Section 49 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
49. Should the policy of total prohibition in....... districts be introduced during the continuance of this licence and in consequence of which the distillery or warehouse attached thereto are to be closed, Government shall not be bound to purchase the distillery and warehouse plants and accessories thereto or the stocks of corks, labels, pilfer proof seals or crown corks with alu-capsules, red sealing wax or coaltar, sealed bottles, empty bottles, or sanctioned bottling plant or the stock of spirit, Mahua flowers, coal and wood fuel or to pay any compensation whatsoever to the licensee.
