Section 6 in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915
6. [ Licence for the possession of denatured spirit for bonafide Industries Scientific and lighting purposes. [Omitted by Notification No. 3421-3986-V-SR, dated 25-11-1969.]
- On application to the Collector supported by evidence of their requirement persons requiring denatured spirit in excess of one bulk litre for bonafide industrial, scientific or lighting purposes may be granted a licence in form D.S. 3 for possession of such quantity of denatured spirit as may be specified in the licence. The quantity that a licensee may use during the period of of their licence may be fixed by the licensing authority. The fees payable for this licence shall be [Rs. 100/- per annum]. No licence fee shall be charged to Military Installations and Units belonging to Indian Armed Forces.][Requirement of denatured spirit under this licence for bonafide, scientific and lighting purposes shall be obtained from the D.S. 1 licensee as may be specified in the licence, and for bonafide industrial purpose, the denatured spirit shall be obtained from such distillery making denatured spirit as may be specified in the licence.] [Inserted by Notification No. 850-4428-V-SR-80, dated 18-3-1981.]
