Madhya Pradesh Heritage Liquor Rules, 2023

[19th April 2023]

In exercise of the powers conferred by sub section (1) of section 62, of Madhya Pradesh Excise Act 1915 (No II of 1915), The State Government hereby makes the following rules related to Heritage Liquor. The same has been previously published as required by sub-section (3) of section 62 of the said Act.

Rule - 1. Short title, application, and commencement

(i)       These rules shall be called "The Madhya Pradesh Heritage Liquor Rules, 2023".

(ii)      They shall apply to manufacture, export, transport, compounding, blending, bottling, possession, labeling of bottles, sale and other incidental matters of heritage spirit and heritage liquor.

(iii)     These rules shall come into force from the date of publication in the gazette,

Rule - 2. Definitions

In these rules, unless the context otherwise requires, -

(i)       "Act" means the Madhya Pradesh Excise Act, 1915 (No. Il of 1915);

(ii)      "Blending" means the mixing of Mahua-based heritage spirits of same or different strengths manufactured by the same heritage spirit manufacturing unit but does not include mixing with any other type of spirit;

(iii)     "Compounding" means the preparation of heritage liquor by the addition of natural flavoring or caramel/natural coloring agents or both to heritage spirit as approved by the Excise Commissioner;

(iv)    "Heritage Liquor" means liquor declared as such by the State Government under Section 4 of the Act;

(v)      "Heritage Liquor Factory Retail Outlet" means such licensed premises attached with a heritage liquor manufacturing unit where tasting and sale of heritage liquor is allowed as per approved terms and conditions;

(vi)    "Heritage Liquor Manufacturer" means a tribal Self Help Group (SHG) licensed to manufacture © Hentage Liquor in the notified tribal area of the state;

(vii)   "Heritage Liquor Manufacturing unit" means a manufactory in a notified tribal area with a total Pot Still capacity of not more than 2000 liters where heritage spirit or heritage liquor or both are manufactured using one or more Pot Stills and having a bottling unit in the same premises;

(viii)  "Heritage Liquor Retail Outlet" means a licensed premises, either independently or in conjunction with other types of premises licensed under the Act, where retail sale of heritage liquor is allowed as per approved terms and conditions;

(ix)    "Heritage Spirit" means plain spirit manufactured by the heritage liquor manufacturing unit having only Mahua flowers as its base and in which no mixing or compounding has been done. It shall have the strength & specifications as specified by the Excise Commissioner on the basis of Food Safety and Standards (Alcoholic Beverages) Regulations, 2018 and Indian Standard IS 5287:2005, notified for Pot Still distilled spirit;

(x)      "Licensing Authority" means Hie officer/officers authorized to perform such functions related to licenses laid down in these rules;

(xi)    "Mahua" means plant/tree named Madhuca Indica longifolia and its flowers.

(xii)   "Notified Tribal Area" means area notified as such by the government with respect to Madhya Pradesh;

(xiii)  "Officer-in-charge" means an officer of the Excise Department not below the rank of Sub-inspector, appointed as officer-in-charge of a heritage liquor manufacturing unit /units;

(xiv)  "Person" shall include Self Help Group (SHG);

(xv)   "Scheduled Tribe" means any tribe or tribal community or part of it, or group within such tribe or tribal community specified as Scheduled Tribes with respect to the State of Madhya Pradesh under Article 342 of the Constitution of India;

(xvi)  "Self Help Group" - means a group of Scheduled Tribe within the notified tribal areas of the state, usually composed of 10-20 members, having at least 50% of its members as women and at least 25% qualified up to 10â„¢ standard or equivalent, all voluntarily coming together with a single objective. The members of the SHG shall be residents of the Janpad Panchayat of the area in which the Heritage Liquor Manufacturing Unit is situated,

(xvii) The words and expressions used but not defined in these Rules, shall carry the meaning assigned to them in the Act or relevant rules made there under,

Rule - 3.

(1)     Grant of license for Heritage Liquor Manufacturing Unit (HLMU) :-

(a)      A Self Help Group (SHG) intending to construct and work a Heritage Liquor Manufacturing Unit shall submit an application to the Collector of the district in Form "H.L.-A". The application shall be accompanied with the Detailed Project Report for setting up the Unit.

(b)      Only Self Help Groups (SHGs) as defined in these rules, shall be eligible for applying for license of Heritage Liquor Manufacturing Unit (HLMU). :

(c)      The application fee shall be as per Schedule-A of these rules.

