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State of Chattisgarh - Section

Section 26 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002

26. The licensee shall be bound by the provisions of the Chhattisgarh Excise Act, 1915 and the rules made thereunder (except General License condition No. 2-A and 2-B) and also with the special instruction by the competent authority.

Date..............District..........Licensing AuthorityF.L.-1-D[Rule 3(b)]Licence for the retail sale of country liquor in sealed bottles from foreign liquor shopLicence No........ Year........ Locality......... District........Licence fee Rs........ (in figure)........ (in words). The Amount of annual minimum guaranteed quantity Rs....... (in figures) .........(in words).Shop's total value Rs......... (in figures) .......... (in words).The monthwise division of it is as follows :-
S. N. Month Monthwise License fees Annual License fees Monthwise minimum guaranteed quantity Prescribed amount of minimum guaranteed quantityfor the month
Spirit (In P.L.) Malt (In B.L.) Spirit Malt
1. April 1/12th PartRs... 9% of Annual Qty. 15% of Annual Qty. Rs.... Rs....
2. May 1/12th PartRs... 10% of Annual Qty. 15% of Annual Qty. Rs.... Rs....
3. June 1/12th PartRs... 9% of Annual Qty. 13% of Annual Qty. Rs.... Rs....
4. July 1/12th PartRs... 6% of Annual Qty. 6% of Annual Qty. Rs.... Rs....
5. August 1/12th PartRs... 6% of Annual Qty. 6% of Annual Qty. Rs.... Rs....
6. September 1/12th PartRs... 6% of Annual Qty. 6% of Annual Qty. Rs.... Rs....
7. October 1/12th PartRs... 8% of Annual Qty. 6% of Annual Qty. Rs.... Rs....
8. November 1/12th PartRs... 8% of Annual Qty. 5% of Annual Qty. Rs.... Rs....
9. December 1/12th PartRs... 10% of Annual Qty. 5% of Annual Qty. Rs.... Rs....
10. January 1/12th PartRs... 10% of Annual Qty. 5% of Annual Qty. Rs.... Rs....
11. February 1/12th PartRs... 10% of Annual Qty. 8% of Annual Qty. Rs.... Rs....
12. March 1/12th PartRs... 8% of Annual Qty. 10% of Annual Qty. Rs.... Rs....
  Total
The license fees of foreign Liquor shop shall be deposited in twelve equal instalments. The remaining amount of the license fees after being divided by 12 shall be deposited alongwith the first monthly instalment Similarly the whole amount of the fixed minimum guaranteed quantity for the country liquor shop shall be deposited by the 25th day of the concerned month as per that division.Description of premises (with boundaries)North .............................................................................South ............................................................................East .............................................................................West .............................................................................Name, Father's Name and Address of Licensee(s)