Section 20 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Foreign Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
20. Suspension and cancellation of the licence and penalties.
(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.(2)The Licensing Authority shall immediately suspend the licence and forfeit the security deposit on above mentioned grounds. The Licensing Authority will also serve a show cause notice for cancellation of licence and the licensee shall submit his explanation within 7 days of the receipt of the notice Thereafter the Licensing Authority will pass suitable orders after giving due opportunity of hearing to the licensee, if he so desires.(3)The licensee shall not be entitled to claim any compensation or refund for suspension or cancellation of licence under the rules.(4)In case the licence in cancelled on the above mentioned grounds the licensee may also be blacklisted and debarred from holding any excise licence in future.