(d)      The Collector shall, after scrutiny and examination of the proposal by a Committee chaired by him and consisting of the CEO, Zila Panchayat, the Assistant Excise Commissioner/District Excise Officer, the Executive Engineer (PWD), the Lead Bank Officer of the district and a subject expert, if any, nominated by the Excise Commissioner, if satisfied with the proposed scheme and credentials of the applicant, accord his approval with changes, if any, and communicate it in the form of a "Letter of approval" in Form "H.L.- B". The approval shall be valid for One year from the date of communication, unless especially extended for a period of not more than 6 months, within which period the holder thereof shall complete the construction in all respects, as per the approved DPR submitted under sub-rule (a) and keep the unit ready for commissioning.

(e)      After completion of the construction of the unit as per the approved DPR, the applicant shall obtain the following permissions wherever applicable :-

(1)     FSSAI Registration Certificate

(2)     No Objection Certificate from Pollution Control Board

(3)     Electrical Safety Certificate

(4)     Fire Safety Certificate

(5)     Boiler Safety Certificate

(6)     No objection from the local body

The applicant shall inform the Collector regarding the completion of the work and receipt of the above permissions.

(f)       Along with the above information, he will give an affidavit to the - effect that before the operation of the unit, he will appoint a skilled and trained qualified person as an expert in distillation process as per Rule 3(3)(g), before commencement of operations.

(g)      The Collector shall, upon such intimation, get the unit inspected by a committee consisting of:

(i)       Chief Executive Officer, Zila Panchayat

(ii)      Assistant Excise Commissioner/District Excise Officer

(iii)     Executive Engineer (PWD)

(iv)    Subject expert nominated by the Excise Commissioner (if any)

(h)     After receiving the satisfactory report of the committee and payment of prescribed license fee by the unit, the Collector shall grant the license for the Heritage liquor Manufacturing Unit in form "H.L.-1", not later than a month after application, after which the licensee shall be free to start production. In the first one year the unit will be able to operate only up to a total pot still capacity of 1000 liters. One Self Help Group (SHG) shall be entitled to only one such license. The license shall be of a perpetual nature, subject to due observance of the provisions of the Act and these Rules and conditions of the license.

(i)       The licensee shall not hypothecate, sell, mortgage, transfer, or sub lease his license other than as approved by the Excise Commissioner.

(j)       The licensee may apply to the Collector for enhancement of the manufacturing capacity of the unit after successfully running the unit for one year and full utilization of original capacity. If the unit is functioning at full capacity, capacity enhancement of up to a maximum of 2000 liters shall mandatorily be given.

(k)      The license fee for the license HL-1 shall be as per Schedule-A of these rules,

3(2) Sale of licensed Heritage Liquor Manufacturing Unit to any other Self Help Group (SHG)-

A Self Help Group (SHG) may sell its licensed Heritage Liquor Manufacturing Unit to any other Self Help Group (SHG) after completion of a period of at least one year from commencement of production. It shall be mandatory for the purchasing Self Help Group (SHG) to obtain a new license in their own name for this Heritage Liquor Manufacturing Unit. Provisions of clause (e) to (k) of sub-rule 3(1) shall be applicable in such case.

3(3) Blending, Compounding, Manufacture, Working and Control:-

(a)      The machinery, equipment etc. installed in the heritage liquor manufacturing unit shall be broadly as determined by the Excise Commissioner. The DPR shall be approved by the Collector under the above directions. Any improvement in the building, plant or machinery maybe done by the approval of the OIC. However, no material alteration in the manufacturing process shall be permitted.

(b)      Measurement of final alcohol content of output, storage of spirit and liquor, bottling of the liquor and dispatch of liquor shall be done under the supervision of the officer-in-charge

(c)      Heritage Liquor manufacturer may undertake the process of blending and/or compounding for manufacturing Heritage Liquor.

(d)      The licensee shall keep an account of the base materials, blending agents, spirit and liquor etc. in the formats prescribed by the Excise Commissioner.

(e)      For the first month after commencement of production, the samples from every batch produced shall be sent to the Excise departments laboratory/FSSAI/BIS approved laboratory for testing. The liquor shall be issued only if the test results comply with the requirements prescribed under IS 5287 : 2005.

(f)       After the first month, samples of each batch of manufactured spirit/liquor will be taken at the cost of the licensee for sending them for purposes of chemical analysis. The batch shall have to be tested in accordance with IS 5287: 2005. If found substandard or unfit for human consumption, it will be recalled if already issued, then redistilled or rejected and destroyed under the orders of the Collector or an officer authorized by him.

