(1)Whenever a licence in Form W-3 ceases to be exist, as a result of its expiration, cancellation or any other reason whatsoever, the former licensee shall immediately place the entire stock of manufactured wine and bottled with available or stored in the manufacturing-room, storage-room or bottle-store-room as the case may be, at the disposal of the officer-in-charge.(2)The former licensee shall be given ten days time for bottling the entire stock of manufactured wine available or stored in the manufacturing or storage room.(3)The bottled wine placed at the disposal of officer-in-charge under sub-rule (1) or manufactured wine bottled under sub-rule (2) shall be disposed off in accordance with sub-rule (6) of rule 18 of the Chhattisgarh Foreign Liquor Rules, 1996 as it is applicable to balance left in similar circumstances with an F.L. 9 or F.L. 9-A licensee.(4)Manufactured wine available or stored in the manufacturing or storage room that remains unbottled even after a period of ten days permitted under sub-rule (2) above shall be destroyed or disposed of in such manner as directed by the Excise Commissioner.
