Section 22 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
22. Surrender of licence.
- A licensee may surrender his licence after giving atleast one month's notice in writing to the licensing authority under provisions of Section 33 of the Act. On receipt of such application the licensing authority will take steps according to Section 33 of the Act. The licensing authority shall also proceed for resettlement of the shop without delay for the remaining period of the excise year.