(g)      The licensee shall engage the services of a qualified expert to look after the technical aspects of the unit. Such a person should be a diploma/Certificate holder from a recognised institute in the subject "Fermentation and Alcohol Technology".

(h)     The licensee shall establish his own laboratory within the unit premises which can, at the least, do the following tests :

(1)     Humidity % in Mahua Flower

(2)     Sugar content in Mahua wash

(3)     General Appearance (odor/taste and aroma/free from sediments)

(4)     Alcohol content in the product

(i)       The following tests shall be conducted under IS 5287: 2005 -

(1)     Ethyl alcohol content at 20 deg C, (percent by v/V).

(2)     Residue on evaporation, percent (m/v).

(3)     Volatile acids as acetic acid, (gm/100 L of absolute alcohol).

(4)     Higher alcohols as amyl alcohol, (gm/100 L of absolute alcohol).

(5)     Methyl alcohol, (gm/100 L of absolute alcohol).

(6)     Total esters as ethyl acetate, (gm/100 L of absolute alcohol).

(7)     Furfural, (gm/100 L of absolute alcohol).

(8)     Aldehydes as acetaldehyde, (gm/100 L of absolute alcohol).

(9)     Copper, (mg/L)

(j)       Complete testing as per FSSAI standards may be done on random sampling basis as prescribed by the Excise Commissioner.

(k)      The licensee shall make arrangements for sanitized and hygienic procurement and storage of Mahua flowers.

(l)       The unit shall be responsible for maintaining such minimum fermentation and distillation efficiency and such minimum recovery of spirit as prescribed by the Excise Commissioner

(m)    The licensee shall use the heritage spirit manufactured by him for manufacturing and bottling heritage liquor in his own unit only.

(n)     The Heritage Liquor Manufacturing Unit may age the heritage liquor manufactured by it as per process, standards, terms and conditions decided by the Excise Commissioner.

(o)      The license fee for the license "H.L.-1-A "shall be as per Schedule- A of these rules.

Rule - 4. Bottling of Heritage Liquor

(1)     The bottling of Heritage Liquor shall be carried out in the licensed Manufacturing Unit premises only.

(2)     All operations relating to the filling of bottles with Heritage Liquor shall be conducted under the supervision of the officer-in- charge.

(3)     For bottled Heritage Liquor, a deviation margin up to 1% (v/V) from the alcoholic strength mentioned on the label, shall be permitted.

(4)     The licensee shall paste a label, registered with the Excise Commissioner, displaying all the particulars enumerated in sub rule (1) of rule 5, on every bottle.

(5)     Heritage liquor may be bottled only in glass bottles of up to 750 ml capacity. Export of heritage liquor out of India may be allowed in other type and capacity of containers.

(6)     Excise Adhesive Label (EAL)/Hologram shall be affixed to every bottle/ container.

(7)     The bottling fees shall be as per Schedule-A of these rules.

Rule - 5. Registration of Labels

(1)     All Heritage Liquor Manufacturing Units shall, for each type of liquor that is manufactured or proposed to be manufactured by them, be required to register their labels with the Excise Commissioner. Such labels shall be the IPR of the HLMUs. The label should contain at least the following legends and details which shall be required to be printed in Hindi or English language and pasted on the bottles of Heritage Liquor:

(a)      The words "Heritage Mahua Liquor" and "Madhya Pradesh".

(b)      "Pot-still Distilled"

(c)      Date, Month and Year of Manufacture

(d)      Name of the Self Help Group (SHG)

(e)      Name and place of Manufactory

(f)       Batch number

(g)      Name of the Scheduled Tribe area where manufactured

(h)     Brand Name

(i)       Registration number of label

(j)       Minimum Selling price

(k)      Maximum Retail price

(l)       FSSAI registration No.

(m)    Alcohol content in %(v/V)

(n)     Net Volume in ml

(o)      For sale in MP/For Export

(p)      "Packaged/ Marketed/ distributed by.."

(q)      "Consumption of liquor is injurious to health."

(r)      "Don’t drink and drive"

(s)      Other information as directed by the Excise Commissioner.

But, the word "Mahua" shall not be used as a trademark or brand by the unit.

(2)     A marketing partner of the Unit partnered with as per Rule (b), may get labels registered solely for the purpose of export out of india.

