[Cites 0, Cited by 1]

State of Chattisgarh - Act

The C.G. Foreign Liquor Rules, 1996

CHHATTISGARH
India

The C.G. Foreign Liquor Rules, 1996

Rule THE-C-G-FOREIGN-LIQUOR-RULES-1996 of 1996

Published on 29 March 1996
Commenced on 29 March 1996
[This is the version of this document from 29 March 1996.]
[Note: The original publication document is not available and this content could not be verified.]

The C.G. Foreign Liquor Rules, 1996Published vide Notification No. (11)-B-1-33-99-CTD-5, dated 29.3.1996Notification No. (ll)-B-l-33-99-CTD-V, dated 29.3.1996. - In exercise of the powers conferred by sub-section (1) and clauses (d), (e), (0, (g) and (h) of sub-section (2) of Section 62 of the Chhattisgarh Act, 1915 (No. II of 1915), the State Government hereby makes the following rules, the same having been previously published as required by sub-section (3) of the said Act, namely :-

1. Short title, application and commencement.

(1)These rules may be called the Chhattisgarh Foreign Liquor Rules, 1996.

(2)They shall apply to import, export, transport, sale, manufacture, compounding, blending, bottling, possession, etc., of foreign liquor including registration of labels pasted on the bottles or containers.

(3)These rules shall come into force with effect from first April, 1996.

2. Definitions.

- In these rules unless the context otherwise requires,-

(1)"Authorised Excise Officer" means the excise officer authorised by the Excise Commissioner of Chhattisgarh;

(2)"Club" means a society of persons associated together for a social intercourse or for any related purpose except acquisition of gain and registered under any enactment relating to registration of societies;[(2-A) "Commercial Club" means the club run for the acquisition of gains or for commercial purpose by a company, firm, an association of persons or any other concern.] [Inserted by Notification No. (58)-B-1-111-98-CTD-V, dated 10-12-1999.]

(3)"Compounding" means the preparation of foreign liquor by the addition of flavouring or colouring agent or both, to spirit;

(4)"Permit" means a permit issued under these rules and includes a pass and an authorisation;

(5)"Officer-in-charge" means an officer of the Excise Department not below the rank of Sub-Inspector, appointed as officer-in-charge in respect of an FL 9, FL 10, FL 11 licence or licences.

(6)"Verification" means-

(i)Examining of the seals of the bottles, containers, receptacles, etc. forming the consignment of foreign liquor, to confirm that they have not been tampered, and

(ii)Ascertaining that the quantity, the number of bottles, containers or receptacles, the date, batch number of manufacture etc. of foreign liquor being transported, exported, imported, manufactured, sold, stocked etc. tally with the details mentioned in the permit or the records maintained therefor.

(7)"Division" as referred to in these rules shall mean such territorial division comprising such districts as notified for the purpose by the State Government from time to time;

(8)[ "On licence" means a licence under which the consumption of liquor at the licensed premises is permitted. [Inserted by Notification No. (27)-B-1-1-25-2000-CTD-V, dated 31-3-2000.]

(9)"Off licence" means a licence under which the consumption of liquor at the licensed premises is not permitted.]

(10)[] [Re-numbered by Notification No. (27)-B-1-1-25-2000-CTD-V, dated 31-3-2000.] The words and expressions used but not defined in these rules, shall carry the meaning as have been assigned to them in the Chhattisgarh Distillery Rules, 1995.

3. Grant of licence for manufacture and bottling of foreign liquor.

(1)A person intending to construct and run a manufactory or bottlery shall make an application to the State Government through the Excise Commissioner, notifying his scheme and giving all relevant details.

(2)An application made under sub-rule (1) shall be accompanied by a challan in token of payment of prescribed fee deposited into the treasury.

(3)The State Government may, if satisfied about the bonafides of the proposed scheme of the applicant, accord sanction and issued a 'Letter of Intent' which shall be valid for one year from the date of communication, unless its validity is extended beyond one year.

(4)The 'Letter of Intent' communicated under sub-rule (3) shall not confer any right or privilege for grant of a licence and is liable to be revoked or withdrawn at any time in public interest after giving its holder a notice to show cause against such action and after giving him an opportunity of hearing, if he so desires.

(5)No compensation for any damage or loss shall be payable when a 'Letter of Intent' is revoked or withdrawn under sub-rule (4).

(6)The holder of 'Letter of Intent' shall not sell transfer or sub-lease it or enter into any arrangement with any other person for the construction or working of manufactory or bottlery in pursuance of the said 'Letter of Intent' without the previous sanction of the State Government.

(7)An application, in the prescribed form, for approval of the plant and machinery and map of the building, shall be submitted to the Excise Commissioner.

(8)Every application referred to in sub-rule (7) shall be accompanied by

(i)Copy of the 'Letter of Intent' issued by the State Government;

(ii)Project report of the proposed manufactory alongwith details regarding the plant and machinery and map of the manufactory building;

(iii)Any other certificate or authorisation or clearance required from Central Government, a local body, Town and Country Planning Department, Chhattisgarh Pollution Control Board and any other Department of the State Government, under any enactment or rules in force.

(9)The Excise Commissioner may, if satisfied that the applicant has fulfilled the requirements of sub-rule (8), approve the map, plant and machinery of the project for the construction and working of the manufactory.

(10)The applicant shall report to the Excise Commissioner, the date on which the construction of the building and erection of the plant and machinery are completed.

(11)In case the applicant fails to submit the completion report as contemplated in sub-rule (10) within a period of one year from the date of approval by the Excise Commissioner under sub-rule (9), the approval so granted, shall be liable to be withdrawn without compensation, for any damage or loss :Provided that, if the Excise Commissioner is satisfied that there is sufficient cause for not constructing and completing the works as per approved plan within the period of one year, he may, for reasons to be recorded in writing, grant extension of time for such period, as he may deem fit.

(12)When the Excise Commissioner is satisfied that the construction of the building and erection of the plant and machinery are complete in all respects, he may, subject to the prior approval of the State Government, grant a licence for the manufacture of foreign in Form FL 9 or FL 9-A for a period of one year, on payment of such annual licence fee as prescribed by the State Government. The licence may be renewed every year on payment of the prescribed fee as aforesaid, subject to due observance of the provisions of the Act, and rules made thereunder and conditions of the licence.

(13)No alteration or addition shall be made, without the prior permission of the Excise Commissioner, in or to the buildings of the manufactory or the plant and machinery provided that minor additions or alterations may be made by the licensee under intimation to the Excise Commissioner.

(14)The licensee shall furnish, when required, security fixed by the Excise Commissioner from time to time, for due observance of the provisions of the Act, rules made and orders issued thereunder.

(15)The licensee shall not hypothecate, sell, mortgage, transfer or sub-lease the licence or enter into any partnership for the working of the licence, without the previous permission in writing of the Excise Commissioner. Such permission, if granted, shall be endorsed on the licence.

4. Manufacture and bottling of foreign liquor under franchise arrangement.

- A licensee, who holds a licence in Form FL 9-A, shall before he begins manufacturing and bottling of any brand of foreign liquor under a franchise agreement with original manufacturer or owner of such brand outside Chhattisgarh, furnish a copy of such franchise agreement with the original manufacturer or owner, alongwith all relevant details. Similarly, if a franchise agreement made with the original manufacturer or owner of a brand is validly terminated by the franchiser or the franchisee, the franchisee shall forthwith report the fact of such termination to the Excise Commissioner and stop manufacture of the brand concerned under the franchise agreement.

5. Procurement of spirit and storage thereof.

(1)A licensee holding a licence in Form FL 9 or FL 9-A shall procure spirit for the preparation of foreign liquor by transporting it in accordance with the procedure laid down in Rule 14 and Rule 15(2). He may however, be permitted by the Excise Commissioner in special circumstances to import spirit in accordance with the procedure laid down in Rule 10 and Rule 15(1).

(2)All spirit vats and vessels shall be of such quality, size, shape and material as approved by the Excise Commissioner. They shall be properly gauged and their gauging table shall be prepared by the Authorised Excise Officer. The licensee shall provide calibrated gauging rods etc. and assist in gauging of the aforesaid vats and vessels. Use of ungauged vats and vessels shall be totally prohibited.

(3)Each vat or vessel shall have legibly painted on it in English or in Hindi, its number, capacity and the use to which it is applied and its details shall be properly registered by the officer-in-charge.

(4)Store vats shall be kept in a room or building provided with only one door. Such room or building shall be designated as the 'Spirit Room' or a 'Warehouse', and shall be kept under revenue lock.

6. Quality control.

(1)All spirit used in the manufacture of foreign liquor shall be of such standard and quality as may be prescribed or approved by the Excise Commissioner.

(2)All the containers for storing, blending, reducing, maturing and compounding the spirit shall be kept clean. Water used shall be pure and potable. No ingredient noxious to health shall be added to the spirit stored. The colouring, flavouring, essencing, aromatic agents etc. used for compounding the spirit, shall be of good quality, fit for human consumption and not deleterious to health.

(3)The licensee shall have to establish his own laboratory within the licensed premises. Such a laboratory shall be well equipped, manned by qualified technical personnel and the expenditure incurred on it shall be borne by the licensee. Sample of every batch of foreign liquor manufactured and ready for bottling shall be analyzed in the laboratory before it is bottled. The issue of a batch shall be allowed only when the sample of foreign liquor is found fit for human consumption. An attested photocopy of every such chemical analysis or test report shall be provided to the officer-in-charge free of cost. The samples shall be drawn under the supervision of and in the presence of officer-in-charge of the manufactory or bottlery.

(4)

(a)The officer-in-charge of the manufactory or bottlery may stop, pending the order of the Excise Commissioner, issue of foreign liquor which he considers not of good quality and may, on every such occasion take samples of such spirit or foreign liquor at the cost of the licensee for sending them for chemical analysis or test to the departmental laboratory or any other authorised laboratory.

(b)Excise Commissioner may also direct taking of samples at random of bottled foreign liquor and the officer-in-charge shall draw samples in accordance with the directions issued by the Excise Commissioner in this regard and send them to the departmental or authorised laboratory for chemical analysis or test.

(c)Spirit or foreign liquor, found sub-standard or unfit for human consumption on chemical analysis or test, shall be rejected and destroyed or disposed of in any other manner under the orders of the Excise Commissioner or an officer authorised by him for the. purpose. The Excise Commissioner may also permit redistillation in such cases.

7. Bottling of foreign liquor.

(1)All operations relating to the filing of bottles with foreign liquor shall be conducted under the supervision of the officer-in-charge. Bottled foreign liquor shall be stored in a separate room or rooms called the 'store for bottled liquor', which shall be secured with a revenue lock. In the bottling room, bottling vats may be kept or erected and foreign liquor manufactured may be stored therein. All spirit vats must be secured with revenue locks.

(2)Foreign liquor manufactured and bottled will be of such strength as specified by the Excise Commissioner from time to time. However, for bottled foreign liquor, a deviation margin upto 1 degree, from the proof strength declared on the label glued to it, will be permitted.

(3)Every bottle of foreign liquor shall be properly capped and sealed before being transferred to the store.

(4)The licensee shall paste a label registered with the Excise Commissioner, displaying all the particulars enumerated in sub-rule (1) of Rule 9, to every bottle after filing it with foreign liquor.

8. Sale of foreign liquor.

(1)Categories of licences. - Licences for the sale of foreign liquor shall be of the following categories and the mode of grant of these licences shall be as indicated hereunder :-

(a)FL 1-(Licence for retail sale of foreign liquor in sealed bottles, not to be consumed on the premises). - The licence in Form FL 1 shall be disposed of by auction/tender or under the 'Fee-per-bottle-system' or a combination of both the systems or in such other manner as the State Government may from time to time, by general or special order direct. The licence fee under the auction system shall be the amount of bid, accepted by the competent authority, obtained at the auctions or tenders. The scale of fee under 'Fee-per-bottle-system' shall be such as may be determined by the State Government from time to time. The licensee, holding a licence in Form FL 1, shall sell foreign liquor in sealed bottles to consumers and to FL 2, FL 3, [FL 4, FL 4-A] [Substituted by Notification No. (58)-B-1-111-98-CTD-V, dated 10-12-1999.] and FL 5 licensees.

(aa)[ FL 1-A-(An "Off" licence under auction amount adjustment system for the retail sale of foreign liquor alongwith permission to sell country liquor in sealed bottles not to be consumed on the premises). - Procedure prescribed for the disposal of FL 1 licences as indicated in clause (a) above, shall apply mutatis mutandis to the disposal of this licence also. The FL 1-A licence shall sell foreign and country liquor in sealed bottles to consumers and foreign liquor in sealed bottles to FL 2, FL 3, FL 4, FL 4-A, and FL 5 licensees.] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.]

[(aa-1) FL 1-A A-(Tribal Co-operative Society's licence for retail sale of foreign liquor in sealed bottles not to be consumed on the premises). - This Licence may be granted to a Tribal Co-operative Society in the Schedule areas of the State as specified in the Schedule appended to this Department Notification No. 531-83-V-SR, dated 19th February, 1981 in accordance with the guidelines issued by the State Government or the Excise Commissioner with the approval of the State Government, on payment of such licence fee, in such manner for the period of licence as determined by the Collector. The Tribal Co-operative Society holding licence in Form FL 1-A A shall be permitted to sell foreign liquor in sealed bottles to consumers as well as to FL 2, FL 3, FL 4 and FL 5 licences. [Inserted by Notification No. (27)-B-1-149-97-ST-V, dated 2-9-1997.]Explanation. - A Tribal Co-operative Society will be such registered Co-operative Society of which all the members belong to the Scheduled Tribes as specified in the Constitution (Scheduled Tribes) Order, 1950 in relation to Chhattisgarh.][(aa-2) FL 1-AAA-(An "On" licence under auction amount adjustment system for the retail sale of foreign liquor and country liquor with permission to consume it on the licensed premises). - Procedure prescribed for the disposal of FL 1 licence as indicated in clause (a) above shall apply mutatis mutandis to the disposal of this licence also. The holder of licence in Form FL 1-AAA shall sell foreign/country liquor to consumers which may be consumed on the licensed premises. He will however sell foreign liquor only in sealed bottles to FL 2, FL 3, FL 4, FL 4-A and FL 5 licensees.] [Inserted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.]

(aaa)FL 1-B-(AHATA-Licence). - The licence, which may be granted to an FL 1 or FL 1-A licensee only, shall permit consumption of [foreign/country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] within any premises or AHATA which shall be adjunct to the premises of FL 1 or FL 1-A licence, specifically mentioned in the schedule annexed to the licence.

