Section 25 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
25.
For carrying out certain business which the Authority shall notify from time to time, on the demised property, it shall be essential to obtain license by depositing the license fees, at such rate, as may be decided by the Authority. The Authority, according to specific nature of business may allow exemption from obtaining license or issue license on such conditions, which it may decide from time to time.
