14. Transport of foreign liquor and spirit/E.N.A. for the manufacture of foreign liquor.
(1)FL 6, FL 10 or FL 11 licensee shall be permitted to transport and obtain foreign liquor from an FL 9, FL 9-A or FL 10-A licensee, FL 1, FL 1-A, FL 1-AA, FL 1-AAA, [FL 1-D] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.] CS 2-A and CS 2-B licensee from an FL 10 or FL 11 licensee, FL 2, FL 3, FL 4, FL 4-A and FL 5 licensees from an FL 1, FL 1-A, FL 1-AA or FL 1-AAA, [FL 1-D] [Inserted by Notification No. F-10/227/2001 /CT/V (20), dated 4-6-2001.] licensee, FL 7 licensee from FL 6 licensee and FL 8 licensee from FL 6 or FL 7 licensee respectively.[Omitted] [Omitted by Notification No. F-10-8(A)/2001/CTD/V/634, dated 29-3-2001.](2)No transport permit in favour of an FL 2, FL 3, FL 4, FL 4-A, FL 5, FL 6, FL 9, FL 9-A or FL 10 licensee shall be issued unless he has prepaid transport fees at the rate of [Rs. fifty] [Substituted by Notification No. F-10/12/2004/CT(Ex.)/V(42), dated 9-3-2004 (w.e.f. 1-4-2004).] for each permit in a Government treasury of his district, irrespective of the quantity to be transported. An FL 8 licensee if he takes foreign liquor from an FL 7 licensee, shall also deposit transport fee at the same rate.N.B. - An FL 9 or FL 9-A licensee shall also be required to obtain a transport permit from the officer-in-charge of such licence to cover the transfer/ transport of bottled foreign liquor from the bottlery to FL 10 licence even if, the licensed sites of both these licences are situated in the same premises.(3)No transport permit in favour of an FL 1, FL 1-A, FL 1-AA, FL 1-AAA, [F.L.1-D] [Inserted by Notification No. F-10/227/2001 /CT/V/(20), dated 4-6-2001.], CS 2-A, CS 2-B, FL 7 or FL 11 licensee shall be issued unless the licensee deposits duty and the bottle fee at the prescribed rate in a Government treasury of the district in which his licensed premises are situated. This provision shall be applicable to an FL 8 licensee also if he transports foreign liquor from an FL 6 licensee.(4)In case the purchasing and selling licensees are located in the same district, the Collector or authorised Excise Officer shall issue a transport permit in triplicate. The first part shall be retained in the office of issue, the second part shall be handed over to the purchaser which shall cover the consignment in transit, the third part shall be for the selling licensee for his records.(5)In case the purchasing and selling licensees are located in different districts, the Collector or the authorised Excise Officer of the purchasing district will issue a "no-objection certificate" in triplicate of which the first part shall be retained in the office of issue, the second part shall be handed over to the purchasing licensee and the third part shall be sent to the authorised Excise Officer of the selling district. On receipt of the no-objection certificate the Collector or the authorised Excise Officer of the selling district shall issue a transport permit in quadruplicate. The first part shall be retained in the office of issue, the second part shall be handed over to the purchasing licensee and this part shall cover the consignment during transit, the third part shall be for the selling licensee for his record and the fourth part shall be mailed to the officer who had issued the no-objection certificate.(6)No-objection certificate in favour of an FL 1/FL 1-A/FL 1-AA/FL 1-AAA/[F.L.1-D] [Inserted by Notification No. F-10/227/2001/CT/V/(20), dated 4-6-2001.]/FL 1-C/FL 7/FL 8 shall be in Form FL 13 whereas in case of FL 6/FL 10/FL 11, such NOC shall be in Form FL 12, FL 1/FL 1-A/FL 1-AA/FL 1-C or FL 7 licensee shall obtain transport permit in Form FL 16 if the selling licensee belongs to the same group, and in Form FL 17 if the selling licensee belongs to different district. An FL 8 licensee, if he obtains foreign liquor from an FL 6 licensee, shall also obtain permit as here-in-before described. An FL 6/FL 10/FL 9/FL 9-A/FL 11 licensee shall obtain transport permit in Form FL 14, if the selling licensee belongs to same district and in Form FL 15, if the selling licensee belongs to different district. An FL2/FL3/FL 4/FL 4-A/FL 5 licensee shall obtain permit in Form FL 18 if the selling licensee belongs to the same district and in Form FL 19 if the selling licensee belongs to different district, and this procedure shall apply to an FL 8 licensee also, it he obtains supplies from FL 7 licensee :[Provided that a licensee holding licence in Form CS 2-A or CS 2-B shall obtain transport permit in Form FL 16 for transporting foreign liquor to his licensed premises :] [Inserted by Notification No. (14)-B-1-42-99-CTD-V, dated 31-3-1999.][Provided that transport permit for FL 1-D licence granted under "Chhattisgarh Excise Settlement of Licence for Retail Sale of Foreign Liquor (in Districts Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001" shall be issued in Form FL 16-A by the concerned Assistant Commissioner, Excise/District Excise Officer after deposition of duty. As per this permit the officer-in-charge of the concerned FL 10 licence shall issue the foreign liquor after making entry in the schedule on the back of the permit mentioning other necessary details. Permit shall be in three parts. First part shall be kept in the issuing district, second part shall be retained by the officer-in-charge of FL 10 wholesale and third part shall be carried with foreign liquor consignment which shall be retained by the FL 1-D licensee in record.] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.]
