Section 4 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
4. Formation of groups of liquor shops.
- [(i) The licensing authority shall allot the group after forming groups of each of three-three country/ foreign liquor shops geographically neighbouring in which the retail shop of country/foreign liquor shop of the same place shall be kept in one group. After allotting the group of country/foreign liquor and after the advance money has been deposited the licensing authority shall issue group-wise licenses.(ii)The licensing authority shall be authorised to reduce anyone shop or to add one/two shops in the group out of the groups formed under sub-rule (1) with a view to augment the revenue. He is also authorised to form group of five shops for hike in Government revenue, which, however, is subject to prior permission of Excise Commissioner.](iii)An applicant/firm/company cannot obtain licences for more than two groups of shops.(iv)[ The annual value of any group of the retail shops of country and foreign liquor shouldn't exceed Rs. 8.00 crores, but if any such group exceeding Rs. 8.00 crore is formed with a view to augment Government revenue, the licensing authority must seek prior permission from Excise Commissioner.] [Inserted by Notification No. F/10/22/2003 CT (EX)/V/(17), dated 31-3-2003.]
