Section 8(6) in The C.G. Foreign Liquor Rules, 1996
(6)[Attachment of certain licences with the nearest FL 1, FL 1-A, FL 1-AA, FL 1-AAA, [FL 1-D] [Substituted by Notification No.(27)-B-1-25-2000-CTD-V, dated 31-3-2000.], FL 10 or FL 10-A licences.] - (a) FL 2, FL 3, FL 4, FL 4-A or FL 5 licensee shall purchase foreign liquor from such FL 1, FL 1-A, FL 1-AA, FL 1-AAA or [FL 1-D] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.] licensee of the district as may be specified by the Collector in accordance with the general directions of the Excise Commissioner or State Government. Purchase of such brands or labels, that are not available with any FL 1, FL 1-A, FL 1-AA, FL 1-AAA or [FL 1-D] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.] licensee of the district, from any similar licensee of any other neighbouring district of the State, may be authorised by the Excise Commissioner in special circumstances.(b)Similarly, every FL 1, FL 1-A, FL 1-AA, FL 1-AAA or [FL 1-D] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.] licensee shall, after paying duty and bottle fee in his district, procure his supplies of liquor from any FL 10, FL 10-A licensee functioning in the division in which the district is situated. In case a brand or label of foreign liquor is not available with any FL 10, FL 10-A licensee of the division, or if certain special circumstances warrant so, such FL 1, FL 1-A, FL 1-AA, FL 1-AAA or [F.L. 1-D] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.] licensee may be permitted by the Excise Commissioner to purchase such brand or label from any FL 10, FL 10-A licensee operating in any other neighbouring division.
