Section 20(1) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Foreign Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
(1)Licensing Authority may suspend or cancel the licence :-(a)If any bottle is found in the licensed premises on which duty has not been paid and which does not carry security hologram duly approved by the Excise Commissioner as a proof of payment of duty;(b)If any other kind of liquor or intoxicating drug (for which licence is not granted) is found in the licensed premises;(c)If the affidavit submitted by the licensee at the time of application is found incorrect and assertions made therein are found to be false;(d)If the licensee is convicted of any offence punishable under the Act or any other law for the time being in force relating to revenue, or any cognizable and non-bailable offence, or any offence punishable under Narcotic Drugs and Psychotropic Substances Act, 1985 or of any offence e punishable under Sections 482 to 489 of the Indian Penal Code;(e)If any bottle is sold below the minimum rate as prescribed by Excise Commissioner under Rule 16;(f)If the licensee fails to lift the minimum monthwise guaranteed quota and also fails to replenish the shortfall in security deposit within the period prescribed, consequent to the imposition of penalty.
