Section 23(1) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
(1)Licensing authority may suspend or cancel the licence :-(a)If any bottle of liquor is found in the licensed premises on which duly has not been paid and which does not carry security hologram duly approved by the Excise Commissioner as proof of payment of duty.(b)If any other kind of liquor or intoxicating drug (for which licence is not granted) is found in the licensed premises.(c)If the affidavit submitted by the licensee at the time of application is found incorrect and assertions made therein are found to be false.(d)If the licensee is convicted of any offence punishable under the Act or any cognizable and non bailable offence or any offence punishable under Sections 482 to 489 of the Indian Penal Code.(e)If any bottle is sold below the minimum rate as fixed by the State Government under Rule 17.(f)[ (i) If the licensee of country/foreign liquor retail shop/group of shops fails to deposit the whole amount of the fixed minimum guaranteed quantity by 25th day of the month in the treasury/sub-treasury of the concerning district and submit the original challan in the district office of the concerning district he shall be liable for penalty at the rate of Rs. 48/- per P.L. of country liquor, Rs. 71.50 per PL. of spirit and Rs. 10/-per bottle of malt on the amount of minimum guaranteed quantity less deposited. [Substituted by Notification No. F/10/22/2003 CT (EX)A//(17), dated 31-3-2003.](ii)If the licensee fails to deposit the whole amount of monthwise fixed minimum guaranteed quantity and also fails to replenish the shortfall in security amount within the period prescribed consequent of the imposition of penalty.]