(3)     Only such bottles of Heritage Liquor with labels showing legends/details as specified in sub-rule (1), duly registered with the Excise Commissioner may be sold in and transported within Madhya Pradesh. For bottles that are exported, labels may carry such additional information as is required by the importing entity/ authority.

(4)     Label registration fee shall be as per Schedule-A of these rules.

Rule - 6. Transport and Sale of Heritage Liquor

(a)      Transport of Heritage Liquor shall be permitted in Form- "H.L.-3" and "H.L.-4",

(b)      Heritage Liquor Manufacturing Units shall be allowed to hire or partner with Marketing Agencies to design, package, brand, trademark, distribute and sell the Heritage Liquor. Such Marketing agencies may be registered companies/ registered cooperatives or registered societies who can enter into agreements with the Heritage Liquor Manufacturing Units on a payment based/revenue sharing model. The terms and conditions of such agreements shall be approved by the Collector subject to the guidelines issued by the Excise Commissioner. :

(c)      Heritage Liquor Manufacturing Units may apply for "H.L.-1-A" License Factory Retail Outlet (FRO) for providing tasting and selling facility at unit premises as per terms and conditions of the license.

(d)      License H.L.-2 Retail Outlet (RO) shall be issued by the Collector for retail sale of Heritage Liquor through Manufacturing Units own outlet/franchisee outlet/marketing partners outlet. Sale of Heritage Liquor shall be permitted at any location except those disallowed by the Government as per policy or as per provisions of the Act.

(e)      Sale of Heritage Liquor shall not be done through licensed FL/CL/Composite Liquor shops/Wine shops/other licensed retail outlets under FL Rules unless specifically permitted by the State Government and where such permission is given, no separate Retail license under these Rules shall be required to be obtained by such outlets.

(f)       Heritage liquor can also be sold from shops located at the airport.

(g)      The supply and sale of Heritage Liquor to the above mentioned retail outlets shall be done by the Manufacturing Unit/Marketing partner directly.

(h)     The Minimum Selling Price of Heritage « Liquor © shall be spree ky the Excise Commissioner while Maximum Retail Price of heritage liquor shall be decided by Heritage Liquor Manufacturing Unit/ Marketing Partner.

(i)       Sale of Heritage Liquor shall also be permitted from F.L.-2, F.L.-2AA, F.L.-3, F.L.-3A and F.L.-4 bar licenses. Bars may procure the supply of heritage liquor directly from the heritage liquor of units.

(j)       The Excise Commissioner may permit free/on charge storage of Heritage Liquor at Country/Foreign liquor warehouses for onward distribution to permitted Retail Outlets/ Bars.

(k)      The License fee of H.L.-1-A/ H.L.-2 shall be as per Schedule-A of these rules.

Rule - 7.

(1)     Export of Heritage Liquor. -

(1)     Only bottled and labeled Heritage Liquor shall be permitted to be exported within India. Export of unbottled Heritage Liquor may be permitted only out of India.

(2)     Export of only those labels of Heritage Liquor shall be permitted which are registered with the Excise Commissioner under Rule 5 of these rules.

(3)     Licensees having H.L.-1 license and/or their Marketing Partners shall be permitted to export.

(4)     The exporter shall pay in advance, the prescribed export-fee, if any, as decided by the Government.

(5)     Application for grant of export permit shall be made to the Collector or any other officer specially authorised by the Excise Commissioner.

The necessary details, for example, the name, address of the exporter, quantity, description and alcoholic strength of the heritage liquor, the unit where it shall be exported, registration number of label etc shall be mentioned in the application. The exporter shall also attach, if exporting within India, to his application a No Objection-Certificate or an import pass/permit issued by the authorised excise authority of the importing district and the chemical test report for the batch/batches of the liquor being exported.

(6)     On receipt of an application under sub rule (5), the Collector or authorised excise officer shall make necessary enquiries, if the conditions laid down in these rules have been satisfactorily complied with and officer in-charge is of the opinion that there is no objection to the issuance of the export permit, issue the export permit in form H.L.-5, not later than 3 days of receipt of the application.

7(2)- Securing the Verification Report of Export of Heritage Liquor.-

The exporter shall obtain verification report from the officer in charge of the importing unit and furnish it to the authority who issued the export permit, within 25 days from the expiry of period of permit. If the exporter fails to do so, a fine, as decided by the Excise Commissioner shall be imposed;

Provided that in case the verification report is submitted after the stipulated time period, the imposed fine shall be refunded after due verification, to the exporter. In case the consignment meets with an accident or is seized midway by any authority, and it does not reach the destination, the imposed fine shall not be recovered on submitting documentary evidence for the same;

Provided further that if the heritage liquor is exported to another country, the licensee exporting the liquor shall furnish the documentary evidence that the consignment has left the country.

