Section 8 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Foreign Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
8. Eligibility Conditions for applicants.
- Eligible applicants for licence of a retail foreign liquor must fulfil following conditions, namely :-(a)Be a citizen of India, orA partnership firm whose partners are citizens of India. No change in partnership shall be allowed after the settlement of shops.(b)Be above 21 years of age.(c)Not be a defaulter/blacklisted or debarred from holding an excise licence under the provisions of any rules made under the Act.(d)Submits an affidavit duly verified by public notary as proof of the following namely:-(1)That he possesses or has an arrangement for taking on rent a suitable premise in that locality for opening the shop in accordance with the rules;(2)That his proposed premise of the shop have not been constructed in violation of any law or rules;(3)That he possesses good moral character and has no criminal background and has not been convicted of any offence punishable under the Act or Narcotic Drugs and Psychotropic Substances Act, 1985 or any other law for the time being in force, or any other cognizable and non-bailable offence;(4)That in case he is selected as licensee he will furnish a certificate issued by Superintendent of Police of the district of which he is the resident showing that he possesses good moral character and has no criminal background or criminal record, within thirty days of grant of licence;(5)That he shall not employ any salesman or representative who has criminal background as mentioned in clause (III) or who suffer from any infections or contagious disease or is below 21 years of age or a woman;(6)That he is not in arrear of any Government dues.(e)Furnish a bank draft drawn in favour of the District Excise Officer or Asstt. Commissioner issued from a Nationalised Bank as earnest money. The amount of earnest money shall be as fixed by the Excise Commissioner. In case the applicant is selected as licensee, the earnest money shall be adjusted against the licence fee. In other cases it shall be returned as such to the applicant as soon as the selection process is over.
