Section 17 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
17. Minimum retail selling price.
- Minimum retail selling price of country/foreign liquor shall be fixed by the Government for convenience of consumer. Retail selling rates of country liquor on the bottles shall be printed by the supplier. A list of retail selling rates of various brands of foreign liquor shall be displayed by licensee at the visible spot of the shop. The licensee shall not charge less than the fixed minimum retail price from the consumer.
