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State of Chattisgarh - Section

Section 12 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002

12. Statement of settled Shops.

- A statement of the settled shops alongwith names and address of the licensees, shopwise annual quantity, details of security amount and licence fee deposited shall be sent by the District Excise Officer/Asstt. Commissioner Excise to the Excise Commissioner within 15 days of the settlement.