Section 35(1) in The Chhattisgarh Vanijyik Kar Niyam, 1995
(1)Sales of canteen stores to the Canteen Stores Department or by the Canteen Stores department to the regimental or Unit-run canteens and approved canteen contractors in the state or by the regimental or Unit-run canteen approved canteen contractors and canteen stores department retail canteens to the members of the armed forces and or ex-servicemen of the Indian union in the State, provided the stores are obtain from the canteen stores department and there sale price does not exceed the price fixed by the quarter master general of India.Explanation. - "canteen stores" means means the goods specified in schedule II of the Act, but excluding such goods as the State Government may by order specify from time to time.
