Section 8(3) in The C.G. Foreign Liquor Rules, 1996
(3)[ Licensing Authorities. - Licences in Forms F.L.4, (F.L. 4A), F.L. 9, F.L. 9A, (F.L. 10, F.L.10A), and F.L. 11 shall be granted and issued by the Excise Commissioner. Licences in Forms F.L. 1, F.L. 1A, F.L. 1AA, F.L. 1AAA, F.L. IB, F.L. 2, F.L. 3, F.L. 5, F.L. 6, F.L. 7 and F.L. 8 shall be granted by the Collector of the district.] [Substituted by Notification No. F-10-8(A)/2001/CTD/V/634, dated 29-3-2001.]
