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State of Chattisgarh - Section

Section 21 in The C.G. Foreign Liquor Rules, 1996

21. Repeals.

- All rules corresponding to these rules in force immediately before the commencement of these rules are hereby repealed in respect of matters covered by these rules :Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.Form FL 1Licence for Retail Sale of Foreign LiquorUnder Clause (a) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 1996 and in consideration of an annual licence fee of Rs......... and subject to payment of the prescribed duty and bottle fee, this licence is hereby granted to......... to sell foreign liquor in retail at the licensed premises situated in......... in the town/village........... District......... from......... to.......... 199.... subject to the following conditions :-Conditions
(1)The shop shall be established at the premises approved by the licensing authority as indicated in the Schedule below and the site shall not be changed without previous permission of the licensing authority.
(2)Foreign liquor shall be stocked and sold in sealed bottles only.
(3)The licensee shall not sell or have in his stock foreign liquor which is unfit for human consumption.
(4)
(i)The minimum quantity of spirit and Malt liquor which shall be brought for sale from FL 11 Licensee/Licensees is fixed as below :-
Minimum quantity in PL/BLYearly MonthlySpiritMalt Liquor
(ii)If the licensee fails to lift the minimum quantity of spirit fixed for a month, the Collector may impose penalty at such rate on the quantity of spirit by which the actual quantity of spirit lifted falls short of the minimum quantity fixed above as given below :-
(a) Where such shortfall does not exceed 500 proof litres. Up to Rs. ............. Per PL
(b) Where such shortfall exceeds 500 but not exceed 1000 prooflitres. Up to Rs. ............. Per PL
(c) Where such shortfall exceeds 1000 proof litres. Up to Rs. ............. Per PL
(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 :-
(a) Where such shortfall does not exceed 500 bulk litres. Up to Rs. ............. Per BL
(b) Where such shortfall exceeds 500 BL but not exceed 1000 bulklitres. Up to Rs. ............. Per BL
(c) Where such shortfall exceeds 1000 bulk litres : Up to Rs. ............. Per BL
Provided that if at the end of the financial year-
(i)full amount of the minimum quantity of spirit or Malt liquor fixed for the year has been lifted, the amount of penalty so recovered or deposited shall be refunded.
(ii)the licensee fails to lift the minimum quantity of spirit or malt liquor fixed for a year, the Collector shall fix the amount of penalty as above on the quantity of spirit or malt liquor by which the actual quantity lifted has fallen short and recover or refund the amount of penalty as the case may be.
(5)Consumption of liquor on the premises is prohibited.
(6)The licensee shall preserve all the permits and invoices of stocks received in proper order and produce them before the inspecting authorities.
(7)The licensee shall maintain day-to-day true account of all the quantity of foreign liquors received, stocked and sold.
(8)The licensee shall purchase foreign liquor from FL 11 licensee/licensees.
(9)The licensee shall stock and sell only that foreign liquor on which duty and bottle fee has been paid.
(10)The licensee is bound by the general licence conditions except conditions XIII, XXV11 and XXX.
(11)On breach of any condition of this licence or provision of Chhattisgarh Excise Act, 1915 or rule made thereunder or order issued by the Excise Commissioner, this licence may be suspended or cancelled by the licensing authority.CollectorDistrict..........Date..............