Section 12 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
12. Payment of licence-fee and security amount.
- In case an applicant is selected as licensee, he shall deposit the entire amount of licence fee and the security amount within 3 days of being informed of his selection. If he fails to deposit the amount of licence fee and security amount within prescribed period, his selection shall stand cancelled and his earnest money shall be forfeited in favour of the State Government and the said shop shall be resettled forthwith. The defaulter shall be debarred from holding any excise licence anywhere in the state. A consolidated list of such defaulters under this rule, along with their complete address shall be forwarded by the District Excise Officer/Asstt. Commissioner to the Excise Commissioner, who will circulate the consolidated list of the state to all Licensing Authorities of the state.