(aaaa)[omitted] [Omitted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.]

(aaaaa)[ Licence in form FL 1-D. - This licence is for retail sale of foreign liquor under Chhattisgarh Excise Settlement of Licence for Retail Sale of Foreign Liquor (in districts Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001.] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.]

(b)FL 2-(Public House or Restaurant Bar Licence). - FL 2 licence holder may sell beer to the visitors to or customers of the restaurant for consumption on the licensed premises with meals or snacks.

(c)FL 3-(Hotel Bar Licence). - FL 3 licence holder may sell foreign liquor for consumption on the licensed premises to residents of such hotels for their own use or that of their guests and other casual visitors, with meals and snacks. This licence may be granted to hotels having both lodging and boarding facilities of such scale and standard as may be determined by the State Government.

(d)PL 4-(Civilian Club Licence). - A civilian club holding FL 4 licence may possess and sell foreign liquor for consumption on the licensed premises by bonafide members of such club or their guests.

(dd)[ PI 4-A-(Commercial Club). - A commercial club licence may be granted to a company, firm, association of persons or any other concern which possesses atleast five of the facilities listed below of which facilities Nos. (a-1) and (a-2) are a must:- [Inserted by Notification No. (58)-B-1-111-98-CTD-V, dated 10-12-1999.]

(a-1) Swimming pool;(a-2) Gymnasium having not less than 12 items for physical exercise;(a-3) Badminton hall;(a-4) Billiards/pool table;(a-5) Table tennis hall;(a-6) Squash Court;(a-7) Cards room;(a-8) Lawn tennis Court.The licensee may possess foreign liquor at the licensed premises and sell it thereat to members of the club or their bonafide guests when accompanied by the member of the club].

(e)FL 5-(Occasional Licence). - FL 5 licence holder may possess and sell foreign liquor at dances, sports or other forms of public occasions of purely temporary nature for consumption on the premises specified in the schedule attached with the licence.

(f)FL 6-(Military Canteen Wholesale Licence). - A military canteen holding FL 6 licence, may possess and sell foreign liquor in wholesale to FL 7 or FL 8 licensees. The licensee shall procure its requirements either by purchase from [FL 9, FL 9-A or FL 10-A] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] licensee or by importation.

(g)FL 7-(Military Canteen Retail Licence). - A military canteen approved by and attached to Armed Forces, Border Security Force, Indo-Tibetan-Border Police, [Central Industrial Security Force, Central Reserve Police Force] [Substituted by Notification No. (59)-B-1-176-99-CTD-V, dated 17-12-1999.] or any other Para-military force notified by the State Government holding FL 7 licence may possess and sell foreign liquor to FL 8 licensee or to the bonafide defence and police personnel who are duly authorised under the relevant regulations to make such purchases from such canteens. Sales shall be in sealed bottles, consumption on the premises shall be prohibited. The licensee shall procure its stocks by taking issues from FL 6 licensee.

(h)FL 8-(Military Club Licence). - A military club holding FL 8 licence, may possess and sell foreign liquor in a club or mess run for military or para-military personnel for consumption on the licensed premises by bonafide members of the said club or mess or their guests.

(i)FL 9-(Bottling Licence). - Holder of an FL 9 licence which may be granted for bottling of foreign liquor, may manufacture and bottle foreign liquor by blending, compounding and reducing spirit. The licensee may sell or transfer foreign liquor to FL 6, FL 10 and FL 11 licensees including the licensees of other States. He shall pay bottling fee at the prescribed rate.

(j)[ FL 9-A-(Special Bottling Licence). - This licence may be granted to such FL 9 licensee who has been franchised (authorised/ conferred franchise) for bottling specified labels or brands of foreign liquor by the owner of such labels or brands, when foreign liquor of such labels or brands was or is already being manufactured anywhere outside Chhattisgarh at the time of or before franchising of the concerned FL 9 licensee by the owner of the labels of brands. This licence shall also be required to be taken by an FL 9 licensee, who wants to manufacture or manufactures foreign liquor of any labels or brands belonging to or owned by the FL 9 licensee himself if foreign liquor of such labels or brands was or is already being manufactured anywhere outside Chhattisgarh.] [Substituted by Notification No. (12)-3-1-86-96-CTD-V, dated 14-5-1998.]

(k)[ FL 10-(Manufacturer's Distribution Licence). - The licence shall be exclusively for Chhattisgarh State Beverages Corporation Limited, Raipur. The licensee may purchase and stock foreign liquor of only those brands and labels, which are registered under Rule 9. [Substituted by Notification No. F-10-6-2002/CT (Ex)/V (78), dated 8-7-2002 (w.e.f. 1-4-2002).]

The licensee may purchase/ transfer stock of foreign liquor, from FL 9, FL 9-A and B-1 A licensees or from similar licensees outside Chhattisgarh State the stock manufactured/bottled by them. The licensee shall pay import fee etc., as per prevailing rules.The stock thus procured and stocked by the FL 10 licensee, may be sold to FL 1-A, FL 1-AA, FL 1-AAA or FL 1-D licensees. This licensee may stock and sell foreign liquor at more than one places/districts, as may be convenient.][(k-1) FL 10-A-(Outside Manufacturer's Central Godown Licence). - This licence shall be granted to a licensee holding an appropriate licence for the manufacture of foreign liquor outside the Chhattisgarh. [x x x] [Inserted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] The licensed premises shall be located at the headquarters of the concerned division. The licensee shall be permitted to import/stock without payment of duty only those labels of foreign liquor that are being manufactured outside Chhattisgarh under an appropriate licence and which are registered with the Excise Commissioner, Chhattisgarh under Rule 9. He shall be permitted to transfer/transport his stock of foreign liquor to any FL 10 licensee of Chhattisgarh authorised under these rules to stock/sell the concerned label. Such transfer/transport shall be without payment of duty. He may also sell to any FL 6 licensee without payment of duty and to any FL 11 licensee after prepayment of duty.]

(l)FL 11-Licence (Wholesale licence of foreign liquor). - The licensee shall stock tod sell only such foreign liquor on which duty at the prescribed rate has been prepaid and shall sell foreign liquor to such licensee/clubs as directed by the Excise Commissioner. He may also be allowed to import foreign liquor under Rule 10(2). No licence in Form FL 11 shall be granted or renewed in the State, if the "auction-money-adjustment-system" of grant of licences in Form FL 1-A is in operation as described in Rule 11(A) of General Licence Condition Rules.

(2)[Period of licences and their renewal.] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] - Licences in Forms FL 1-B, FL 2, FL 3, FL 4, FL 4-A, FL 6, FL 7, FL 8, FL 9, FL 9-A, FL 10, FL 10-A and FL 11 may be granted for one year and in Form FL 5 for a particular occasion on prepayment of licence fee fixed by the State Government which may be revised from time to time. All these licences including licences in Forms FL 9, FL 9-A, FL 10, FL 10-A and FL 11 but excluding licence in Form FL 5, will be subject to renewal every year on payment of the prescribed licence fee, subject to good conduct and clean record of the licensee and due observance of licence conditions, provisions of the Act and rules made thereunder. The licences in Forms FL 1, FL 1-A, FL 1-AAA, FL 1-B shall be granted for a period of one year or a shorter period unless directed otherwise by the State Government.

(3)[ Licensing Authorities. - Licences in Forms F.L.4, (F.L. 4A), F.L. 9, F.L. 9A, (F.L. 10, F.L.10A), and F.L. 11 shall be granted and issued by the Excise Commissioner. Licences in Forms F.L. 1, F.L. 1A, F.L. 1AA, F.L. 1AAA, F.L. IB, F.L. 2, F.L. 3, F.L. 5, F.L. 6, F.L. 7 and F.L. 8 shall be granted by the Collector of the district.] [Substituted by Notification No. F-10-8(A)/2001/CTD/V/634, dated 29-3-2001.]

(4)Minimum quantity of sale for certain licensees. - FL 6, FL 9, FL 9-A, FL 10, FL 10-A and FL 11 licensees shall not sell foreign liquor in a quantity less than 54 bulk litres in a single transaction.

(5)Procedure for application and sanction of the licences. - Application for the grant of any licence cited in sub-rule (1) shall be submitted to the licensing authority specified in sub-rule (3), who may, after necessary enquiries and observing the procedure prescribed by the State Government, or the Excise Commissioner, may grant licence if the applicant is found suitable or refuse to grant the licence.

(6)[Attachment of certain licences with the nearest FL 1, FL 1-A, FL 1-AA, FL 1-AAA, [FL 1-D] [Substituted by Notification No.(27)-B-1-25-2000-CTD-V, dated 31-3-2000.], FL 10 or FL 10-A licences.] - (a) FL 2, FL 3, FL 4, FL 4-A or FL 5 licensee shall purchase foreign liquor from such FL 1, FL 1-A, FL 1-AA, FL 1-AAA or [FL 1-D] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.] licensee of the district as may be specified by the Collector in accordance with the general directions of the Excise Commissioner or State Government. Purchase of such brands or labels, that are not available with any FL 1, FL 1-A, FL 1-AA, FL 1-AAA or [FL 1-D] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.] licensee of the district, from any similar licensee of any other neighbouring district of the State, may be authorised by the Excise Commissioner in special circumstances.

(b)Similarly, every FL 1, FL 1-A, FL 1-AA, FL 1-AAA or [FL 1-D] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.] licensee shall, after paying duty and bottle fee in his district, procure his supplies of liquor from any FL 10, FL 10-A licensee functioning in the division in which the district is situated. In case a brand or label of foreign liquor is not available with any FL 10, FL 10-A licensee of the division, or if certain special circumstances warrant so, such FL 1, FL 1-A, FL 1-AA, FL 1-AAA or [F.L. 1-D] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.] licensee may be permitted by the Excise Commissioner to purchase such brand or label from any FL 10, FL 10-A licensee operating in any other neighbouring division.

(7)[Restriction regarding stocking and sale on certain licensees.] [Substituted by Notification No. (58)-B-1-111-98-CTD-V, dated 10-12-1999.] - FL 2, FL 3, FL 4, FL 4-A, FL 5 and FL 8 licensees shall be permitted to sell foreign liquor only from open bottles in glasses or pegs for consumption on the licensed premises and foreign liquor thus sold, shall not be removable therefrom. FL 2 licensees shall be permitted to sell beer only for consumption on the licensed premises.

(8)All licensees to obtain transport permit. - Every licensee shall obtain permit in the prescribed form for transporting foreign liquor to his licensed premises.

9. Registration of labels.

(1)No foreign liquor shall be transported within, imported into, exported from and sold within Chhattisgarh, unless the following legends and details are printed on the labels pasted to the bottles of foreign liquor :-

(a)"Consumption of liquor is injurious to health".

(b)"For sale in Chhattisgarh" or "Duty not paid in Chhattisgarh" as the case may be.

(c)Batch No., Month and year of manufacture.

(d)Name and place of distillery, manufactory or bottlery.

(e)Alcoholic contents and proof strength.

(f)Brand with contents.

(g)Registration No. of the brand/label.

(2)Only such bottles or cans of foreign liquor, with labels showing legends/details as specified in sub-rule (1) duly registered with the Excise Commissioner in accordance with sub-rules (3) and (4) may be sold in, transported within, imported into, or exported from Chhattisgarh :Provided that the labels manufactured by any bottling licensee of Chhattisgarh that have been approved by the Excise Commissioner before the commencement of these rules, shall be deemed to have been duly registered under sub-rules (3) and (4).

(3)Request for approval and registration of label or labels shall be made to the Excise Commissioner by the licensee alongwith registration fee at the prescribed rate for each kind of label. Three printed copies of the label and a challan in token of payment of the prescribed registration fee in the treasury shall be enclosed alongwith the application. The format of the label shall contain the details mentioned in sub-rule (1).

(4)[ As per sub-rule (3), on receipt of application with the three sets of specimen label/labels from any manufacturing unit of foreign liquor for the registration of label/labels of I.M.F.L. to the Excise Commissioner, a copy of such specimen label/labels shall be displayed on the Notice Board of Office of the Commissioner of Excise and objections from the other manufacturing units of I.M.F.L. to be invited within 10 days of such publication and in any case no objections is received within the prescribed period and if the Excise Commissioner, after such inquiry, as he deems proper to make, finds that the pre-requisites specified in sub-rule (3) have been complied with and there is no objection to such registration, he may register it. A copy of the order denoting the registration of the label and registration number, shall be given to the applicant. No such label/labels shall be registered which bears similarity or resemblance to any prevalent label of any other manufactory.] [Substituted by Notification No F-10/69/2003/CT(Ex.)/V(90), dated 19-9-2003.]

(5)A label as aforesaid in sub-rule (1) shall not have any figure, symbol, picture, insignia, etc. that looks obsence or that may offend the religious feelings of any particular class or hurts the sentiments or pride of any group, community or institution. In case of a dispute whether a label is obscence, offensive or hurtful, the matter shall be referred to the Excise Commissioner and his decision thereon shall be final and binding.

(6)The Excise Commissioner may order cancellation of registration of a label made under sub-rule (4), if liquor sold under any such registered label is found sub-standard or if he is convinced that the sales under that label are causing financial losses to the State Government or if he is satisfied that the label is obscene, outrageous or hurtful. He shall, however, before passing such an order, given the affected licensee an opportunity to make a representation against such proposed cancellation. Consequent upon such cancellation, the Excise Commissioner may also pass suitable order regarding disposal of the stocks of the cancelled label held by any licensee and the State Government shall not be liable to pay any compensation to the licensee for any loss or damage.

10. Import of foreign liquor.

(1)No foreign liquor shall be imported into Chhattisgarh without prepayment of duty except under and in accordance with no objection certificate and/or a permit to be obtained or issued as described below :-

(a)No-objection certificate for the import of foreign liquor may be granted to FL6 and [FL 10-A] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] licensees on prepayment of import fee at the prescribed rate. No-objection certificate shall be in Form FL 21.

(b)Import of only those labels of foreign liquor shall be permitted which are registered with the Excise Commissioner under Rule 9.

(c)Excise Commissioner or an officer authorised by him may permit any licensee, to import foreign liquor imported from outside India, subject to prepayment of the prescribed import fee and bottle fee. An FL 9 or FL 9-A licensee may be permitted by the Excise Commissioner to import foreign liquor manufactured outside India in bulk for the purposes of blending without payment of bottle fee. For this purpose no-objection certificate shall be in Form FL 20.

