Section 2 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Foreign Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context :-(a)"Act" means the Chhattisgarh Excise Act, 1915 (No. II of 1915), as amended from time to time.(b)"Foreign Liquor" means and includes spirit or liquors imported into India or spirit or liquors made in India and sophisticated or coloured so as to resemble in flavour or colour liquor imported into India and includes Malt Spirit, Whisky, Rum, Brandy, Gin, Vodka and Liqueur;(c)"Excise year" means the financial year commencing from 1st April to 31st March of the calender year;(d)"Family" means and includes spouse (husband or wife), son (s), unmarried daughter (s) and dependent parents;(e)"Form" means the form appended to these rules;(f)"Licensing Authority" means the Collector of the District;(g)"Licence Fee" means a sum fixed in consideration of the grant of the licence for exclusive privilege for selling of foreign liquor in a retail shop under clause (ii) of sub-section 2 of Section 62 of the Act as fixed by the State Government from time to time for the whole excise year or part thereof which shall be fixed on the basis of its location in the areas of Municipal Corporation, Municipal Committee, Nagar Panchayat & Rural area;(h)"Minimum monthwise guaranteed quantity" means the quantity of foreign liquor as fixed by the Licensing Authority in accordance with the general or specific instructions issued by the Excise Commissioner and guaranteed by the licensee to be lifted by him for his retail shop in a month of an excise year for the purpose of retail sale which shall be fixed for any foreign liquor shop on the basis of maximum lifting in a district during last five years after making necessary increase/ decrease;(i)"Annual Quantity" means the sum total of the month wise guaranteed quantity of an excise year;(j)"Security amount" means a sum equal to 1/12th part of total payable duty calculated at the rate of Rs. 150/- per /proof litre of spirit and Rs. 10/- per bottle of Beer to be deposited in cash m Government Treasury as interest free security, refundable after the final settlement of all the claims and dues to the State Government.
