Section 15 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
15. Lifting of minimum Guaranteed Quantity fixed for the month and consequences of failure.
- [(a) The licensee shall deposit the whole amount of the fixed minimum guaranteed quantity of the country/foreign liquor shop/group of shops in the treasury/sub-treasury of the concerned district by the 25th day of the month and submit the original challans to the Assistant Commissioner/District Excise Officer of the District where issue may be made till the month end. The unlifted quantity of liquor till the end of the month shall be forfeited.(b)In the case the retail licensee fails to deposit the whole amount of the fixed minimum guaranteed quantity of country/foreign liquors shop/group of shops and fails to submit the original challan by 25th day of the month. As per clause (a) the District Excise Officer/Assistant Commissioner Excise shall immediately report the matter to the licensing authority who shall take action to impose penalty in accordance to sub-clause (1) of clause (f) of sub-rule (1) of Rule 23. Adjusting the amount equal to the imposed penalty and the balance amount of minimum guaranteed quantity from the security amount, the licensing authority shall issue a notice to licensee to replenish the short fall in security amount within a week and also show cause as to why the license 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 his license/licenses of shop/shops or group shall stand cancelled. Thereafter the licensing authority shall take necessary steps to resettle the shop/group of shops.]
