Section 18 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
18. Licence for sub-shop of Country liquor.
- Licence for sub-shop of country liquor may be granted by the licensing authority for such licence fee and conditions as may be notified by the Government. This licence shall be in form C.S. 2E appended as Annexure 3.
