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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(j) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Foreign Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001

(j)"Security amount" means a sum equal to 1/12th part of total payable duty calculated at the rate of Rs. 150/- per /proof litre of spirit and Rs. 10/- per bottle of Beer to be deposited in cash m Government Treasury as interest free security, refundable after the final settlement of all the claims and dues to the State Government.