Section 14 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Foreign Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
14. Lifting of minimum Guaranteed Quantity fixed for the month and consequences of failure.
(a)The licensee is liable to lift the entire minimum monthwise guaranteed quantity during a month. The licensee shall make indent for the entire minimum monthwise guaranteed quantity fixed for that month alongwith cost of foreign liquor including all duties, taxes and cess, which must be submitted to wholesale licensee by 25th day of the month.(b)In case the retail licensee fails to submit the indent as per clause (a) the District Excise Officer/Asstt. Commissioner shall immediately report the matter to the Licensing Authority, who shall take action to impose penalty on the amount of guaranteed quantity less lifted than the fixed monthly guaranteed quantity [of spirit] [Inserted by Notification No. F-10/227/2001/CT/V(21), dated 4-6-2001.] at the rate of rupees 150/- proof litre [and Rs. ten per bottle of beer] [Inserted by Notification No. F- 10/227/2001/CT/V(21), dated 4-6-2001.] and shall adjust the amount equal to the imposed penalty from the security amount and issue a notice to the licensee to replenish the shortfall in security amount within a week and also show cause as to why the licence should not be cancelled. If the licensee fails to deposit the amount of deficit in security amount and does not furnish suitable explanation within the stipulated period, the licence shall stand cancelled and the Licensing Authority shall take immediate steps to resettle the shop.
