Section 9(2) in The C.G. Foreign Liquor Rules, 1996
(2)Only such bottles or cans of foreign liquor, with labels showing legends/details as specified in sub-rule (1) duly registered with the Excise Commissioner in accordance with sub-rules (3) and (4) may be sold in, transported within, imported into, or exported from Chhattisgarh :Provided that the labels manufactured by any bottling licensee of Chhattisgarh that have been approved by the Excise Commissioner before the commencement of these rules, shall be deemed to have been duly registered under sub-rules (3) and (4).