Rule - 8. All licensees to obtain Transport Permit

The licensee shall obtain transport permit in the prescribed form, issued by the authorized officer for transporting Heritage Liquor from/to his licensed premises. The licensee shall follow all the conditions given in the transport permit.

Rule - 9. Penalties

(1)     Without prejudice to the provisions of the conditions of the licenses issued under these rules, the Licensing authority may impose upen the licensees a penalty not exceeding rupees 5000/- for any breach or ; contravention of license conditions, or any of these rules, or the relevant clauses of General License Conditions, or the provisions of Madhya Pradesh Excise Act, 1915 or rules made there under.

(2)     The Licensing authority may suspend or cancel the license under section 31 of the Act and may also blacklist the licensee upon a breach or contravention of any of the license conditions, or the relevant clauses of General License Conditions, or of these rules or of the provisions of the Act or of Rules made there under.

Rule - 10. Miscellaneous

(1)     The licensee may, at any time, surrender his license.

(2)     All Processes under these rules shall be carried out through the departments authorized "E-Aabkari" portal.

(3)     The members of the SHG of the licensed HLMU shall have to successfully complete a mandatory short term training as decided by the Excise Commissioner, within 3 months of obtaining the H-1 license.

Rule - 11. Categories of Licenses/Forms

(a)      H.L.-A Application for Heritage Liquor Manufacturing Unit.

(b)      H.L.-B Approval Letter for Heritage Liquor Manufacturing Unit.

(c)      H.L.-1 License for Heritage Liquor Manufacturing Unit{HLMU).

(d)      H.L.-1-A License for Heritage Liquor Factory Retail Outlet (FRO) attached with Heritage Liquor Manufacturing Unit.

(e)      H.L.-2 License for Heritage Liquor Retail Outlet (RO).

(f)       H.L.-3 Transport Permit to transport bottled Heritage Liquor from Heritage Liquor Manufacturing Unit to FRO/RO/Bars/Other sale points;.

(g)      H.L.-4 Transport Permit to transport bottled Heritage Liquor from FRO and RO to Bars and Other sale points.

(h)     H.L.-5 Transport Permit to export Heritage Liquor: -

Schedule-A

FORM HL-A

[See Rule 3(1)(a)]

APPLICATION TO ESTABLISH A HERITAGE LIQUOR MANUFACTURING UNIT (HLMU)

(1)     Name of the riotified tribal area -

(2)     Details of the applicant self-help group (SHG)

(i)       Name and address of the self-help group -

(ii)      Registration number of self-help group -

(iii)     Total number of members -

(iv)    The names of the members -

(v)      Number of female members -

(vi)    Number of members having class 10th or above education -

(vii)   Mark-sheets of members, enclosed - Yes/No

(viii)  Digital caste certificates of the members, enclosed - - Yes/No

(ix)    Details of the Bank account of the self-help group -

(x)      Permanent account number of the self-help group (PAN card) -

(3)     Work Experience, if any -

(4)     Proposed location for Heritage Liquor Manufacturing Unit

(i)       Description of land

(a)      Khasra Number -

(b)      area -

(c)      Name of the owner of the land -

(d)      Description of construction (if any) -

(ii)      Village -

(iii)     Tehsil -

(iv)    District -

(5)     Attach Detailed Project Report (DPR) -

(6)     Proposed Annual Production Capacity -

(7)     Requirement and availability of water and electricity -

(8)     No Objection Certificate of Local Body -

(9)     No Objection Certificate of Pollution Control Board -

(10)   Details of the brands and labels of the proposed heritage liquor -

(11)   Employment potential

(i)       supervisory staff -

(ii)      Skilled workers -

(iii)     unskilled workers -

(12)   (i) Any special facilities required from the Government -

(ii) Special features of the scheme (if any) -

(13)   Challan number and date in support of payment of the fee

Signature of the applicant

With date

FORM HL-B

[See Rule 3(1)(d)]

From,

Collector

District ....

To,

M/s...

Sub.- Approval of the scheme to manufacture Heritage Liquor

Ref.- Your proposal to manufacture Heritage Liquor Dated ......

