Section 4(2) in The M.P. Denatured Spirituous Preparation Rules, 1969
(2)The fee for the licence shall be, where the total quantity of denatured spirit allowed to be used per month-(a)does not exceed 200 litres [Rs. 30] [Substituted by Notification No. B-1-55-V-(Ex.)-81, dated 30-4-1982.](b)exceeds 200 litres but does not exceed 2000 litres [Rs. 150] [Substituted by Notification No. B-1-55-V-(Ex.)-81, dated 30-4-1982.](c)exceeds 2000 litres [Rs. 300] [Substituted by Notification No. B-1-55-V-(Ex.)-81, dated 30-4-1982.]:Provided that where the quantity of denatured spirit to be used in the manufacture of denatured spirituous preparation for the purposes of samples or research does not exceed 5 litres, the fee shall be Rs. 1.[Provided further that no licence fee shall be charged to Military Installations and units belonging to Indian Armed Forces] [Inserted by Notification No. 4284-6172-V, dated 21-12-1970.].Wholesale and Retail Sale
