(1)No foreign liquor shall be transported within, imported into, exported from and sold within Chhattisgarh, unless the following legends and details are printed on the labels pasted to the bottles of foreign liquor :-(a)"Consumption of liquor is injurious to health".(b)"For sale in Chhattisgarh" or "Duty not paid in Chhattisgarh" as the case may be.(c)Batch No., Month and year of manufacture.(d)Name and place of distillery, manufactory or bottlery.(e)Alcoholic contents and proof strength.(f)Brand with contents.(g)Registration No. of the brand/label.(2)Only such bottles or cans of foreign liquor, with labels showing legends/details as specified in sub-rule (1) duly registered with the Excise Commissioner in accordance with sub-rules (3) and (4) may be sold in, transported within, imported into, or exported from Chhattisgarh :Provided that the labels manufactured by any bottling licensee of Chhattisgarh that have been approved by the Excise Commissioner before the commencement of these rules, shall be deemed to have been duly registered under sub-rules (3) and (4).(3)Request for approval and registration of label or labels shall be made to the Excise Commissioner by the licensee alongwith registration fee at the prescribed rate for each kind of label. Three printed copies of the label and a challan in token of payment of the prescribed registration fee in the treasury shall be enclosed alongwith the application. The format of the label shall contain the details mentioned in sub-rule (1).(4)[ As per sub-rule (3), on receipt of application with the three sets of specimen label/labels from any manufacturing unit of foreign liquor for the registration of label/labels of I.M.F.L. to the Excise Commissioner, a copy of such specimen label/labels shall be displayed on the Notice Board of Office of the Commissioner of Excise and objections from the other manufacturing units of I.M.F.L. to be invited within 10 days of such publication and in any case no objections is received within the prescribed period and if the Excise Commissioner, after such inquiry, as he deems proper to make, finds that the pre-requisites specified in sub-rule (3) have been complied with and there is no objection to such registration, he may register it. A copy of the order denoting the registration of the label and registration number, shall be given to the applicant. No such label/labels shall be registered which bears similarity or resemblance to any prevalent label of any other manufactory.] [Substituted by Notification No F-10/69/2003/CT(Ex.)/V(90), dated 19-9-2003.](5)A label as aforesaid in sub-rule (1) shall not have any figure, symbol, picture, insignia, etc. that looks obsence or that may offend the religious feelings of any particular class or hurts the sentiments or pride of any group, community or institution. In case of a dispute whether a label is obscence, offensive or hurtful, the matter shall be referred to the Excise Commissioner and his decision thereon shall be final and binding.(6)The Excise Commissioner may order cancellation of registration of a label made under sub-rule (4), if liquor sold under any such registered label is found sub-standard or if he is convinced that the sales under that label are causing financial losses to the State Government or if he is satisfied that the label is obscene, outrageous or hurtful. He shall, however, before passing such an order, given the affected licensee an opportunity to make a representation against such proposed cancellation. Consequent upon such cancellation, the Excise Commissioner may also pass suitable order regarding disposal of the stocks of the cancelled label held by any licensee and the State Government shall not be liable to pay any compensation to the licensee for any loss or damage.
