Section 7 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
7. Application for grant of licence.
(a)Whenever a new licence is proposed to be granted in an area or locality, the Licensing Authority shall invite the applications for this purpose after giving wide publicity through daily newspapers having circulation in that area.(b)A list of the retail shops of country liquor for which the Collector proposes to grant licence, shall be exhibited along with shopwise licence fee and security amount at the Collector's Office, Tehsil Office and the Offices of the District Excise Officer/Asstt. Commissioner Excise of the District.(c)Application for grant of licence shall be made in the prescribed from as appended to these rules.(d)The last date to be fixed for the receipt of application shall not be earlier than seven days with effect from the date of publication of the advertisement in a newspaper.
