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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in M.P. Beer and Wine Rules

(2)Any person intending to construct and/or establish a brewery or manufactory shall apply to the State Government through the Excise Commissioner for the required permission in Form B-1. Where a person desired to contract and work a Brewery and also a manufactory, he shall make separate application in this behalf.