Section 21(4)(iii) in The C.G. Foreign Liquor Rules, 1996

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State of Chattisgarh - Subsection

Section 21(4)(iii) in The C.G. Foreign Liquor Rules, 1996

(iii)If the licensee fails to lift the minimum quantity of Malt liquor fixed for a month, the Collection may impose penalty at such rate on the quantity of Malt liquor by which the actual quantity of Malt liquor lifted falls short of the minimum quantity fixed above as given below :-

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State of Chattisgarh - Subsection

Section 21(4)(iii) in The C.G. Foreign Liquor Rules, 1996