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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(1)(a) in The C.G. Foreign Liquor Rules, 1996

(a)FL 1-(Licence for retail sale of foreign liquor in sealed bottles, not to be consumed on the premises). - The licence in Form FL 1 shall be disposed of by auction/tender or under the 'Fee-per-bottle-system' or a combination of both the systems or in such other manner as the State Government may from time to time, by general or special order direct. The licence fee under the auction system shall be the amount of bid, accepted by the competent authority, obtained at the auctions or tenders. The scale of fee under 'Fee-per-bottle-system' shall be such as may be determined by the State Government from time to time. The licensee, holding a licence in Form FL 1, shall sell foreign liquor in sealed bottles to consumers and to FL 2, FL 3, [FL 4, FL 4-A] [Substituted by Notification No. (58)-B-1-111-98-CTD-V, dated 10-12-1999.] and FL 5 licensees.
(aa)[ FL 1-A-(An "Off" licence under auction amount adjustment system for the retail sale of foreign liquor alongwith permission to sell country liquor in sealed bottles not to be consumed on the premises). - Procedure prescribed for the disposal of FL 1 licences as indicated in clause (a) above, shall apply mutatis mutandis to the disposal of this licence also. The FL 1-A licence shall sell foreign and country liquor in sealed bottles to consumers and foreign liquor in sealed bottles to FL 2, FL 3, FL 4, FL 4-A, and FL 5 licensees.] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.]