Section 4(ii) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
(ii)The licensing authority shall be authorised to reduce anyone shop or to add one/two shops in the group out of the groups formed under sub-rule (1) with a view to augment the revenue. He is also authorised to form group of five shops for hike in Government revenue, which, however, is subject to prior permission of Excise Commissioner.]
