Section 9(4) in The C.G. Foreign Liquor Rules, 1996
(4)[ As per sub-rule (3), on receipt of application with the three sets of specimen label/labels from any manufacturing unit of foreign liquor for the registration of label/labels of I.M.F.L. to the Excise Commissioner, a copy of such specimen label/labels shall be displayed on the Notice Board of Office of the Commissioner of Excise and objections from the other manufacturing units of I.M.F.L. to be invited within 10 days of such publication and in any case no objections is received within the prescribed period and if the Excise Commissioner, after such inquiry, as he deems proper to make, finds that the pre-requisites specified in sub-rule (3) have been complied with and there is no objection to such registration, he may register it. A copy of the order denoting the registration of the label and registration number, shall be given to the applicant. No such label/labels shall be registered which bears similarity or resemblance to any prevalent label of any other manufactory.] [Substituted by Notification No F-10/69/2003/CT(Ex.)/V(90), dated 19-9-2003.]