(d)The importer shall apply to the Excise Commissioner or Collector or the authorised Excise Officer of the importing district. The relevant details i.e. the name, address of the importer and his agent at the place of export, quantity, description and alcoholic strength of the liquor, the purpose of import, the unit whence it shall be imported, the location of his licensed premises whereto the imported foreign liquor shall be transported, registration No. of the label etc. shall be given in the application.

(e)The importer shall attach to his application challans indicating that he has prepaid import fee, or bottle fee or both as the case may be at the prescribed rate in the Treasury of his district.

(f)The Excise Commissioner or Collector or the authorised Excise Officer of the importing district, may, after making necessary enquiries and satisfying himself that there is no objection to the issuance of the certificate, grant and issue no-objection certificate in Form FL 20 or FL 21, as the case may be.

(g)The no-objection certificate granted under clause (f) shall be in triplicate, Part 1 shall be retained in the office of issue, Part II shall be mailed to the authority who may authorise the export and Part 111 shall be handed over to the applicant.

(h)All importation shall be done on the authority of a valid export-pass granted by the competent authority of the exporting district. All the terms and conditions of such export pass shall be strictly adhered to, by the importer.

(i)The Excise Commissioner may authorise import of such "special liquors" as ingredient for blending purpose by an FL 9 or FL 9-A licensee as he may deem fit without payment of any duty or import fee.

Explanation. - The words "special liquors" shall include "high-bouquet-spirit", cane-juice spirit, sherry, grape spirit, malt-spirit of varying strengths and other specially flavoured spirits for blending purposes.

(2)Import of foreign liquor on prepayment of duty in Chhattisgarh may be allowed by the Excise Commissioner as indicated below :-

(a)Import of only such labels shall be permitted that are registered with the Excise Commissioner under Rule 9 provided that import of foreign liquor imported from outside India may be permitted even if its label/labels is/are not registered under Rule 9.

(b)No-objection certificate for the import of foreign liquor shall be granted to such licensee or individual as directed by the Excise Commissioner on prepayment of duty and other prescribed fees. While applying for no-objection certificate, the importer shall attach to his application a challan indicating that he has prepaid duty, or other prescribed fee or both, as the case may be, in a treasury of his district.

(c)The no-objection certificate shall be in Form FL 20.

(d)The authority granting no-objection certificate under this sub-rule shall follow the procedure described in clauses (d), (e), (f) and (g) of sub-rule (1) of this Rule.

11. Intimation of arrival of the consignment.

(1)As soon as the consignment of foreign liquor covered by the no-objection certificate and permit reaches the licensed premises, the consignee shall immediately inform the District Excise Officer in writing.

(2)On receipt of such intimation, the District Excise Officer shall depute an Excise Officer, not below the rank of sub-Inspector, for verification of the consignment. The Excise Officer, thus deputed, shall carry out the verification, make necessary entries in the permit issued by the exporting State and enter the details of the quantity received in the records and registers maintained by the licensee. He shall prepare and send a verification report to the District Excise Officer who in turn shall mail it to the authority who issued the export permit.

(3)The verification must be completed within 24 hours of such intimation in writing. Cases of discrepancies should be intimated to the District Excise Officer at once.

(4)if the consignment is not verified by an Excise Officer within 24 hours of the written intimation, the importer shall open the consignment, verify the quantity and other details and record the particulars in the prescribed registers.

(5)The consignment shall be brought intact to the licensed premises through the route mentioned in the export permit without unloading the same at any place other than the place of destination.

12. Export of foreign liquor.

(1)Export of only those labels of foreign liquor shall be permitted which are registered with the Excise Commissioner under Rule 9.

(2)Only FL, 9 or FL 9-A licensee shall be permitted to export.

(3)The exporter shall pay the prescribed export-fee in advance in the treasury of his district.

(4)The exporter shall also deposit the prescribed duty leviable on the full quantity of foreign liquor to be exported, or furnish a bank guarantee for an equal amount from a local branch of a nationalised bank or execute a bond with adequate solvent sureties for the amount in Form FL 23. After the receipt of the verification report in respect of the despatched consignment from the officer-in-charge of the importing unit, further consignment of foreign liquor involving the same or lesser amount of duty may be exported on the strength of the same cash deposit or bank guarantee or bond.

(5)Application for the grant of export permit shall be made to the Collector or the authorised Excise Officer of the exporting district or any other officer specially authorised by the Excise Commissioner. The necessary details i.e. the name, address of the exporter and his agent at the place of import, quantity, description and alcoholic strength of the foreign liquor, the purpose of export, the unit whereto it shall be exported, registration No. of label etc. shall be mentioned in the application. The exporter shall also attach to his application, a no-objection certificate or an import pass or permit issued by the authorised Excise authority of the importing district.

(6)On receipt of an application under sub-rule (5) the Collector or authorised Excise Officer shall make necessary enquiries. If he finds that conditions laid down in sub-rules (3), (4) and (5) have been satisfactorily complied with and is of the opinion that there is no objection to the issuance of the export permit, he shall, issue the permit in Form FL 22.

(7)The export permit in Form FL 22 shall be in quadruplicate. The first part shall be retained in the office of issue, the second part shall be handed over to the exporter which will cover the consignment in transit, the third and fourth parts shall be mailed under registered post to the officer-in-charge of the importing unit and the officer who has authorised the import, respectively.

13. Securing the verification report.

- The exporter shall obtain a verification report from the officer-in-charge of the importing unit and furnish it to the authority who issued the export permit within 21 days of the expiry of period of permit. If the exporter fails to do so, the leviable duty on the foreign liquor exported shall be recover from deposits made, bank guarantee furnished or the security bond executed in accordance with sub-rule (4) of Rule 12. This shall be in addition to any other penalty which may be imposed under Rule 19.In case the foreign liquor is exported to another country, the licensee exporting the liquor shall furnish documentary evidence that the consignment has actually left the country.

14. Transport of foreign liquor and spirit/E.N.A. for the manufacture of foreign liquor.

(1)FL 6, FL 10 or FL 11 licensee shall be permitted to transport and obtain foreign liquor from an FL 9, FL 9-A or FL 10-A licensee, FL 1, FL 1-A, FL 1-AA, FL 1-AAA, [FL 1-D] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.] CS 2-A and CS 2-B licensee from an FL 10 or FL 11 licensee, FL 2, FL 3, FL 4, FL 4-A and FL 5 licensees from an FL 1, FL 1-A, FL 1-AA or FL 1-AAA, [FL 1-D] [Inserted by Notification No. F-10/227/2001 /CT/V (20), dated 4-6-2001.] licensee, FL 7 licensee from FL 6 licensee and FL 8 licensee from FL 6 or FL 7 licensee respectively.[Omitted] [Omitted by Notification No. F-10-8(A)/2001/CTD/V/634, dated 29-3-2001.]

(2)No transport permit in favour of an FL 2, FL 3, FL 4, FL 4-A, FL 5, FL 6, FL 9, FL 9-A or FL 10 licensee shall be issued unless he has prepaid transport fees at the rate of [Rs. fifty] [Substituted by Notification No. F-10/12/2004/CT(Ex.)/V(42), dated 9-3-2004 (w.e.f. 1-4-2004).] for each permit in a Government treasury of his district, irrespective of the quantity to be transported. An FL 8 licensee if he takes foreign liquor from an FL 7 licensee, shall also deposit transport fee at the same rate.N.B. - An FL 9 or FL 9-A licensee shall also be required to obtain a transport permit from the officer-in-charge of such licence to cover the transfer/ transport of bottled foreign liquor from the bottlery to FL 10 licence even if, the licensed sites of both these licences are situated in the same premises.

(3)No transport permit in favour of an FL 1, FL 1-A, FL 1-AA, FL 1-AAA, [F.L.1-D] [Inserted by Notification No. F-10/227/2001 /CT/V/(20), dated 4-6-2001.], CS 2-A, CS 2-B, FL 7 or FL 11 licensee shall be issued unless the licensee deposits duty and the bottle fee at the prescribed rate in a Government treasury of the district in which his licensed premises are situated. This provision shall be applicable to an FL 8 licensee also if he transports foreign liquor from an FL 6 licensee.

(4)In case the purchasing and selling licensees are located in the same district, the Collector or authorised Excise Officer shall issue a transport permit in triplicate. The first part shall be retained in the office of issue, the second part shall be handed over to the purchaser which shall cover the consignment in transit, the third part shall be for the selling licensee for his records.

(5)In case the purchasing and selling licensees are located in different districts, the Collector or the authorised Excise Officer of the purchasing district will issue a "no-objection certificate" in triplicate of which the first part shall be retained in the office of issue, the second part shall be handed over to the purchasing licensee and the third part shall be sent to the authorised Excise Officer of the selling district. On receipt of the no-objection certificate the Collector or the authorised Excise Officer of the selling district shall issue a transport permit in quadruplicate. The first part shall be retained in the office of issue, the second part shall be handed over to the purchasing licensee and this part shall cover the consignment during transit, the third part shall be for the selling licensee for his record and the fourth part shall be mailed to the officer who had issued the no-objection certificate.

(6)No-objection certificate in favour of an FL 1/FL 1-A/FL 1-AA/FL 1-AAA/[F.L.1-D] [Inserted by Notification No. F-10/227/2001/CT/V/(20), dated 4-6-2001.]/FL 1-C/FL 7/FL 8 shall be in Form FL 13 whereas in case of FL 6/FL 10/FL 11, such NOC shall be in Form FL 12, FL 1/FL 1-A/FL 1-AA/FL 1-C or FL 7 licensee shall obtain transport permit in Form FL 16 if the selling licensee belongs to the same group, and in Form FL 17 if the selling licensee belongs to different district. An FL 8 licensee, if he obtains foreign liquor from an FL 6 licensee, shall also obtain permit as here-in-before described. An FL 6/FL 10/FL 9/FL 9-A/FL 11 licensee shall obtain transport permit in Form FL 14, if the selling licensee belongs to same district and in Form FL 15, if the selling licensee belongs to different district. An FL2/FL3/FL 4/FL 4-A/FL 5 licensee shall obtain permit in Form FL 18 if the selling licensee belongs to the same district and in Form FL 19 if the selling licensee belongs to different district, and this procedure shall apply to an FL 8 licensee also, it he obtains supplies from FL 7 licensee :[Provided that a licensee holding licence in Form CS 2-A or CS 2-B shall obtain transport permit in Form FL 16 for transporting foreign liquor to his licensed premises :] [Inserted by Notification No. (14)-B-1-42-99-CTD-V, dated 31-3-1999.][Provided that transport permit for FL 1-D licence granted under "Chhattisgarh Excise Settlement of Licence for Retail Sale of Foreign Liquor (in Districts Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001" shall be issued in Form FL 16-A by the concerned Assistant Commissioner, Excise/District Excise Officer after deposition of duty. As per this permit the officer-in-charge of the concerned FL 10 licence shall issue the foreign liquor after making entry in the schedule on the back of the permit mentioning other necessary details. Permit shall be in three parts. First part shall be kept in the issuing district, second part shall be retained by the officer-in-charge of FL 10 wholesale and third part shall be carried with foreign liquor consignment which shall be retained by the FL 1-D licensee in record.] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.]

15. Procurement of spirit/E.N.A. for the manufacture of foreign liquor.

(1)

(a)Import of spirit or ENA for the manufacture of foreign liquor without payment of duty by an FL 9 or FL 9-A licensee may be permitted by the Excise Commissioner.

(b)Every application for the issue of a no-objection certificate for the import of spirit or ENA shall be accompanied by a challan in token of depositing import fee at the prescribed rate in the importing district.

(c)The procedure laid down in clauses (d), (e), (f) and (g) of sub-rule (1) of Rule 10 shall be followed while issuing no-objection certificate.

(d)No-objection certificate for the import of spirit or ENA for this purpose shall be in Form FL 20.

(2)

(a)Transport of spirit or ENA from a D-l licensee by an FL 9 or FL 9-A licensee for the manufacturer of foreign liquor may be permitted by the Excise Commissioner.

(b)Every such application for the transport of spirit or ENA shall be accompanied by a challan showing that the prescribed transport fee has been deposited in the Treasury by the FL 9 or FL 9-A licensee.

(c)After the receipt of permission from the Excise Commissioner under clause (a) above, the officer-in-charge of the D-l licence shall issue the transport permit after following the procedure as laid down in sub-rule (4) or (5), as the case may be, of Rule 14, in Form FL 14 or FL 15.

16. Permissible limits of losses.

(1)An allowance shall be made for the actual loss of spirit by leakage, evaporation etc., and of bottled foreign liquor by breakage caused by loading, unloading, handling etc. in transit, at the rate mentioned hereinafter. The total quantity of bottled foreign liquor transported or exported shall be the basis for computation of permissible losses.

(2)Wastage allowances on the spirit transported to the premises of FL 9 or FL 9-A licensee shall be the same as given in sub-rule (4) of Rule 6 of the Distillery Rules, 1995.

(3)Maximum wastage allowance for all exports of bottled foreign liquor shall be 0.25% irrespective of distance.

(4)Maximum wastage allowance for all transports of bottled foreign liquor shall be 0.1% if the selling licensee and the purchasing licensee belong to the same district. It shall be 0.25% if they belong to different districts.

(5)If wastages/losses during the export or transport of bottled foreign liquor exceed the permissible limit prescribed in sub-rule (3) or (4), the prescribed duty on such excess wastage of bottled foreign liquor shall be recovered from the licensee.

17. Storage, racking, reduction losses.

(1)Maximum permissible limit of losses of spirit due to racking, storage, evaporation, reduction, blending etc., for FL 9 or FL 9-A licensee shall be the same as given in sub-rule (2) of Rule 6 of the Distillery Rules, 1995.

(2)No wastage allowance on storage of bottled foreign liquor stocked with [FL 6, FL 10 or FL 10-A] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] licensee is permitted. If during verification any deficiency is discovered, duty and bottle fee at the prescribed rate on the quantity found deficit shall be recoverable from the licensee in addition to any other penalty which may be imposed under Rule 19.

18. Miscellaneous.

(1)Transit of foreign liquor through Chhattisgarh shall be subject to such conditions and restrictions as may be notified by the Excise Commissioner and such conditions and restrictions shall be binding on all such transit movements.

(2)

(a)Bottle fee per quart bottle both for the spirit and the malt liquor shall be payable at the rate fixed by the State Government from time to time. Different scales of bottle fee may be prescribed for different kinds or varieties of foreign liquor including that imported from outside the country.

(b)The rate of bottle fee per magnum bottle shall be one and a half time the rate per quart bottle, the rate per pint bottle shall be half of the rate per quart bottle, and the rate per nip bottle shall be one fourth of the rate per quart bottle.

