Section 14(2) in The C.G. Foreign Liquor Rules, 1996
(2)No transport permit in favour of an FL 2, FL 3, FL 4, FL 4-A, FL 5, FL 6, FL 9, FL 9-A or FL 10 licensee shall be issued unless he has prepaid transport fees at the rate of [Rs. fifty] [Substituted by Notification No. F-10/12/2004/CT(Ex.)/V(42), dated 9-3-2004 (w.e.f. 1-4-2004).] for each permit in a Government treasury of his district, irrespective of the quantity to be transported. An FL 8 licensee if he takes foreign liquor from an FL 7 licensee, shall also deposit transport fee at the same rate.N.B. - An FL 9 or FL 9-A licensee shall also be required to obtain a transport permit from the officer-in-charge of such licence to cover the transfer/ transport of bottled foreign liquor from the bottlery to FL 10 licence even if, the licensed sites of both these licences are situated in the same premises.