The Collector .... has perused your application submitted vide your letter cited above for the manufacture of Heritage liquor under a license to be granted and has tentatively decided to approve the proposal with the following modifications :-

(i)

(ii)

(iii)

without any commitment, subject to the fulfilment of the formalities laid down in the rules by you.

It will be your sole responsibility to obtain any other Licenses and Permissions required for your project under the Acts, Rules, Regulations and Orders of the Government of Madhya Pradesh as well as of the Government of India.

This Letter of Approval is valid for a period of one year from its date of communication.

It shall not, however confer any right or privilege for the grant of license in your favour and it may be cancelled at any time in public interest and in such an event no compensation or damages, whatever shall be, payable.

Collector

District ........................

Note- Upon completion of project as per your application and modifications, contact this office/apply online for issue of HL-1 license.

FORM HL-1

[See Rule 3(1)(h)]

License to manufacture Heritage Liquor in the Heritage Liquor Manufacturing Unit (HLMU) at ...

Under the Madhya Pradesh Heritage Liquor Rules, 2022 and in consideration of the payment of a license fee of Rs. 5000/-, License is granted to ................(NAME OF SHG) of........... (VILLAGE/TEHSIL/DISTRICT) hereinafter called the licensee to manufacture heritage liquor in the manufactory at ..................(VILLAGE/TEHSIL/DISTRICT) as described in the schedule below from (dd/mm/yyyy) ............to (dd/mm/yyyy) ...... subject to the following conditions:

(1)     All operations relating to manufacture of heritage spirit/liquor shall be conducted at the licensed premises situated at... (VILLAGE/TEHSIL/DISTRICT) as per the map and plan approved by the Collector and enclosed with this license.

(2)     The licensee shall not start the manufacturing operations of heritage spirit/liquor without prior notice, incorporating the relevant details, to the officer-in-charge.

(3)     The licensee shall procure the heritage spirit for manufacturing heritage liquor from its own unit only as per the prescribed terms and conditions.

(4)     The licensee shall deposit the prescribed bottling fee, if any, in advance before commencing the bottling.

(5)     The licensee shall use only clean and potable water in the process of manufacture of Heritage Liquor.

(6)     The licensee shall use natural additives which are suitable for human consumption. Synthetic/artificial additives shall not be used.

(7)     All heritage liquor bottled in one blending operation shall be given the same batch number and shall be bottled, sealed, and labelled.

(8)     The licensee shall affix the Excise Adhesive Labels SEAL )/Hologram on each bottle of Heritage Liquor.

(9)     The licensee shall use only such labels as are registered with the Excise Commissioner. The labels pasted on the bottles shall be as per Rule S(1) of the Madhya Pradesh Heritage Liquor Rules, 2022.

(10)   The manufactured heritage liquor shall comply with the requirements prescribed under the Bureau of Indian Standard (BIS) 15:5287:2005 and any other standards as decided by the Excise Commissioner.

(11)   The licensee shall observe the provisions of the Madhya Pradesh Excise Act, 1915, rules made thereunder and conditions of license. He shall also follow all directions and instructions issued by the State Government and the Excise Commissioner.

(12)   The licensee shall not increase the distillation capacity without the prior permission of the Collector.

(13)   On breach of any of the conditions of this license, or of the relevant clauses of the General License Conditions, or of the provisions of the Madhya Pradesh Excise Act, 1915 or of the rules made thereunder, penalty may be imposed, or license may be suspended/cancelled by the Collector.

Granted this ........ day of..... 202

Collector

District...........

SCHEDULE

Collector

District.........

FORM HL-1A

[See Rule 6(c)]

Retail Sale License to sell and taste Heritage Liquor in a shop(FRO) attached to the Heritage Liquor manufacturing unit at ...

Under the Madhya Pradesh Heritage Liquor Rules, 2022 and in consideration of the payment of a license fee of Rs. 1000/-, License is granted to (NAME OF SHG) of....... (VILLAGE/TEHSIL/DISTRICT) hereinafter called the licensee to sell and taste Heritage Liquor by retail in the shop located at ... (VILLAGE/TEHSIL/DISTRICT) as described in the schedule below from ......... subject to the following conditions:

(1)     The establishment and operation of the shop shall be managed by the Heritage Liquor ManufacturingUnit/marketing partner only.

(2)     The licensee shall not hypothecate, sell, mortgage, transfer, or sub lease his shop other than as approved by the Excise Commissioner.

