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[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(6)(b) in The C.G. Foreign Liquor Rules, 1996

(b)Similarly, every FL 1, FL 1-A, FL 1-AA, FL 1-AAA or [FL 1-D] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.] licensee shall, after paying duty and bottle fee in his district, procure his supplies of liquor from any FL 10, FL 10-A licensee functioning in the division in which the district is situated. In case a brand or label of foreign liquor is not available with any FL 10, FL 10-A licensee of the division, or if certain special circumstances warrant so, such FL 1, FL 1-A, FL 1-AA, FL 1-AAA or [F.L. 1-D] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.] licensee may be permitted by the Excise Commissioner to purchase such brand or label from any FL 10, FL 10-A licensee operating in any other neighbouring division.