Section 14(a) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
(a)The licensee is liable to lift the entire minimum monthwise quantity during a month. The licensee shall make indent for the entire minimum monthwise guaranteed quantity fixed for that month along with cost of country liquor including all duties, sealing charges, taxes and cess, which must be submitted to wholesale licensee by 25th day of the month.