Explanation. - A bottle of the capacity of less than 191 millilitres but not less than 142 millilitres shall be classed as a nip bottle; a bottle of the capacity of less than 383 millilitres but not less than 246 millilitres shall be a pint bottle; a bottle of the capacity of less than 767 millilitres but not less than 495 millilitres shall be classed as a quart bottle, and a bottle of the capacity of not less than 767 millilitres but not more than 1000 millilitres shall be classed as a magnum bottle.

(3)No duty, tax, fee or levy shall be payable on foreign liquor exported to any other country.

(4)All export, import and transport of foreign liquor shall be at the cost and risk of the licensee. No duty import-fee, export-fee, transport-fee or bottle-fee shall be refundable on ground of any loss caused to the licensee.

(5)The exporter or transporter shall strictly follow the itinerary specified in the export or transport permit which will invariably accompany the consignment. The consignment shall be taken intact directly to the destination within the validity period of the permit and under no circumstances it shall be broken, unloaded or disposed of during transit.

(6)After the expiry or cancellation of the licence in Form FL 6, FL 9, FL 9-A, [FL 10 or FL 10-A] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] or FL 11 the licensee shall place the entire stock of spirit or bottled foreign liquor or both as the case may be, under the control of the District Excise Officer. The former licensee may be permitted to dispose of such balances within 30 days of such expiry or cancellation, to any other licensee to whom it can be sold. If he is unable to dispose of such balances in the aforesaid manner and within the prescribed time period, the Excise Commissioner may ask any other licensee of the State who is permitted under the rules to purchase such balance, to buy all or part of such balance at a rate fixed by him or give any other directions about their disposal, including their destruction. Foreign liquor left under similar circumstances with FL 1, [FL 1-A, FL 1-AA, FL 1-AAA] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.], FL 2, FL 3, FL 4, FL 5, FL 7 or FL 8 licensee shall be disposed of in accordance with the procedure laid down in General Licence Condition No. XXV.

(7)The licensee shall be bound by the orders issued by the Excise Commissioner from time to time.

(8)Every licensee under these rules shall keep his stock of foreign liquor on the premises specified in his licence only.

(9)FL 1, [FL 1-A, FL 1-AA] [Inserted by Notification No. (27)-B-1-149-97-ST-V, dated 2-9-1997.], FL 1-C, FL 2, FL 3, FL 4, FL 5, FL 7 and FL 8 licensees shall be liable to pay the difference of bottle fee on the balance of stocks of foreign liquor in the event of enhancement of the scale of bottle-fee during the currency or on the expiry of the licence, but no refunds shall be permissible to them on such stocks if the scale of bottle-fee is reduced.

(10)The Excise Commissioner may for sufficient reasons to be recorded in writing restrict the import or transport of foreign liquor by holders of foreign liquor licences, in respect of whom no quota has been fixed under the conditions of their licences.

(11)A bonafide traveller entering Chhattisgarh may import without any restriction, for his private consumption, foreign liquor not exceeding two quart bottles.

(12)The maximum quantity of foreign liquor that can be possessed by an [FL 4 or FL 4-A] [Substituted by Notification No. (58)-B-1-111-98-CTD-V, dated 10-12-1999.] licensee at any point of time shall be fixed by the licensing authority and the quantity thus fixed shall be in quart bottles and shall be entered in the licence.

(13)Bottling fee, bottle-fee, import-fee, export-fee, transport-fee and duty payable under these rules shall be such as prescribed by the State Government by issuing notifications from time to time.

(14)Duty, import-fee, bottling-fee, export-fee, may be levied on the basis of ex-distillery selling price declared by the manufacturer to the Excise Commissioner or Collector from time to time.

(15)Duty, bottle-fee, transport-fee, import-fee, export-fee, shall be deposited in the district in which the licensed premises of the licensee, transporting, importing or exporting foreign liquor is situated.

(16)It shall be lawful for the licensing authority to impose such reasonable additional conditions on any licensee as he deems proper, to ensure compliance of the provisions of the Act, rules or conditions of the licence.

(17)[ The State Government shall have the power to cancel the licence granted by any licensing authority in violation of any provision of these rules or the Act or any general guidelines or directions issued by the State Government for grant of such licence. In case a licence is cancelled by the State Government under this sub-rule, the proportionate licence fee, in respect of such licence for the remaining period for which the licence would have been in force, shall be refundable to the person concerned.] [Inserted by Notification No. (10)-B-1 -98-96-CTD-V, dated 4-4-1997.]

(18)[ If holder of a licence granted by any licensing authority under these rules, is convicted of an offence under the Act or for breach of the rules or conditions of the licence, and the Licensing Authority on the proposal of the District Excise Officer or any officer authorised by him in this behalf, does not act to suspend or cancel the licence under the provisions of Section 31 of the Act, the State Government or an officer authorised by it in this behalf after hearing the licensee may suspend or cancel the licence.] [Inserted by Notification No. (2)-B-1-25-98-CTD, dated 6-3-1998.]

(19)[ Omitted] [Omitted by Notification No. F-10-8(A)/2001/CTD/V/634, dated 29-3-2001.]

19. Penalties.

(1)Without prejudice to the provisions of the Act, or condition No. 4 of licence in Form FL 1, condition No. 7 of licence in Form FL 2, condition No. 4 of licence in Form FL 3, the Excise Commissioner or the Collector may impose a penalty not exceeding Rs. 50,000 for contravention of any of these rules or the provisions of the Act or any other rules made under the Act or the order issued by the Excise Commissioner.

(2)On all deficiencies in excess of the limits allowed under sub-rule (2) of Rule 16 and sub-rule (1) of Rule 17, the FL 9 or FL 9-A licensee shall be liable to pay penalty at a rate not exceeding Rs. 25 per proof litre in case of spirit and Rs. 65 in case of foreign liquor excluding beer as may be imposed by the Excise Commissioner or any officer authorised by him :Provided that if it be proved to the satisfaction of the Excise Commissioner or the authorised officer that such excess deficiency or loss was due to some unavoidable cause, he may waive the penalty impossible under this sub-rule.

(3)The Excise Commissioner or the Collector may suspend or cancel the licence under Section 31 of the Act upon a contravention of any of these rules or provisions of the Act, or any other rules made under the Act, or the orders issued by the Excise Commissioner.

20. Taking security from FL 2 and FL 3 licences.

- Every FL 2 and FL 3 licensee shall furnish cash security or bank guarantee for an amount fixed by the State Government or the Excise Commissioner for due compliance of licence conditions. In case any penalty is imposed on a licensee owing to infraction of any licence condition, the penalty thus imposed shall be paid by him forthwith and in case of default the amount of penalty shall be recovered from the cash security or the bank guarantee as aforesaid. In such an eventuality, the bank guarantee or the cash security shall be indemnified to that extent by the licensee within 7 days.

21. Repeals.

- All rules corresponding to these rules in force immediately before the commencement of these rules are hereby repealed in respect of matters covered by these rules :Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.Form FL 1Licence for Retail Sale of Foreign LiquorUnder Clause (a) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 1996 and in consideration of an annual licence fee of Rs......... and subject to payment of the prescribed duty and bottle fee, this licence is hereby granted to......... to sell foreign liquor in retail at the licensed premises situated in......... in the town/village........... District......... from......... to.......... 199.... subject to the following conditions :-Conditions

(1)The shop shall be established at the premises approved by the licensing authority as indicated in the Schedule below and the site shall not be changed without previous permission of the licensing authority.

(2)Foreign liquor shall be stocked and sold in sealed bottles only.

(3)The licensee shall not sell or have in his stock foreign liquor which is unfit for human consumption.

(4)

(i)The minimum quantity of spirit and Malt liquor which shall be brought for sale from FL 11 Licensee/Licensees is fixed as below :-

Minimum quantity in PL/BLYearly MonthlySpiritMalt Liquor

(ii)If the licensee fails to lift the minimum quantity of spirit fixed for a month, the Collector may impose penalty at such rate on the quantity of spirit by which the actual quantity of spirit lifted falls short of the minimum quantity fixed above as given below :-

(a)	Where such shortfall does not exceed 500 proof litres.	Up to Rs. ............. Per PL
(b)	Where such shortfall exceeds 500 but not exceed 1000 prooflitres.	Up to Rs. ............. Per PL
(c)	Where such shortfall exceeds 1000 proof litres.	Up to Rs. ............. Per PL

(iii)If the licensee fails to lift the minimum quantity of Malt liquor fixed for a month, the Collection may impose penalty at such rate on the quantity of Malt liquor by which the actual quantity of Malt liquor lifted falls short of the minimum quantity fixed above as given below :-

(a)	Where such shortfall does not exceed 500 bulk litres.	Up to Rs. ............. Per BL
(b)	Where such shortfall exceeds 500 BL but not exceed 1000 bulklitres.	Up to Rs. ............. Per BL
(c)	Where such shortfall exceeds 1000 bulk litres :	Up to Rs. ............. Per BL

Provided that if at the end of the financial year-

(i)full amount of the minimum quantity of spirit or Malt liquor fixed for the year has been lifted, the amount of penalty so recovered or deposited shall be refunded.

(ii)the licensee fails to lift the minimum quantity of spirit or malt liquor fixed for a year, the Collector shall fix the amount of penalty as above on the quantity of spirit or malt liquor by which the actual quantity lifted has fallen short and recover or refund the amount of penalty as the case may be.

(5)Consumption of liquor on the premises is prohibited.

(6)The licensee shall preserve all the permits and invoices of stocks received in proper order and produce them before the inspecting authorities.

(7)The licensee shall maintain day-to-day true account of all the quantity of foreign liquors received, stocked and sold.

(8)The licensee shall purchase foreign liquor from FL 11 licensee/licensees.

(9)The licensee shall stock and sell only that foreign liquor on which duty and bottle fee has been paid.

(10)The licensee is bound by the general licence conditions except conditions XIII, XXV11 and XXX.

(11)On breach of any condition of this licence or provision of Chhattisgarh Excise Act, 1915 or rule made thereunder or order issued by the Excise Commissioner, this licence may be suspended or cancelled by the licensing authority.CollectorDistrict..........Date..............

Showing the Licensed Premises

Description of site	Boundaries of the licensed premises
North	East	South	West
(1)	(2)	(3)	(4)	(5)

Form FL 1-A[An "Off" licence, under auction amount adjustment system for retail sale of foreign liquor with permission to sell country liquor also, not to be consumed on the licensed premises] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.]Under Clause (aa) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 1996 a licence is hereby granted to Shri............. Resident of............. to sell [foreign/country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] by retail in the Shops at........ as described in the Schedule I given below from........... to............ auctioned in a group of shops known as................ in consideration of an auction amount of Rs............ subject to the following conditions :-Conditions

(1)The shop shall be located at the place described in Schedule I annexed hereto. The site specified in the Schedule shall not be changed without previous sanction of the licensing authority.[(1-A) In case of lack of adequate space in the approved premises of the shop for storage of [foreign/country liquor] [Substituted by Notification No. (42) B-1-62-96-CTD-V, dated 7-9-1996.], the Licensing Authority may, on being satisfied about the need for additional storage space for [foreign/ country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.], permit the licensee to store [foreign/country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] in a godown located in the vicinity of the approved premises of the shop. The description of such godown as may be approved by the licensing authority, shall be entered in Schedule I.]

(2)The payment of auction amount shall be in accordance with Rule II-A of General Licence Condition Rules.In case of default in the payment of the monthly instalment of auction amount, the Collector may in addition to taking action as provided in General Licence Condition Rule II-A, cancel the licence for such default. Any loss of revenue consequent upon such cancellation shall be recoverable from the licensee as arrears of land revenue.

(3)The licensee shall sell only those labels/brands of Foreign Liquor which are registered with the Excise Commissioner.

(4)The licensee shall stock and sell [foreign/country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] in sealed bottles.[(4-A) The licensee shall stock and sell all those labels/brands of foreign liquor which are popular and in demand in the local consumers. The Collector or the District Excise Officer may direct the licensee to keep such brands/labels of foreign liquor which are in his opinion in demand in the consumers or FL 2/FL 3 licensees and on being so directed the licensee shall forthwith comply with the directions given in this behalf.] [Inserted by Notification No. (15)-B-1-9-99-CTD-V, dated 31-3-1999.]

(5)The licensee shall not sell and stock [foreign/country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] which is unfit for human consumption.

(6)The licensee will obtain his supplies from any FL 10 licensee of......... division only unless otherwise specially permitted by the Excise Commissioner in this regard on prepayment of the prescribed duty and bottle fee.[(6-A) The licensee shall procure his supplies of country liquor from a CS 2-A shop of the same group designated for the purpose by the licensing authority and shall not stock/sell country liquor procured for any other source.(6-B) The licensee shall stock sufficient quantity of country liquor to meet local demand of the consumers. He shall transport country liquor to his licensed premises or additional godown from the shop designated under condition 6-A above on the authority of a permit in Form CS 4 to be granted by the circle Excise Sub-Inspector.(6-C) The licensee shall purchase from customers empty bottles of country liquor, specially prepared for the excise department, which are in good condition, at the rate fixed by the Government and return them to the CS 2-A shop designated under condition No. 6-A above.(6-D) The licensee shall not charge from the consumers on account of the cost of the bottle and sealing charges more than the rate fixed by the Government.(6-E) The licensee shall affix in front of his shop a signboard in Hindi showing the selling rates of sealed bottles of country liquor, the sealing charges for glass bottles and the rates at which the empty glass bottle of 750, 375, 180 millilitres shall be repurchased.(6-F) The licensee shall keep a correct account of daily transactions of empty bottles in the Form prescribed in condition No. 6 of CS 2-A licence.(6-G) The licensee shall return all the empty bottles of country liquor in stock with him on the preceding date to the authorised agent of the designated CS 2-A shop whenever he goes for taking supply therefrom, obtain a receipt therefor and paste it in the register of empty bottles mentioned in condition No. 6-E above.] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.]

(7)The licensee shall not stock and sell [foreign/country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] on which the prescribed duty and bottle fee has not been prepaid.

(8)[ The Licensee shall maintain correct day-to-day label-wise account of all [foreign/country liquor] [Substituted by Notification No. (42J-B-1-62-96-CTD-V, dated 7-9-1996.] indicating clearly the stocks received and sold at the shop premises. In case the licensee has been permitted to store [foreign/country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] in a godown in addition to the approved shop premises under condition number (1-A) the licensee shall also maintain day-to-day label-wise correct account of stock of [foreign/country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] stored in such godown. Transportation of [foreign/country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] from the godown to the premises of the shop of the licensee shall be covered by a pass to be issued by an authorised officer not below the rank of Sub-Inspector Excise. The stock books maintained at the shop and the godown shall clearly show the transfer of [foreign/country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] between such godown and the shop. The licensee shall not conduct sale of [foreign/country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] from the godown.]