(3)     The licensee shall procure supply of Heritage Liquor only from the Heritage Liquor Manufacturing Unit to which it is attached on the basis of a transport permit in Form HL-3 issued by the officer-in-charge of the Heritage Liquor manufacturing unit.

(4)     The maximum limit of sale of Heritage Liquor to an individual shall be within the limit of possession of Heritage Liquor by an individual.

(5)     It shall be permissible to allow the tasting of Heritage Liquor at the shop as per terms and conditions prescribed by the Excise Commissioner.

(6)     The Heritage Liquor shall not be sold/tasted to any person below 21 years of age.

(7)     The sale of bottled Heritage Liquor from the shop to Restaurant Bars, Hotel Bars, Resort Bars, Commercial Club Bars, and other points of authorized sale shall be permissible on the basis of a transport permit in Form HL-4 issued by the Officer-in-charge of the unit.

(8)     The licensee shall preserve all the permits and invoices of stock received in proper order and produce them before the inspecting authority.

(9)     The licensee shall maintain day to day label wise account of heritage liquor received and sold.

(10)   The licensee shall keep the shop closed on such dry days as are specified in Schedule-II.

(11)   On breach of any of the conditions of this license or of the relevant clauses of the General License Conditions or of the provisions of the Madhya Pradesh Excise Act, 1915 or of the rules made thereunder, penalty may be imposed, or this license may be suspended/cancelled by the Collector.

Granted this ........ day of..... 202

Collector

District...............

SCHEDULE-I

Collector

District...........

SCHEDULE-II

List of dry days

FORM HL-2

[See Rule 6(d)]

Retail Sale License to sell Heritage Liquor in a shop(RO)

Under the Madhya Pradesh Heritage Liquor Rules, 2022 and in consideration of the payment of a license fee of Rs 1000/-, License is granted to........resident of..... (VILLAGE/TEHSIL/DISTRICT)hereinafter called the licensee to sell Heritage Liquor by retail in the shop located at.... (VILLAGE/TEHSIL/DISTRICT) as described in the schedule below from ......... to... subject to the following conditions:

(1)     The establishment and operation of the shop shall be managed by the licensee.

(2)     The licensee shall not hypothecate, sell, mortgage, transfer, or sub lease his shop other than as approved by the Excise Commissioner.

(3)     The licensee shall procure supply of Heritage Liquor from a licensed Heritage Liquor manufacturing unit on the basis of a transport permit in Form HL-3 issued by the officer-in-charge of the unit.

(4)     The maximum limit of sale of Heritage Liquor to an individual shall be within the limit of possession of Heritage Liquor by an individual.

(5)     The licensee shall sell the Heritage Liquor in sealed bottles only.

(6)     Drinking of Heritage Liquor is not permitted in the shop premises.

(7)     The sale of bottled Heritage Liquor from the shop to Restaurant Bars, Hotel Bars, Resort Bars, Commercial Club Bars, and other points of authorized sale shall be permissible on the basis of a transport permit in Form HL-4 issued by the Officer-in-charge of the excise circle.

(8)     The licensee shall preserve all the permits and invoices of stock received in proper order and produce them before the inspecting authority.

(9)     The licensee shall maintain day to day label wise account of heritage liquor received and sold.

(10)   The licensee shall keep the shop closed on such dry days as are specified in Schedule-II.

(11)   On breach of any of the conditions of this license or of the relevant clauses of the General License Conditions or of the provisions of the Madhya Pradesh Excise Act, 1915 or of the rules made thereunder, penalty may be imposed, or license may be suspended/cancelled by the Collector.

Granted this ........ day of..... 202

Collector

District...........

SCHEDULE-I

Collector

District.................

SCHEDULE-II

List of dry days

FORM H.L.-3

TRANSPORT PERMIT

[See Rule 6(a)]

[To transport bottled heritage liquor from Heritage Liquor Manufacturing Unit (HL-1) To Heritage Liquor Factory Retail Outlet (HL-1A)/Heritage Liquor Retail Outlet (HL-2)]

No.

DATE

Part I: To be retained in the issuing office .

Part II : For the purchasing licensee transporting from Heritage Liquor Manufacturing Unit [HL-1] to Heritage Liquor factory retail outlet [HL-1A]/Heritage Liquor Retail Outlet [HL-2].

Part III :This part shall cover the consignment during transit and the Officer-in-Charge of Excise Circle in which the factory Heritage Liquor retail outlet/Heritage Liquor Retail Outlet, after recording verification note on it keep it in his office records.

