(1)The settlement proposal shall contain the name of country spirit shops, Police Station, Last term's vend fee per LPL, Minimum Guaranteed Quota (MGQ) of country spirit for the individual shops, 15 day's estimated consumption in LPL against each shop in prescribed format. The settlement proposal shall also contain quantities and retail price of country spirit sold during the current year and the estimate of profit made or loss incurred in working the shop during the current year.(2)The settlement proposal shall contain the list of reserved minimum Vend Fee and Minimum Guaranteed Quota (MGQ).(3)In respect of tie on Highest Vend Fee Factor(HVFF) between a number of tenders for a particular shop, the settlement shall be finalized by draw of lotteries.(4)The term of settlement shall be for a term of three years subject to annual renewal with 6% increase in Minimum Guaranteed Quota (MGQ).(5)The opening, shifting and closure of any country spirit shop shall be done by the District Collector with the previous sanction of the Excise Commissioner.
