Section 14(1) in The C.G. Foreign Liquor Rules, 1996
(1)FL 6, FL 10 or FL 11 licensee shall be permitted to transport and obtain foreign liquor from an FL 9, FL 9-A or FL 10-A licensee, FL 1, FL 1-A, FL 1-AA, FL 1-AAA, [FL 1-D] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.] CS 2-A and CS 2-B licensee from an FL 10 or FL 11 licensee, FL 2, FL 3, FL 4, FL 4-A and FL 5 licensees from an FL 1, FL 1-A, FL 1-AA or FL 1-AAA, [FL 1-D] [Inserted by Notification No. F-10/227/2001 /CT/V (20), dated 4-6-2001.] licensee, FL 7 licensee from FL 6 licensee and FL 8 licensee from FL 6 or FL 7 licensee respectively.[Omitted] [Omitted by Notification No. F-10-8(A)/2001/CTD/V/634, dated 29-3-2001.]
