Section 14(a) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Foreign Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
(a)The licensee is liable to lift the entire minimum monthwise guaranteed quantity during a month. The licensee shall make indent for the entire minimum monthwise guaranteed quantity fixed for that month alongwith cost of foreign liquor including all duties, taxes and cess, which must be submitted to wholesale licensee by 25th day of the month.
