Section 4(iv) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
(iv)[ The annual value of any group of the retail shops of country and foreign liquor shouldn't exceed Rs. 8.00 crores, but if any such group exceeding Rs. 8.00 crore is formed with a view to augment Government revenue, the licensing authority must seek prior permission from Excise Commissioner.] [Inserted by Notification No. F/10/22/2003 CT (EX)/V/(17), dated 31-3-2003.]
