is such denatured spirituous preparations on being analysed and tested by the Chemical examiner or such other officer aforementioned is found to be not properly manufactured or denatured spirit used in the manufacture or denatured spirituous preparation is found to be less than 50 O.P. in strength the importer shall not further sell or use such denatured spirituous preparation. All such cases shall be reported to the Excise Commissioner for orders for further disposal of such denatured spirituous preparation.Form D.S.P. 1[See Rule IV (1)]Licence for the manufacture of denatured spirituous preparations or for the manufacture and sale of such preparations.Under rule IV of denatured spirituous preparation rules and in consideration of payment of fee of Rs. ....... the receipt of which is hereby acknowledged, licence is hereby granted to ..... authorising him to manufacture denatured spirituous preparation or manufacture and sell them by wholesale and to buy, possession, transport and use denatured spirit for the purposes of such manufacture in the premises situated in street in the town of....... in the district of......... during the year ending the 31st March........ subject to the following conditions-Conditions
