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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(1)(f) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002

(f)[ (i) If the licensee of country/foreign liquor retail shop/group of shops fails to deposit the whole amount of the fixed minimum guaranteed quantity by 25th day of the month in the treasury/sub-treasury of the concerning district and submit the original challan in the district office of the concerning district he shall be liable for penalty at the rate of Rs. 48/- per P.L. of country liquor, Rs. 71.50 per PL. of spirit and Rs. 10/-per bottle of malt on the amount of minimum guaranteed quantity less deposited. [Substituted by Notification No. F/10/22/2003 CT (EX)A//(17), dated 31-3-2003.]
(ii)If the licensee fails to deposit the whole amount of monthwise fixed minimum guaranteed quantity and also fails to replenish the shortfall in security amount within the period prescribed consequent of the imposition of penalty.]