(9)The licensee shall preserve all the relevant permits alongwith the invoices of foreign liquor in chronological sequence and produce them alongwith daily accounts register to the inspecting authorities on demand.

(10)Consumption on the premises of [foreign/country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] sold under the licence is prohibited.

(11)The licensee shall keep the shop closed and will not sell [foreign/ country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] on the days mentioned in Schedule II annexed to the licence.

(12)The licensee shall be bound by General Licence Conditions except conditions XIII, XXVII and XXX.

(13)On breach of any condition of this licence or provisions of Chhattisgarh Excise Act, 1915 or rules made thereunder or orders issued by the Excise Commissioner, this licence may be suspended or cancelled by the Collector.Date.........

(Collector)District........

I

Description of site	Boundaries of the shop
North	East	South	West
(1)	(2)	(3)	(4)	(5)

II

[Form FL 1-AA] [Substituted by Notification No. (27)-B-1-149-97-ST-V, dated 2-9-1997.]Licence for retail Sale of Foreign Liquor by Tribal Co-operative SocietyUnder Clause (aa-1) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 1996 and in consideration of licence fee of Rs.......... to be paid in monthly instalment in accordance with Rule II-B of General Licence Conditions Rules, this licence is hereby granted to........ to sell foreign liquor in retail at the licensed premises situated in....... in the town/village...... district........ from........ to...... 199..... subject to the following conditions :-Conditions

1. The shop shall be established at the premises approved by the licensing authority as indicated in the Schedule I annexed to this licence and the site shall not be changed without previous permission of the licensing authority.

2. The licensee shall stock and sell foreign liquor in sealed bottles.

3. Consumption of liquor on the premises is prohibited.

4. The licensee shall not sell or have in his stock foreign liquor which is unfit for human consumption.

5. The licensee shall sell only those labels/brands of foreign liquor which are registered with the Excise Commissioner.

6. The licensee will obtain his supplies from any FL 10 licensee of........ division only, unless otherwise specially permitted by the Excise Commissioner in this regard, on pre-payment of the prescribed duty and/or bottle fee.

7. The licensee shall not stock and sell foreign liquor on which the prescribed duty and/or bottle-fee has not been pre-paid.

8. The licensee shall maintain correct day-to-day account of all foreign liquor brand-wise and label-wise indicating clearly the stock received and sold.

9. The licensee shall preserve all the relevant permits along with the invoice of foreign liquor in chronological sequence and produce them along with daily accounts register to the inspecting authorities on demand.

10. The licensee shall keep the shop closed and will not sell foreign liquor on the days mentioned in Schedule II annexed to the licence.

11. The licensee shall be bound by general licence conditions except conditions II, II-A, XIII, XXVII and XXX.

12. On breach of any condition of this licence or provision of Chhattisgarh Excise Act, 1915 or rules, made thereunder or order issued by the Excise Commissioner, the licence may be suspended or cancelled by the licensing authority.

Date...............CollectorDistrict........

I

Showing the Licensed Premises

Description of site	Boundaries of the licensed premises
North	East	South	West
(1)	(2)	(3)	(4)	(5)

II

[Form FL 1-AAA] [Inserted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.](An "On" licence under auction amount adjustment system for the retail sale of foreign liquor with permission to sell country liquor also to be consumed on the licensed premises). Under clause (aa-2) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 1996 a licence is hereby granted to Shri............ resident of...... to sell foreign/country liquor by retail in the shop at.......... as described in the Schedule I given below from........... to............ auctioned in a group of shops known as.......... in consideration of an auction amount of Rs........ subject to the following conditions :-Conditions

(1)The shop shall be located at the place described in Schedule I appended hereto. The site specified in the Schedule shall not be changed without previous sanction of the licensing authority.

(2)In case of lack of adequate space in the approved premises of the shop for storage of foreign/country liquor, the licensing authority may, on being satisfied about the need for additional storage space for foreign/country liquor, permit the licensee to store foreign/country liquor in a godown located in the vicinity of the approved premises of the shop. The description of such godown as may be approved by the licensing authority, shall be entered in Schedule I.

(3)The payment of auction amount shall be in accordance with Rule II-A of General Licence Conditions Rules. In case of default in the payment of the monthly instalment of auction amount, the Collector may, in addition to taking action as provided in General Licence Condition Rule II-A, cancel the licence for such default. Any loss of revenue consequent upon such cancellation shall be recoverable from the licensee as arrears of land revenue.

(4)The licensee shall sell only those labels/brands of foreign liquor which are registered with the Excise Commissioner.

(5)The licensee shall stock and sell foreign/country liquor in sealed bottles. He shall not alter or tamper with seals, labels or caps on the bottles.

(6)The licensee shall stock and sell all those labels/brands of foreign liquor which are popular and in demand in the local consumers. The Collector or the District Excise Officer may direct the licensee to keep such brands/labels of foreign liquor which are in his opinion in demand in the consumers or FL 2/FL 3 licensees and on being so directed the licensee shall forthwith comply with the direction given in this behalf.

(7)The licensee shall not sell and stock foreign/country liquor, which is unfit for human consumption.

(8)The licensee will obtain his supplies of foreign liquor from any FL 10 licensee of division only unless otherwise specially permitted by the Excise Commissioner in this regard on prepayment of the prescribed duty.

(9)The licensee shall procure his supplies of country liquor from a CS 2-A shop of the same group designated for the purpose by the licensing authority and shall not stock/sell country liquor procured from any other source.

(10)The licensee shall stock sufficient quantity of country liquor to meet local demand of consumers. He shall transport country liquor to his licensed premises or additional godown from the shop designated under condition No. 9 above on the authority of a permit in Form CS 4 to be granted by the circle Excise Sub-Inspector.

(11)The licensee shall purchase from consumers empty bottles of country liquor specially prepared for the Excise Department that are in good condition at the rate fixed by the Government and return them to the CS 2-A shop designated under condition No. 9 above.

(12)The licensee shall not charge from the consumers on account of the cost of the bottle and sealing charges more than the rate fixed by the Government.

(13)The licensee shall affix in front of his shop a signboard in Hindi showing the selling rates of sealed bottles of country liquor, the sealing charges for glass bottles and the rates at which the country liquor empty glass bottles of 750, 375,180 millilitres shall be repurchased.

(14)The licensee shall keep a correct account of daily transaction of empty bottles of country liquor in the Form prescribed in condition No. 6 of CS 2-A licence.

(15)The licensee shall return all the empty bottles of country liquor in stock with him on the preceding date to the authorised agent of the designated CS 2-A shop whenever he goes for taking supply therefrom, obtain a receipt therefore and paste it in the register of empty bottles mentioned in condition No. 13 above.

(16)The licensee shall not stock and sell foreign/country liquor on which the prescribed duty has not been prepaid.

(17)The licensee shall maintain correct day-to-day label-wise account of all foreign/country liquor indicating clearly the stock received and sold at the shop premises. In case the licensee has been permitted to stock foreign/ country liquor in a godown in addition to the approved shop premises under condition number 2, the licensee shall also maintain day-to-day label-wise correct account of stock of foreign/country liquor stored in such godown. Transportation of foreign/country liquor from the godown to the premises of the shop of the licensee shall be covered by a pass to be issued by an authorised officer not below the rank of Sub-Inspector, Excise. The stock books maintained at the shop and the additional godown shall clearly show the transfer of foreign/ country liquor between such godown and the shop. The licensee shall not conduct sale of foreign/country liquor from the additional godown.

(18)The licensee shall preserve all the relevant permits alongwith the invoices of foreign liquor in chronological sequence and produce them alongwith daily accounts register to the inspecting authorities on demand.

(19)Drinking of foreign/country liquor on the licensed premises is permitted to the purchaser to whom foreign/country liquor has been sold under this licence but drunkenness leading to disorderly and unruly behaviour by the consumer is prohibited.

(20)The licensee shall keep the shop closed and will not sell foreign/ country liquor on the days mentioned in Schedule II appended to the licence.

(21)The licensee shall be bound by General Licence Conditions except condition XIII, XXVII and XXX.

(22)On breach of any condition of this licence or provision of Chhattisgarh Excise Act, 1915 or rule made thereunder or order issued by the Excise Commissioner, this licence may be suspended or cancelled by the Collector.Date.............CollectorDistrict......

I

Description of site	Boundaries of the shop
North	East	South	West
(1)	(2)	(3)	(4)	(5)

II

Form FL 1-BUnder Clause (aaa) of sub-rule (1) of Rule 8 of Foreign Liquor Rules, 1996, and in consideration of Rs............ as fee which has been paid in advance, Shri............ holder of FL 1-A Licence for........... is permitted to allow consumption of [foreign/country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] in the Ahata (Enclosure)/ described in Schedule I given below from............... to..............subject to the following conditions :-Conditions

(1)The licensee will permit consumption of [foreign/country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] in the Ahata (enclosure) described in Schedule I.

(2)The licensee shall in no circumstances change the site specified in the schedule without previous permission of the licensing authority.

(3)The licensee shall allow the consumption in the Ahata only of that [foreign/country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] which has been sold from his licensed shop at........ to which the Ahata is attached.

(4)The licensee shall not permit consumption of [x x x] [Omitted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] intoxicating drugs in the licensed premises.

(5)The licensee shall neither stock nor sell [foreign/country liquor] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] from the licensed premises under this licence.

(6)The licensee may provide reasonable facilities to the consumers but shall not permit singing, dancing, rowdy or unruly behaviour.

(7)In case the FL 1-A licence, to which the Ahata under this licence is attached, is suspended, cancelled or withdrawn by the Collector, this Ahata licence shall also be deemed to have been suspended, cancelled or withdrawn, as the case may be, forthwith.

(8)The licensee shall keep the Ahata closed on the days mentioned in Schedule II annexed to this licence.

(9)The licensee shall be bound by General Licence Conditions except conditions II, XIII, XXVII and XXX.

(10)On breach of any condition of this licence or provisions of Chhattisgarh Excise Act, 1915 or rules made thereunder or orders issued by the Excise Commissioner, this licence may be suspended or cancelled by the Collector.Date...................

(Collector)District................

I

(Showing Details of Ahata Boundaries)

Description of site	Boundaries of the licensed Ahata
North	East	South	West
(1)	(2)	(3)	(4)	(5)

(Collector)District.........

II

[Form FL 1-C Omitted] [Omitted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.]Form FL 2(Restaurant Bar Licence)Under Clause (b) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 1996 and in consideration of Rs.............. which has been paid in advance, licence is hereby granted to Shri......... Resident of........ to sell Beer from open bottles with meals or snacks at the licensed premises of the restaurant described in the Schedule below and situated in.......... in the town of....... from...... to......... subject to the following conditions :-Conditions

(1)The licensee shall purchase foreign liquor from such [FL 1-A, FL 1-AA or FL 1-AAA] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] licensees of the district as may be specified by the Collector.

(2)The beer sold under this licence must be consumed on the premises.

(3)The licensee shall sell only loose beer from open bottles with meals or snacks.

(4)The licensee shall not stock and sell beer which is unfit for human consumption.

(5)The licensee shall preserve all the permits and invoices of stocks received in proper order and produce them before the authorised officer for inspection.

(6)The licensee shall maintain day-to-day true account of all the beer received, stocked and sold.

(7)

(a)The minimum quantity of malt liquor which shall be brought for sale, from an FL 1 or FL 1-A licensee, is fixed as below :-

Minimum Quantity in Bulk LitresYearly Monthly

(b)Where the licensee fails to lift the minimum quantity of malt fixed for a month, the Collector may impose penalty at the rate [upto Rs. three and paise fifty] [Substituted by Notification No. (33) B-1-13-96-CTD-V, dated 6-8-1996.] for every bulk litre of beer on the quantity short listed :

Provided that-

(i)If at the end of the financial year or period of licence as the case may be full minimum quantity of malt liquor fixed for the year or period of licence, is lifted, the amount of penalty so recovered or deposited shall be refunded.

(ii)If the licensee fails to lift the minimum quantity of malt liquor fixed for the year or the period of the licence, the Collector shall fix the amount of penalty as above on the total quantity of malt liquor short lifted and recover or refund the amount of penalty as the case may be.

[(7-A) The licensee shall not stock more than 600 bottles of beer at any time.] [Substituted by Notification No. (27)-B-1-29-98-CTD, dated 6-3-1998.]

(8)The licensee is bound by General Licence Conditions except condition II, XXVII and XXX.

(9)On breach of any condition of this licence or provisions of Chhattisgarh Excise Act, 1915 or rules made thereunder or orders issued by the Excise Commissioner, this licence may be suspended or cancelled by the Licensing Authority.Date....................Licensing Authority

Schedule 11

Description of site	Boundaries of the licensed premises
North	East	South	West
(1)	(2)	(3)	(4)	(5)

Form FL 3Hotel Bar LicenceUnder Clause (c) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 1996 and in consideration of licence fee of Rs........ which has been paid in advance, licence is hereby granted to......... to sell foreign liquor from open bottles at the hotel situated in........... street in the town of ............ the boundaries of which are described in the schedule annexed hereto from......... to.............. subject to the following conditions:-Conditions

(2)Foreign liquor shall be sold to residents in the hotel or to their guests and to the visitors going to the restaurant of the hotel with meals or snacks. The foreign liquor sold under this licence must be consumed on the premises.

(3)The licensee shall sell only loose foreign liquor from open bottles.

(4)

(a)The minimum quantity of spirit and malt liquor which shall be brought for sale from an [FL 1-A, FL 1-AA or FL 1-AAA] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] licensee is fixed as below:-

Minimum quantity in PL/BLYearly MonthlySpiritMalt liquor

(b)Where the licensee fails to lift the minimum quantity of spirit or beer fixed for a month, the Collector may impose penalty at the rate of [upto Rs. sixty-five and Rs. three and paise fifty] [Substituted by Notification No. (33) B-1-13-96-CTD-V, dated 6-8-1996.] for every proof or bulk litre of spirit or beer respectively, on the quantity short lifted :

Provided that-

(i)If at the end of the financial year or period of licence as the case may be, full minimum quantity of spirit or malt liquor fixed for the year or period of licence, is lifted, the amount of penalty so recovered or deposited shall be refunded.

(ii)If the licensee fails to lift the minimum quantity of spirit or malt liquor fixed for the year or the period of the licence, the Collector shall fix the amount of penalty as above on the total quantity of spirit or malt liquor short lifted and recover or refund the amount of penalty as the case may be.

