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State of Chattisgarh - Section
Section 21 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
21. Repeal.
- (i) All rules corresponding to these rules in force immediately before the commencement of these rules hereby repealed irrespective of matters covered by these rules :Provided that any order made or action taken under the rules so repealed shall be valid in respect of country liquor shop/shops for the financial year 2001-2002.C.S. 2-D[Rule 3-b]Licence for the retail sale of country liquor in sealed bottles for consumption on the premisesLicence No.........................................Year......................Locality.........................................District....................Licence fee Rs.............................(in figures)............(in words)Annual Quantity..............................................................Minimum monthwise guaranteed quantity.| Sl. No. | Month | Minimum Monthwise guaranteed quantity |
| 1. | April | 8.5% of Annual Quantity |
| 2. | May | 8.5% of Annual Quantity |
| 3. | June | 8.5% of Annual Quantity |
| 4. | July | 7.5% of Annual Quantity |
| 5. | August | 7.5% of Annual Quantity |
| 6. | September | 7.5% of Annual Quantity |
| 7. | October | 8.5% of Annual Quantity |
| 8. | November | 8.5% of Annual Quantity |
| 9. | December | 9.0% of Annual Quantity |
| 10. | January | 9.0% of Annual Quantity |
| 11. | February | 9.5% of Annual Quantity |
| 12. | March | 9.5% of Annual Quantity |