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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2)(a) in The M.P. Country Spirit Rules, 1995

(a)The warehouse building which can accommodate atleast one month's requirements of liquor shops attached to each warehouse shall be arranged by the licensee himself under the directions from the Excise Commissioner. If warehouse building belongs to the State Government, the licensee shall be bound to pay necessary rent of the building or buildings occupied by him on the appropriate terms and conditions determined by the Public Works Department of the State and shall also, execute a Lease Deed in the form prescribed in Appendix 54 of the Public Works Deptt. Manual, Volume II, within a period of one month of intimation of the grant of this licence. The lease shall be terminated on the expiry of the period of his licence. The licensee shall not be entitled to get any rent from the Government for Hemp Drugs, Opium etc. stored in any warehouse by the Government. Equipment connected with the supply, storage, gauging, handing and issue of country spirit, including vats, casks, tanks, pumps, pipes, locks, corks, gauging rods, measures, vessels, etc. shall be of the patterns and designs approved by the Excise Commissioner.