(5)The licensee shall not stock and sell foreign liquor which is unfit for human consumption.

(6)All foreign liquor other than malt liquor, shall be stocked in sealed bottles, each containing at least 750 millilitres, except the ones that have been opened for sale. Possession of sealed bottles or empties of less than 750 millilitres capacity is prohibited.[(6-a) The licensee shall not stock more than 240 quart bottles of spirit and 480 bottles of beer at any time :] [Inserted by Notification No. (2)-B-1-29-98-CTD, dated 6-3-1998.][Provided that the Excise Commissioner may having regard to the class or standard of the hotel and number as also occupancy of the rooms, permit possession of stock of foreign liquor including beer in excess of the above quantity.] [Inserted by Notification No. (14)-B-1-29-98-CTD-V, dated 23-5-1998.]

(7)The licensee shall preserve all the permits and invoices of stocks received in proper order and produce them before the authorised officers for inspection.

(8)The licensee shall maintain day-to-day true account of all foreign liquor received, stocked and sold.

(9)The licensee is bound by General Licence Condition except condition II, XXVII and XXX.

(10)On breach of any condition of this licence or provision of Chhattisgarh Excise Act, 1915 or rules made thereunder or orders issued by the Excise Commissioner, this licence may be suspended or cancelled by the Licensing Authority.Date....................Licensing Authority

Schedule 12

(Schedule Showing the licensed premises)

Description of site	Boundaries of the licensed premises
North	East	South	West
(1)	(2)	(3)	(4)	(5)

Licensing AuthorityForm FL 4Licence for possession and sale of foreign liquor by a club run by civiliansUnder Clause (d) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 1996 and in consideration of a licence fee of Rs........... which has been paid in advance, this licence is hereby granted to......... club at........ in the district of.......... their boundaries of which are described in the schedule to sell foreign liquor from open bottles to its bonafide members from........... to.......... subject to the following conditions :-Conditions

(2)Foreign liquor shah be sold only to and consumed by the bonafide members of the club and their guests on the licensed premises.

(3)The licensee shall not sell and stock foreign liquor which is unfit for human consumption.

(4)The maximum quantity that may be possessed at a time under this licence shall be quart bottles of spirit and quart bottles of malt liquor.

(5)All foreign liquor other than malt liquor shall be stocked in sealed bottles, each containing at least 750 millilitres, except the ones that have been opened for sale. Possession of sealed bottles or empties of less than 750 millilitres capacity is prohibited.

(6)The licensee shall sell only loose foreign liquor from bottles.

(7)The licensee shall preserve all the permits and invoices of stocks received in proper order and produce them for inspection whenever required by the inspecting authorities.

(8)The licensee shall maintain day-to-day true account of foreign liquor received, stocked and sold.

(9)The licensee shall be responsible for the due observance of the licence conditions and shall prepare, produce and submit the required accounts, returns for inspection whenever demanded by any Excise Officer.

(10)The licensee is bound by General Licence Conditions except conditions II, XXVII and XXX.

(11)On breach of any condition of this licence or provisions of the Chhattisgarh Excise Act, 1915 or rules made thereunder or orders issued by the Excise Commissioner, this licence may be suspended or cancelled by the Licensing Authority.Date............Excise Commissioner,Chhattisgarh

Schedule 13

(Schedule Showing the licensed premises)

Description of site	Boundaries of the licensed premises
North	East	South	West
(1)	(2)	(3)	(4)	(5)

[Form FL 4-A] [Inserted by Notification No. (58)-B-1-111-98-CTD-V, dated 10-12-1999.]Licence for possession and sale of foreign liquor in the premises of a commercial clubUnder Clause (dd) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 1996 and in consideration of a licence fee of Rs........ which has been paid in advance, this licence is hereby granted to....... for........ club run by it at....... in the district of........ the boundaries of which are described in the schedule, to sell foreign liquor from open bottles to bonafide members of the club or their guests from........ to....... subject to the following conditions :-Conditions

(1)The licensee shall purchase foreign liquor from such [FL 1-A, FL 1-AA or FL 1-AAA] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.]. Be it enacted by the Chhattisgarh Legislature in the licensee of the district as may be specified by the Collector.

(2)Foreign liquor shall be sold only to and consumed by the members of the club and their guests when accompanied by the member of the club at the licensed premises.

(3)The licensee shall not sell and stock foreign liquor which is unfit for human consumption.

(4)The maximum quantity that may be possessed at a time under this licence shall be quart bottles of spirit and quart bottles of malt liquor.

(5)All foreign liquor other than malt liquor shall be stocked in sealed bottles, each containing at least 750 millilitres except the ones that have been opened for sale. Possession of sealed bottles or empties of less than 750 millilitres capacity is prohibited.

(6)The licensee shall sell only loose foreign liquor from bottles to the members of the club or their guests.

(7)The licensee shall preserve all the permits and invoices of stocks received in proper order and produce them for inspection whenever required by the inspecting authorities.

(8)The licensee shall maintain day-to-day true account of foreign liquor received, stocked and sold.

(9)The licensee shall be responsible for the due observance of the licence conditions and shall prepare and produce the required accounts, returns for inspection whenever demanded by any Excise Officer.

(10)The licensee is bound by General Licence Conditions except conditions II, XXVII and XXX.

Schedule 14

(Schedule Showing the licensed premises)

Description of site	Boundaries of the licensed premises
North	East	South	West
(1)	(2)	(3)	(4)	(5)

Form FL 5Occasional LicenceUnder Clause (e) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 1996 and in consideration of licence fee of Rs......... which has been paid in advance, licence is hereby granted to....... to sell foreign liquor in retail from open bottles at the licensed premises described in the schedule below from......... to........... both days inclusive, subject to the following conditions :-Conditions

(2)The licence permits sale of loose foreign liquor for consumption on the premises.

(3)The licensee shall not sell and stock foreign liquor which is unfit for human consumption.

(4)The maximum quantity that may be possessed at a time under this licence shall be as fixed by the District Excise Officer.

(6)The licensee shall preserve all the permits and invoices of stocks received in proper order and produce them for inspection.

(7)The licensee shall maintain day-to-day true account of all foreign liquor received, stocked and sold.

(8)Sale under this licence may be made from........ a.m./p.m. to...........a.m./p.m.

(9)The licensee shall be personally responsible for the due observance of the licence conditions.

(10)The licensee shall submit a return incorporating all the relevant details about purchase, sales, balance etc. within 3 days of the expiry of the licence.

(11)The licensee is bound by General Licence Conditions except conditions II, XVI, XXVII, XXIX and XXX.

(12)On breach of any condition of this licence or provisions of the Chhattisgarh Excise Act, 1915 or rules made thereunder or orders issued by the Excise Commissioner, this licence may be suspended or cancelled by the Licensing Authority.Date.................

(Collector)District..........

Schedule 15

(Schedule Showing the licensed premises)

Description of site	Boundaries of the licensed premises
North	East	South	West
(1)	(2)	(3)	(4)	(5)

Form FL 6Military Canteen Wholesale LicenceUnder Clause (f) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 1996 and in consideration of licence fee of Rs.......... which has been paid in advance, licence is hereby granted to......... to sell foreign liquor in wholesale from the licensed premises situated in the town of....... in the district of.......... and described in the schedule below from...... to..... subject to the following conditions :-Conditions

(1)The licensee shall procure its/his requirements either by purchases from [FL 9, FL 9-A or FL 10-A] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] licensee or by importation, after paying the prescribed fee.

(2)The licensee shall sell foreign liquor only to FL 7 or FL 8 licensees.

(3)The licensee shall preserve all the permits and invoices of stocks received in proper order and produce them before the inspecting authorities whenever directed.

(4)Cartons containing Whisky, Rum, Brandy, Gin, Beer etc. shall be arranged, stocked and stacked separate from one another.

(5)The licensee shall leave an accessible passage free of packages in the middle as well as along the walls of the store-room to facilitate free movement and verification of foreign liquor.

(6)The licensee shall maintain day-to-day true account of all the foreign liquor received stocked and sold.

(7)The licensee shall be bound by the General Licence Conditions except condition II, XIII, XVI, XXV, XXVI, XXVII, XXX and XXXII.

(8)On breach of any condition of this licence or provision of the Excise Act, 1915 or rules made thereunder or order issued by the Excise Commissioner, this licence may be suspended or cancelled by the Licensing Authority.Date....................

(Collector)District........

Schedule 16

(Schedule Showing the licensed premises)

Description of site	Boundaries of the licensed premises
North	East	South	West
(1)	(2)	(3)	(4)	(5)

Form FL 7Military Canteen Retail LicenceUnder Clause (g) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 1996 and in consideration of a licence fee of Rs........... which has been paid in advance, licence is hereby granted to......... to sell foreign liquor in retail at the canteen attached to......... and described in the schedule below in the town of......... district of........ from......... to......... subject to the following conditions :-Conditions

(1)The licensee shall purchase foreign liquor from FL 6 licensee after paying duty and bottle fee at the prescribed rate.

(2)The licensee shall sell foreign liquor only to persons duly authorised under the relevant regulations to use services of this canteen.

(3)The licensee shall not sell or stock foreign liquor which is unfit for human consumption.

(4)The licensee shall effect the sales only at the licensed premises of the canteen and under no circumstances sell foreign liquor at any other place or establish another place for sale, provided that he may establish a second place of sale without taking a separate licence when a portion of a regiment is detached from it for training or for any other purpose.

(5)The licensee shall preserve all the permits and invoices of stocks received for production before the inspecting authorities.

(6)The licensee shall maintain day-to-day true account of all foreign liquor received, stocked and sold.

(7)The licensee shall be bound by all the General Licence Conditions except conditions II, XIII, XXVII and XXX.

(8)On breach of any condition of this licence or provisions of Chhattisgarh Excise Act, 1915 or rules made thereunder or order issued by the Excise Commissioner, this licence may be suspended or cancelled by the Licensing Authority.Date.................

(Collector)District.

Schedule 17

Description of site	Boundaries of the licensed premises
North	East	South	West
(1)	(2)	(3)	(4)	(5)

Form FL 8Licence for possession of foreign liquor by a club or mess run by military/paramilitary forcesUnder Clause (b) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 1996 and in consideration of a licence fee of Rs........... which has been paid in advance, licence is hereby granted to........ the boundaries of which are described in the schedule, mess or club, at......... in the district of.......... to sell foreign liquor to its bonafide members from........ to....... subject to the following conditionsConditions

(1)The licensee shall purchase foreign liquor from FL 6 or FL 7 licensee after paying duty and bottle fee or transport fee as the case may be, at the prescribed rate.

(2)Foreign liquor shall be sold only to and consumed by the bonafide members of the club or mess or their guests on the licensed premises.

(3)The licensee shall not sell or stock any foreign liquor which is unfit for human consumption.

(4)The licensee shall preserve all the permits and invoices of stocks received in proper order and produce them for inspection whenever required.

(5)The licensee shall maintain day-to-day true account of all foreign liquor received, stocked and sold.

(6)The licensee shall be responsible for the due observance of the licence conditions and shall prepare, produce and submit the required accounts or returns for inspection whenever demanded by any Excise Officer.

(7)The licensee shall be bound by all the General Licence Conditions except conditions II, XVI, XXVII, XXIX and XXX.

(Collector)District............

Schedule 18

Description of site	Boundaries of the licensed premises
North	East	South	West
(1)	(2)	(3)	(4)	(5)

Form FL 9Bottling LicenceUnder Clause (i) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 1996 and in consideration of licence fee of Rs.......... which has already been paid, this licence is hereby granted to........ for manufacturing and bottling foreign liquor at the premises described in the schedule below and situated in.......... town of........... district from........... to..... subject to the following conditions :-Conditions

(1)All operations relating to manufacture and bottling shall be conducted at the licensed premises situated at.......... as per the map and plan approved by the Excise Commissioner and enclosed with this licence.

(2)The licensee shall pay the bottling fee per bottle at the prescribed rate.

(3)The licensee shall not effect bottling or manufacturing operations without prior notice, incorporating the relevant details, to the office-in-charge.

(4)The licensee shall procure spirit for manufacturing foreign liquor from a D-l licensee or by importation as per the terms and conditions incorporated in the permission granted for the purpose after payment of the prescribed fee.

(5)All foreign liquor manufactured in one operation shall be given the same batch number and shall be bottled, sealed and labelled immediately.

(6)The licensee shall use only such labels as are registered with the Excise Commissioner. The labels pasted on the bottles shall specify the details given in sub-rule (1) of Rule 9 of the Foreign Liquor Rules.

(7)The licensee shall use only clean and potable water in the process of manufacture.

(8)The licensee shall not use any ingredient deleterious or injurious to health in the manufacture of foreign liquor.

(9)Cartons containing Whisky, Brandy, Rum, Gin, Beer etc. shall be arranged stocked and stacked labelwise and bottle size-wise separate from one another.

(10)The licensee shall leave an accessible passage free of packages containing foreign liquor in the middle as well as along the walls of the store rooms to facilitate free movements and verification of the stock.

(11)The licensee shall maintain day-to-day labelwise true account of foreign liquor manufactured and sold.

(12)The licensee shall be bound by the General Licence Conditions except condition II, VIII, XIV, XVI, XXV, XXVI, XXVII, XXIX and XXXII.

(13)On breach of any condition of this licence or provision of Excise Act, 1915 or rules made thereunder or order issued by the Excise Commissioner, the licence may be cancelled or suspended by the Licensing Authority.Date...............Excise Commissioner,Chhattisgarh

Schedule 19

Description of site	Boundaries of the licensed premises
North	East	South	West
(1)	(2)	(3)	(4)	(5)

Form FL 9-A[Special Bottling Licence] [Substituted by Notification No. (12)-B-1-86-96-CTD-V, dated 14-5-1998.]Under Clause (j) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 1996 and in consideration of an annual licence fee of Rs........ that has been paid, this special licence is granted to....... for manufacturing and bottling foreign liquor at the premises described in Schedule 1 below situated at.......... in town of............ district.......... from...... to...... subject to the following conditions :-Conditions

(1)The licensee shall pay the bottling fee according to the prescribed rate.

(2)[ The licensee shall manufacture/bottle only those labels/brands that are specified or listed in Schedule II annexed to this licence and for which he has been duly and specially franchised /authorised by. the owner of such labels/brands or the labels, brands belong to or are owned by the licensee himself and foreign liquor of the labels or brands listed in Schedule II was or is already being manufactured anywhere outside Chhattisgarh.] [Substituted by Notification No. (12)-B-1-86-96-CTD-V, dated 14-5-1998.]

