Section 2 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context :-(1)"Act" means the Chhattisgarh Excise Act, 1915 (No. 2 of 1915), as amended from time to time.(2)"Excise year" means the financial year commencing from 1st April to 31st March of the calendar year.(3)"Form" means the form appended to these rules,(4)"Licensing Authority" means the Collector of the district.(5)"Licence fee" means a sum fixed in consideration of the grant of the licence for exclusive privilege for selling of country/foreign liquor in a retail shop under sub clause (h) of clause (ii) of sub-section (2) of Section 62 of the Act as fixed by the Excise Commissioner in consultation with the State Government from time to time for the whole excise year or part thereof.(6)"Minimum month wise guaranteed quantity" means the quantity of country/foreign liquor (spirit and malt) as fixed by the licensing authority in accordance with the general or specific instructions issued by the Excise Commissioner and guaranteed by the licensee to be lifted by him for his retail sale shop/group of shops in a month of an excise year for the purpose of retail sale which shall be fixed for any country/foreign liquor shops/group of shops.(7)[ "Security amount" means a sum equal to 1/12th part of the amount of the fixed minimum guaranteed quantity in ratio to the sum fixed in consideration of the grant of license for sale of country/foreign liquor in a retail shop to be issued from time to time by Excise Commissioner in consultation with State Government for the whole excise year or part thereof, which is to be deposited in Government Treasury/Sub-Treasury in cash or bank draft of nationalished banks or banker's cheque or banker's cash order as interest free security refundable after the final settlement of the claims and dues to the State Government.] [Substituted by Notification No. F/10/22/2003 CT (EX)/V/(17), dated 31-3-2003.](8)"Annual quantity" means the sum total of the month-wise guaranteed quantity of an excise year.
