Section 11(3) in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915
(3)Submit by 10th January each year to the District Excise Officer of the district in which the station is situated an account of transactions of denatured spirit in the previous year.The State Government have decided that so long as the arrangements agreed to above are observed the requirement of taking out licences in Form D.S. 3 or permits in Form D.S. 5 will not be insisted on.