Part IV : For the selling licensee for records.

Mr./Messrs..........................holder of HL-1A/HL-2 license is hereby permitted to transport .............................. bulk/proof litres of Heritage Liquor details whereof are given overleaf to his/their licensed premises at .......................from HL-1 licensee .................This permit holder has deposited Rs. (.......only) by Challan NO.................................Dated.............................as transport fee in ............................ district. This permit shall remain valid up to ...............................

CONDITIONS

(1)     The consignment shall not be broken in transit and shall be routed to the destination via..................................................................................

(2)     Vehicle No.....................................has left the licensed premises of this unit with Heritage Liquor detailed overleaf at .....................A.M./P.M. today On..............................

Date..............................

Officer-In-Charge

Heritage Liquor Manufacturing Unit

.............District M.P.)

(Details of Heritage Liquor for which this transport permit is issued)

Date.......................

Officer-In-Charge,

Heritage Liquor Manufacturing Unit

..................District (M.P.)

FORM H.L.-4

TRANSPORT PERMIT

[See Rule 6(a)]

(To transport bottled heritage liquor from Heritage Liquor Manufacturing Unit (HL-1)/ Heritage liquor Factory Retail outlet (HL-1A)/Heritage Liquor Retail outlet (HL-2) To Bars/Points of sale)

No.

DATE

Part I: To be retained in the Issuing office.

Part II: For the purchasing licensee, transporting Heritage Liquor from HL-1/HL-1A/HL-2 to Bars/Other point of sale.

Part III: This part shall cover the consignment during transit and the Officer-in-Charge of Excise Circle in which the Bar/Other point of sale, after recording verification note on it keep it in his office records.

Part IV: For the selling licensee for records.

Mr./Messrs................holder of FL-2/FL-2AAA/FL-3/FL-3A and FL-4 license is hereby permitted to transport .....................bulk/proof litres of Heritage Liquor details whereof are given overleaf to his/their licensed premises at ................from HL-1/HL-1A/HL-2 licensee ......................... This permit holder has deposited Rs. (Only) by Challan No........................dated...........................transport fee in ..............................district. This permit shall remain valid up to................................

CONDITIONS

(1)     The consignment shall not be broken in transit and shall be routed to the destination Via...............................................................................

(2)     Vehicle No......................................has left the licensed premises of this unit with Heritage Liquor detailed overleaf at ......................................AM./P.M. today on....................

Date............................

Officer-In-Charge

HLMU..............

/ Excise Sub Inspector

.............Circle

............District

(Details of Heritage Liquor for which this transport permit is issued)

Date..............

Officer-In-Charge

HLMU..............

/ Excise Sub Inspector

.............Circle

............District

FORM H.L.-5

TRANSPORT PERMIT (FOR EXPORT)

[See Rule 7(1)(6)]

To export bottled heritage liquor from Heritage Liquor Manufacturing Unit(HL-1)

No.

DATE

Part I: To be retained in the Heritage Liquor Manufacturing Unit .

Part II : For the licensee transporting from Heritage Liquor Manufacturing Unit. This part will accompany and cover the consignment during transport.

Part III : To be sent to the Officer-in-charge of the importing unit.

Part IV : To be sent to the Officer who authorized the import who will transmit it to the OIC of the importing unit for verification of the consignment and onward transmission to the office who issued the export permit.

Mr./Messers ........................holding a Heritage Liquor Manufacturing Unit license (HL-1) is hereby permitted to transport of Heritage Liquor details whereof are given overleaf from his licensed premises at .... (VILLAGE/TEHSIL/DISTRICT) to the importing unit ........... situated at....... (VILLAGE/TEHSIL/DISTRICT) in the ...... state. This permit holder has deposited Rs (.............Only) by Challan No.............................dated............................as Export fee in .......................... district. This permit shall remain valid up to..................................

CONDITIONS

(1)     The consignment shall not be broken in transit and shall be routed to the destination Via..................................................

(2)     Vehicle No...............................has left the licensed premises of this unit with Heritage Liquor detailed overleaf at ................ A.M./P.M. today on...............................

Date..................

Officer-In-Charge

Heritage Liquor Manufacturing Unit

..................District (M.P.)

(Details of Heritage Liquor for which this transport permit is issued)

Date.......................

Officer-In-Charge

Heritage Liquor Manufacturing Unit

...................District (M.P.)