(3)All operations relating to manufacture and bottling of the brands listed in Schedule II shall be conducted at the licensed premises situated at......... as per the map and plan approved by the Excise Commissioner and enclosed with this licence.

(4)The labels pasted on the bottles shall specify all the details mentioned in Rule 9(1) of the Foreign Liquor Rules.

(5)The licensee shall not effect any manufacturing/bottling operation without prior intimation, well in advance, incorporating all the relevant details, to the office-in-charge.

(6)Only potable water shall be used in the process of manufacture. The plant, machinery and premises shall be kept reasonably clean.

(7)No ingredient deleterious or injurious to health shall be used in manufacturing/bottling process.

(8)The licensee may procure spirit from any D-l licensee of Chhattisgarh or may be permitted to import spirit by the Excise Commissioner, for manufacturing the scheduled brands of foreign liquor. He may also be permitted to import specially blended/flavoured spirits for blending purposes.

(9)All foreign liquor manufactured in one operation shall be bottled and labelled immediately and shall be given the same batch number.

(10)Cartons containing Whisky, Brandy, Rum, Gin, Beer etc. shall be arranged stocked and stacked label-wise and bottle-size-wise, separate from one another.

(11)The licensee shall leave an accessible passage free of packages containing foreign liquor in the middle as well as along the walls of the stock rooms to facilitate free movements and verification of the stock.

(12)The licensee shall maintain day-to-day label-wise true account of foreign liquor manufactured, bottled and disposed of. He will also maintain an accurate account of spirit used.

(13)He shall comply with any subsidiary instructions issued by the Excise Commissioner from time to time during the currency of this licence.

(14)If D-1 and/or FL 9 licence to which this licence has been granted as an adjunct stands suspended, cancelled or withdrawn, this licence shall automatically stand suspended/cancelled/withdrawn or discontinued as the case may be.

(15)The licensee shall be bound by the General Licence Conditions except conditions No. II, VIII, XIV, XVI, XXV, XXVI, XXVII, XXIX and XXXII.

(16)On breach of any condition of this licence or provisions of Chhattisgarh Excise Act, 1915 or rules made thereunder or order issued by the Excise Commissioner, this licence may be suspended or cancelled by the Licensing Authority.Date................Excise Commissioner,Chhattisgarh

I

Description of the licensed premises	Boundaries of the licensed premises
North	East	South	West
(1)	(2)	(3)	(4)	(5)

II

S. No.	Details of the brand/brands for which thelicensee holds franchise	Full particulars alongwith complete address ofthe franchiser
(1)	(2)	(3)

Form FL 10Manufacturer's Distribution LicenceUnder Clause (k) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 19% and in consideration of a licence fee of Rs.......... which has already been paid, licence is hereby granted to....... to sell foreign liquor in wholesale from the licensed premises at, as described in the Schedule I below and situated in.......... town of............ District......... from........ to...... subject to the following conditions :-Conditions

(1)[ Under this licence only those labels or brands of foreign liquor shall be procured, stocked and sold that have been manufactured or bottled by the manufacturer or bottler mentioned in Schedule II. The licensee may be allowed to procure, stock or sell labels or brands of foreign liquor manufactured or bottled by the manufacturer or bottler other than those already mentioned in Schedule II on payment of additional licence fee for each such unit.] [Substituted by Notification No. (53)-B-1-136-99-CTD-V, dated 29-10-1999.]

(2)[ The licensee shall sell foreign liquor in sealed bottles only to FL 1-A, FL 1-AA, FL 1-AAA, FL 1-D licensees. The licensee shall issue foreign liquor to FL 1-D licensee after pasting hologram stickers of the State Government on the containers of foreign liquor. The hologram shall be obtained by FL 10 licensees from the Excise Commissioner on payment of such fees and in such manner as may be directed by Excise Commissioner.] [Substituted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.]

(3)The licensee shall procure his requirements by transporting or importing foreign liquor from the manufacturer or bottler mentioned in Schedule II.

(4)The licensee shall import and transport foreign liquor after paying the prescribed import fee or the transport fee, as the case may be.

(5)The licensee shall preserve all the permits and invoices of stocks received in proper order and produce them before the inspecting authorities.

(6)Cartons containing Whisky, Brandy, Rum, Gin, Beer etc. shall be arranged stocked and stacked label-wise and bottle-size-wise, separate from one another.

(7)The licensee shall leave an accessible passage free of packages containing foreign liquor in the middle as well as along the walls of the store room to facilitate free movements and verification of the stock.

(8)The licensee shall conduct business from the licensed premises only. No addition to or alteration in the premises is allowed without the prior written permission of the Excise Commissioner.

(9)The licensee shall maintain day-to-day label-wise and bottle-size-wise true account of all foreign liquor stocked and sold.

(10)The licensee shall be bound by all the General Licence Conditions except conditions II, X, XIV, XVI, XXV, XXVI, XXVII and XXXII.

(11)On breach of any condition of this licence or provisions of Chhattisgarh Excise Act, 1915 or rules made thereunder or order issued by the Excise Commissioner, this licence may be cancelled or suspended by the Licensing Authority.Date..................Excise Commissioner,Chhattisgarh

I

Description of site	Boundaries of the licensed premises
North	East	South	West
(1)	(2)	(3)	(4)	(5)

II

Full particulars alongwith complete address ofthe manufacturer/bottler	The nature of licence held by suchmanufacturer/bottler	The province in which he holds the licencementioned in column 2
(1)	(2)	(3)

[Form FL 10-A] [Inserted by Notification No. (27)-B-1 -25-2000-CTD-V, dated 31-3-2000.](Outside Manufacturer's Central Godown Licence)Under Clause (k-1) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 1996 and in consideration of a licence fee of Rs......... which has already been paid, licence is hereby granted to.......... to sell foreign liquor in wholesale from the licensed premises at, as described in the Schedule I below and situated in.......... town of......... district.......... from.......... to......... subject to the following conditions :-Conditions

(1)The licensee shall procure his requirement by importation only

(2)Under this licence only those labels or brands of foreign liquor shall be imported which have been manufactured and bottled outside Chhattisgarh by the licensee himself and which have been registered with the Excise Commissioner, Chhattisgarh under Rule 9 of these rules.

(3)The licensee shall sell his stock to an FL 6 or FL 10 licensee only.

(4)He shall import foreign liquor manufactured by him after payment of the prescribed import fee.

(5)The licensee shall preserve all the permits and invoices of stocks imported in proper order and produce them before the inspecting authorities.

(6)Cartons containing Whisky, Brandy Rum, Gin, Beer etc. shall be arranged, stocked and stacked labelwise, bottle-size-wise, separate from one another.

(8)The licensee shall conduct business from the licensed premises only. No addition to or alteration in the premises is allowed without the prior written permission of the Excise Commissioner.

(9)The licensee shall maintain day-to-day label-wise and bottle-size-wise true account of all foreign liquor imported, stocked and sold.

(10)The licensee shall be bound by all the General Licence Conditions except conditions II, X, XIV, XVI, XXV, XXVI, XXVII and XXXII.

I

Description of site	Boundaries of the licensed premises
North	East	South	West
(1)	(2)	(3)	(4)	(5)

II

Full particulars alongwith complete address ofthe manufacturer/bottler	The nature of licence held by suchmanufacturer/bottler	The province in which he holds the licencementioned in column 2
(1)	(2)	(3)

Form FL 11(Licence for Wholesale Sale of Duty Paid Foreign Liquor)Under Clause (l) of sub-rule (1) of Rule 8 of the Foreign Liquor Rules, 1996 and in consideration of an annual licence fee of Rs.......... which has already been paid, this licence is granted to........ to sell foreign liquor in wholesale from the licensed premises of the warehouse situated at...... from.......... to.......... and specified in the schedule below subject to the following conditions :-Conditions

(1)The licensee shall purchase foreign liquor only from [FL 9, FL 9-A or FL 10-A] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] licensees after paying prescribed duty and fee.

(2)The licensee shall sell foreign liquor only to licensees and persons as directed by the Excise Commissioner.

(3)All sales shall be covered by a transport permit issued by a competent authority.

(4)The licensee shall conduct business from the licensed premises only. No addition to or alteration in such warehouse, premises is permissible without the written permission of the Excise Commissioner.

(5)Cartons containing Whisky, Brandy, Rum, Gin, Beer etc. shall be arranged, stocked and stacked labelwise, separate from one another.

(6)The licensee shall leave an accessible passage free of cartons, containing foreign liquor in the middle as well as along the walls to facilitate free movement and verification of the stock.

(7)The licensee shall preserve all the permits and invoices of stocks received in proper order and produce them before the inspecting authorities.

(8)The licensee shall maintain day-to-day true account relating to receipts, sales and stocks of foreign liquor, label-wise.

(9)Sales from the warehouse shall be conducted between........ a.m. to......... p.m. only.

(10)The licensee shall be bound by all the General Licence Conditions except condition II, X, XIII, XIV, XVI, XXV, XXVI, XXVII and XXXII.

(11)On breach of any condition of this licence or provisions of Chhattisgarh Excise Act, 1915 or rules made thereunder or order issued by the Excise Commissioner, this licence may be suspended or cancelled by the Licensing Authority.Date............Excise Commissioner,Chhattisgarh

I

Description of site	Boundaries of the licensed premises
North	East	South	West
(1)	(2)	(3)	(4)	(5)

Form FL 12[Rule 14(5), (6)]No-Objection Certificate

No...................

Date...................

[in triplicate]Ist Part : (To be retained in the office of issue)IInd Part : (To be handed over to the purchasing licensee)IIIrd Part: (To be mailed to the officer who shall issue the transport permit)To,The officer-in-charge[FL 9, FL 9-A or FL 10-A] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] LicenceShri.............. holder of FL 6/FL 11 licence in this district desires to transport............... proof/bulk litres of IMFL to his licensed premises at............ from the above unit under your charge and has deposited Rs........... by challan No.......... dated....... as transport fee/duty. This office has no objection if a transport permit for the above mentioned quantity is issued by you. This NO-OBJECTION CERTIFICATE shall be valid upto...............Date................................................District Excise Officer..................(C.G.)Form FL 13[Rule 14(5), (6)]No-Objection Certificate

No...................

Date...................

[in triplicate]Ist Part : (To be retained in the office of issue)IInd Part : (To be handed over to the purchasing licensee)IIIrd Part : (To be mailed to the officer who shall issue the transport permit)To,The District Excise Officer....................(C.G.)Shri........... holder of [FL 1-A/FL 1-AA/FL 1-AAA] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] FL 7/FL 8 licence in the district, intends to transport......... proof/bulk litres of IMFL to his licensed premises at........ from......... an FL 6/FL 7/FL 10 licence of your district and has deposited the duty, bottle fee and transport fee as per following details. This office has no objection if a transport permit for the above mentioned quantity is issued by you. This NO-OBJECTION CERTIFICATE shall be valid upto.....Details of deposits :

Sl. No.	Head	Amount	Chllan No. and Date
(1)	(2)	(3)	(4)
1	Duty	...................	...................
2	Bottle fee	...................	...................
3	Transport Fee	...................	...................

............................District Excise Officer......................(C.G.)Form FL 14[Rules 14(2), (3), (4), (5), (6), 15(2)][in triplicate]Ist Part : (To be retained in the office of issue)IInd Part : (To be handed over to the purchaser which will cover the consignment during transit)IIIrd Part : (For the selling licensee for his record)Transport Permit

No...................

Date...................

This permit is granted to........ holder of FL 6/FL 10/FL 9/FL 9-A/FL 11 licence to transport from this Unit........ proof/bulk litres of FNA/Spirit/IMFL detailed overleaf to his licensed premises at.......... This permit shall be valid upto..........Conditions

(1)The consignment shall not be broken in transit and shall be routed to the destination via............

(2)Vehicle No has left the licensed premises of this unit with spirit/ENA/IMFL detailed overleaf at........ a.m./p.m........ today on..........(Name and designation in full)Officer-in-chargeD-1/FL 9/FL 9-AReverse of Part II and Part III

detailing issue of A-ENA/Spirit

Tanker/No. of Drums	Bulk litre	Strength	Proof litre	Remarks
(1)	(2)	(3)	(4)	(5)

B-IMFL

S. No.	Kind	Batch No. with full details	Label	No. of Boxes	Strength
Q.	P.	N.
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)

Date :	Officer-in-charge
Place :	D-1/FL 9/FL 9-A

Form FL 15[Rules 14(2), (3), (4), (5), (6), 15(2)][in quadruplicate]Ist Part : (To be retained in the office of issue)IInd Part : (To be handed over to-the purchaser which will cover the consignment during transit)IIIrd Part : (For the selling licensee for his record)IVth Part : (To be mailed to the officer who assured NOC)Transport Permit

No...................

Date...................

Against the NOC No......... Dated.......... issued by the District Excise Officer........ this permit is granted to....... holder of FL 6/FL 10/FL 9-A/FL11 licence to transport from this unit.......... proof/bulk litres of ENA/Spirit/IMFL detailed overleaf to his licensed premises at........... This permit shall be valid upto ..............Conditions

(1)The consignment shall not be broken in transit and shall be routed to the destination via............

(2)Vehicle No............ has left the licensed premises of this unit with spirit/ENA/IMFL detailed overleaf at......... a.m./p.m............ today on............(Name and designation in full)Officer-in-chargeD-1/FL 9/FL 9-AReverse of Part II, Part III and Part IV

detailing issue of A-ENA/Spirit

Tanker/No. of Drums	Bulk litre	Strength	Proof litre	Remarks
(1)	(2)	(3)	(4)	(5)

B-IMFL

S. No.	Kind	Batch No. with full details	Label	No. of Boxes	Strength
Q.	P.	N.
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)

Date :	Officer-in-charge
Place :	D-1/FL 9/FL 9-A

Form FL 16[Rule 14(3), (4), (5), (6)][in triplicate]Ist Part : (To be retained in the office of issue)IInd Part : (To be handed over to the purchaser which will cover the consignment during transit)IIIrd Part : (For the selling licensee for his record)Transport Permit

No...................

Date...................

[This permit is granted to........ holder of FL 1-A/FL 1-AA/FL 1-AAA/CS 2-A/CS 2-B/FL 7/FL 8 licence to transport to his licensed premises at.............. proof/bulk litres of foreign liquor detailed overleaf from......... FL 1-A/FL 1-AA/FL 1-AAA/FL 6/FL 10/FL 11 licensee of the district. This permit shall be valid upto...............] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.]

