Section 2(h) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Foreign Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
(h)"Minimum monthwise guaranteed quantity" means the quantity of foreign liquor as fixed by the Licensing Authority in accordance with the general or specific instructions issued by the Excise Commissioner and guaranteed by the licensee to be lifted by him for his retail shop in a month of an excise year for the purpose of retail sale which shall be fixed for any foreign liquor shop on the basis of maximum lifting in a district during last five years after making necessary increase/ decrease;
