Section 11 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
11. Statement of Settled shops.
- As statement of the settled shops alongwith names and addresses of the licensees, shopwise annual quantity, details of security amount and licence fee deposited shall be sent by the District Excise Officer/Asstt. Commissioner Excise to the Excise Commissioner within 15 days of the settlement.
