Section 4(1) in The M.P. Denatured Spirituous Preparation Rules, 1969
(1)On receipt of the application under rule III, the Collector shall make such enquiries as he may deem necessary and if he is satisfied that there is no objection to grant the licence applied for, he shall on payment of the fee grant to the applicant a licence in form D.S.P. I. subject to the condition that except when the denatured spirituous preparation contains not less than 100 grams of soluble ingredients per liter of denatured spirit, the ingredients of the denatured spirituous preparation shall be according to the proportion approved by the Director of Industries, Madhya Pradesh.
