Section 2(5) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
(5)"Licence fee" means a sum fixed in consideration of the grant of the licence for exclusive privilege for selling of country/foreign liquor in a retail shop under sub clause (h) of clause (ii) of sub-section (2) of Section 62 of the Act as fixed by the Excise Commissioner in consultation with the State Government from time to time for the whole excise year or part thereof.
