Section 14(3) in The C.G. Foreign Liquor Rules, 1996
(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.
