Section 14 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
14. Lifting of minimum Guaranteed Quantity fixed for the month and consequences of failure.
(a)The licensee is liable to lift the entire minimum monthwise quantity during a month. The licensee shall make indent for the entire minimum monthwise guaranteed quantity fixed for that month along with cost of country liquor including all duties, sealing charges, taxes and cess, which must be submitted to wholesale licensee by 25th day of the month.(b)In case the retail licensee fails to submit the indent as per clause (a) the District Excise Officer/Asstt. Commissioner Excise shall immediately report the matter to the Licensing Authority, who shall taken action to impose penalty on the amount of guaranteed quantity less lifted than the fixed monthly guaranteed quantity at the rate of rupees 120/- proof litre and shall adjust the amount equal to the imposed penalty from the Security amount and issue a notice to the licensee to replenish the shortfall in security amount within a week and also show cause as to why the licence should not be cancelled, it the licensee fails to deposit the amount of deficit in security amount and does not furnish suitable explanation within the stipulated period, the licence shall stand cancelled and the Licensing Authority shall take immediate steps to resettle the shop.
