Section 13(a) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
(a)The licensee under these rules shall obtain supplies of country liquor from any wholesale licensed warehouse of the district after making full payment of cost price of country liquor including all taxes, duties, sealing charges and cess as levied from time to time. The licensee shall place indent at-least 72 hours in advance to the wholesale licensee/supplier of the district from whom he intends to procure the supply of country liquor.