(1)The prescribed duty/fee has been deposited as under :-

Head	Amount	Chalan No. & Date
Duty	…...............	…...............
Bottle fee	…...............	…...............
Transport fee	…...............	…...............

(2)This permit shall be valid only for.......... hours (in words) from the time entered by the OICFL/FL 10/FL 11 Licence Overleaf.

(3)The consignment shall not be broken in transit and shall be routed to the destination via.............................District Excise Officer.................(C.G.)Reverse of Part II and Part III

detailing issue of IMFL

S. No.	Kind	Batch No. with full details	Label	No. of Boxes	Strength
Q.	P.	N.
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)

Certified that vehicle No.............. left with foreign liquor detailed above on............ at........... a.m./p.m.

Date :	Officer-in-charge
Place :	D-1/FL 9/FL 9-A

[Form FL 16-A] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.][Rule 14(3), (4), (5), (6)]

Part I – (To be retained in the office of issue) Transport Permit

No...................

Date...................

This permit is granted to............ holder of FL 1-D licence of......... District to transport to his licensed premises at........... proof/bulk litres of foreign liquor detailed overleaf from FL 10 licensee of this district This permit shall be valid upto....................

(1)The prescribed duty/fee has been deposited as under :-

Head	Amount	Chalan No. & Date
Duty	…...............	…...............
Bottle fee	…...............	…...............
Transport fee	…...............	…...............

(2)This permit shall be valid only for.......... hours (in words) from the time entered by the OIC of FL 10 Licence Overleaf.

(3)The consignment shall not be broken in transit and shall be routed to the destination via...................................Assistant Excise Commissioner/District Excise OfficerDistrict....................[Form FL 16-A] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.][Rule 14(3), (4), (5), (6)]

Part II – (To be retained by OIC) Transport Permit

No...................

Date...................

This permit is granted to............ holder of FL 1-D licence of........... District to transport to his licensed premises at.............. proof/bulk litres of foreign liquor detailed overleaf from FL 10 licensee of this district. This permit shall be valid upto...............

(1)The prescribed duty/fee has been deposited as under :-

Head	Amount	Chalan No. & Date
Duty	…...............	…...............
Bottle fee	…...............	…...............
Transport fee	…...............	…...............

(2)This permit shall be valid only for............ hours (in words) from the time entered by the OIC of FL 10 Licence Overleaf.

(3)The consignment shall not be broken in transit and shall be routed to the destination via............................................Assistant Excise Commissioner/District Excise OfficerDistrict...................[Form FL 16-A] [Inserted by Notification No. F-10/227/2001/CT/V (20), dated 4-6-2001.][Rule 14(3), (4), (5), (6)]

Part III – (For the FL 1-D licensee transporting foreign liquor) Transport Permit

No...................

Date...................

This permit is granted to............. holder of FL 1-D licence of.......... District to transport to his licensed premises at.......... proof/bulk litres of foreign liquor detailed overleaf from FL 10 licensee of this district. This permit shall be valid upto.............

(1)The prescribed duty/fee has been deposited as under :-

Head	Amount	Chalan No. & Date
Duty	…...............	…...............
Bottle fee	…...............	…...............
Transport fee	…...............	…...............

(2)This permit shall be valid only for........... hours (in words) from the time entered by the OIC of FL 10 Licence Overleaf.

(3)The consignment shall not be broken in transit and shall be routed to the destination via..........................................Assistant Excise Commissioner/District Excise OfficerDistrict........................Reverse of Part II and Part III

detailing issue of IMFL

S. No.	Kind	Batch No. with full details	Label	No. of Boxes	Strength
Q.	P.	N.
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)

Certified that vehicle No.............. left with foreign liquor detailed above on............ at........... a.m./p.m.

Date :	Officer-in-charge
Place :	FLX

Form FL 17[Rule 14(3), (4), (5), (6)][in quadruplicate]Ist Part : (To be retained in the office of issue)IInd Part : (To be handed over to the purchaser which will cover the consignment during transit)IIIrd Part : (For the selling licensee for his record)IVth Part : (To be mailed to the officer who issued NOC)Transport Permit

No...................

Date...................

Against the NOC No........ dated............ issued by the District Excise Officer....... this permit is granted to............. holder of [FL 1-A/FL 1-AA/FL 1-AAA] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.]/FL 7/FL 8 licence to transport to his licensed premises at......... proof/bulk litres of foreign liquor detailed overleaf from......... FL 11 /FL 10/FL 6 licensee of this district. This permit shall be valid upto...............

(1)The prescribed duty/fee has been deposited as under :

Head	Amount	Chalan No. & Date
Duty	…...............	…...............
Bottle fee	…...............	…...............
Transport fee	…...............	…...............

(2)This permit shall be valid only for.......... hours (in words) from the time entered by the OICFL 6/FL 10/FL 11 Licence Overleaf.

(3)The consignment shall not be broken in transit and shall be routed to the destination via.............................................District Excise Officer......................(C.G.)Reverse of Part II, Part III and Part IV

detailing issue of IMFL

S. No.	Kind	Batch No. with full details	Label	No. of Boxes	Strength
Q.	P.	N.
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)

Certified that vehicle No.............. left with foreign liquor detailed above on............ at........... a.m./p.m.

Date :	Officer-in-charge
Place :	FL 11/FL 10/FL 6

Form FL 18[Rule 14(2), (4), (5), (6)][in triplicate]Ist Part : (To be retained in the office of issue)IInd Part : (To be handed over to the purchaser which will cover the consignment during transit)IIIrd Part : (For the selling licensee for his record)Transport Permit

No...................

Date...................

......... holder of FL 2/FL 3/FL 4/FL 5/FL 8 licence is hereby permitted to transport.......... proof/bulk litres of foreign liquor to his licensed premises at...... from..... [FL 1-A/FL 1-AA/FL 1-AAA] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.]/FL 7 licensee of........... He has paid Rs........... as transport fee vide challan No.......... dated........ This permit shall be valid upto.............Conditions

(1)The consignment shall not be broken in transit.

(2)It shall be routed through........... to the destination.

(3)The licensee thus transporting, shall get the details about issues entered on the reverse by the supplier.District Excise Officer..................(C.G.)Reverse of Part II and Part III

detailing issue of IMFL

S. No.	Kind	Batch No. with full details	Label	No. of Boxes
(1)	(2)	(3)	(4)	(5)

Date :	FL 1/FL 1-A/FL 7
Place :	Licensee
	..................

Form FL 19[Rule 14(2), (4), (5), (6)][in quadruplicate]Ist Part : (To be retained in the office of issue)IInd Part : (To be handed over to the purchaser which will cover the consignment during transit)IIIrd Part : (For the selling licensee for his record)IVth Part : (To be mailed to the officer who issued NOC)Transport Permit

No...................

Date...................

..........holder of FL 2/FL, 3/FL 4/FL 5/FL 8 licence is hereby permitted to transport............ proof/bulk litres of foreign liquor to his licensed premises at.......... from........ FL 1/FL, 1-A [FL 1-AA/FL 1-AAA] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.]/FL 7 licensee of.......... He has paid Rs........... as transport fee vide challan No......... dated........... This permit shall be valid upto............Conditions

(1)The consignment shall not be broken in transit.

(2)It shall be routed through............ to the destination.

(3)The licensee thus transporting, shall get the details about issues entered on the reverse by the supplier.District Excise Officer...................(C.G.)Reverse of Part II, Part III and Part IV

detailing issue of IMFL

S. No.	Kind	Batch No. with full details	Label	No. of Boxes	Remarks
(1)	(2)	(3)	(4)	(5)	(6)

Date :	FL 1/FL 1-A/FL 7
Place :	Licensee
	..................

Form FL 20[Rules 10(1)(c)(g), 10(1)(i)(g), 10(2)(c), 15(1)(c)(d)]

No...................

Date...................

[in triplicate]Ist Part : (To be retained in the office of issue)IInd Part : (To be mailed to the authority who may authorise the export)IIIrd Part : (To be handed over to the applicant)To,................................................................................Subject. - No-objection certificate for importing (a) Foreign liquor manufactured outside India in sealed bottles or (b) in bulk, (c) special liquor manufactured in India or (d) IMFL (sealed bottles) after payment of duty or (e) ENA/Spirit for the manufacture of IMFL.Shri..... holder of FL licence in the district........... intends to import......... proof/bulk litres/bottles of......... manufactured in......... from Shri......... holder......... of........ licence in your district. This office has no objection if an export permit for the same is issued by you. This NOC shall be valid upto.............Details of deposits :

S. No.	Head	Amount	Challan No. and Date
1.	Duty	…..............	…..............
2.	Import fee	…..............	…..............
3.	Bottle fee	…..............	…..............

Authorised Excise Officerfor Excise CommissionerChhattisgarh, RaipurForm FL 21[Rule 10(1)(a)(g)]

No...................

Date...................

[in triplicate]Ist Part : (To be retained in the office of issue)IInd Part : (To be mailed to the authority who may authorise the export)III Part : (To be handed over to the applicant)Subject. - No-objection certificate for importing IMFL without payment of duty.Shri........... holder of [FL 10-A] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.]/FL 6 licence of......... district, C.G. intends to import...... proof/bulk litres of IMFL from.......... holder of licence in your district and has paid Rs............. by challan No............ dated............ as import fee on the quantity. This office has no objection if an export permit for the same is issued by you. This NOC shall be valid upto...............District Excise Officer.........................(CG.)Form FL 22[Rule 12(6)(7)][in quadruplicate]

Part I – (To be retained in the office of issue).

Part II – (To be handed over the exporting licensee. This part will accompany and cover the consignment during movement).

Part III – (To be sent under registered post to the officer-in-charge of the importing unit).

Part IV – (To be send under registered post to the Officer, who authorised the import who will transmit to the officer-in-charge of the importing unit for verification of the consignment and onward transmission to the office who issued the export permit).

No...................

Date...................

Permit for export of foreign liquor in bondShri......... holder of licence in Form FL 9, FL 9-A is hereby permitted to export foreign liquor as per following details from his licensed premises at............. to the warehouse situated at......... in the.......... state. This permit shall be valid upto..................(Particulars of Packages to be Exported)

No	Kind	Label	Batch No. with details	Contents in Bulk litres	Strength	Contents in proof litres
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Vehicle No................ with the consignment has started off from the licensed premises at...........a.m./p.m. on ..............Date..................Officer-in-chargeFL 9, FL 9-ADistrict..........ChhattisgarhReverse of Part IV Form FL 22Verification ReportParticulars of the packages received

No	Kind	Label	Batch No. with details	Contents in Bulk litres	Strength	Contents in proof litres
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Date.....................(Officer-in-charge of theimporting unit)Verification report sent to the officer-in-charge of FL 9-A licence for necessary action and record.Date...................(Officer-in-charge of the importing unit)Form FL 23[Rule 12(4)]Form of bond to be executed on the removal of foreign-liquor from the licensed premises of FL 9/FL 9-A licence at.......... for export in bond.I/We........... (hereinafter referred to as the licensee have been permitted under Rule 12 of the Foreign Liquor Rules, 1996 to export IMFL in bond to other States of India in accordance with terms and conditions of the export permit in Form FL 22 within the stipulated time. I/We hereby bind myself/ourselves as well as my/our heirs/legal representatives to the Governor of Chhattisgarh for the sum of Rs.......... and undertake that, in case I/We am/are unable to furnish the proof to the satisfaction of the officer authorising the export, that the IMFL mentioned in the export-permit/permits that has/have been issued in my/our favour, has been duly and conclusively exported within the specified time, I/We shall pay full duty at the prescribed rate thereon to the Governor of Chhattisgarh. It shall be in addition to any other penalty that may be imposed on me/us for violation of the terms and conditions relating to export...........................(Signature)M/S.............. holding licence in Form FL 9/FL 9-A has/have been permitted under Foreign Liquor Rules, 1996 to export foreign liquor from his/their licensed premises at......... without payment of duty. The conditions of this permission are :-

(1)That the licensee shall not at any one time export any quantity of IMFL, the total duty on which at the prescribed rate at any given point of time exceeds Rs............

(2)That the license shall deliver the IMFL to the officer-in-charge of the warehouse of destination during the period of validity mentioned in the export-permit, failing which he shall pay to the Governor of Chhattisgarh, prescribed duty at the relevant rate on the quantity of IMFL not delivered. This shall be in addition to any other penalty imposed on him under the provisions of the Act and the rules made thereunder.

Signature in the presence of:
Witness-I	Collector on behalf of the
Witness-II	Governor of Chhattisgarh
Place.............
Date..............

Notifications

(1)[Notification No. F/10-8/2001/CTDA//632, dated 29-3-2001.] [Published in the Chhattisgarh Rajpatra (Asadharan), dated 5-5-2001 at pp. 174-174(1).] - In exercise of the powers conferred by sub-rule (2) of Rule 8 of the Chhattisgarh Foreign Liquor Rules, 1996, the State Government hereby prescribes the annual licence fees as shown in column 4 of the table below for different kinds of licences mentioned in the corresponding entry in column 2 thereof :-Table

S. No.	Kind of Licence		Licence Fees
(1)	(2)		(3)
1.	FL 2 Licence : (Public house or Restaurant Bar)	(a) For a town/place of which the population does not exceedone lac	Rs. 3,00,000/-per annum.
(b) For a town/place of which the population exceeds one lacbut does not exceed three lacs, and	Rs. 3,50,000/-per annum.
(c) For a town/place of which the population exceeds threelacs.	Rs. 4,00,000/-per annum.
2.	FL 3 Licence : (Flotel Bar Licence)	(a) For a town/place of which the population does not exceedone lac	Rs. 5,00,000/-per annum.
(b) For a town/place of which the population exceeds one lacbut does not exceed three lacs, and	Rs. 6,00,000/-per annum.
(c) For a town/place of which the population exceeds threelacs	Rs. 7,00,000/-per annum.
3.	FL 10 Licence (Manufacturers Distribution Licence)		Rs. 8,00,000/-per annum
4.	FL 1-B (Ahata Licence)	(a) For a town/place of which the population does not exceedone lac	Rs. 1,50,000/-per annum.
(b) For a town/place of which the population exceeds one lacbut does not exceed three lacs, and	Rs. 2,00,000/-per annum.
(c) For a town/place of which the population exceeds threelacs.	Rs. 3,00,000/-per annum.

This notification shall come into force with effect from 1st April, 2001.

(2)[Notification No. F 10/17/2003/CT (Ex.)/V (18), dated 31-3-2003.] [Published in the Chhattisgarh Rajpatra (Asadharan), dated 31-3-2003 at p. 162.] - In exercise of the powers conferred by sub-rule (13) of Rule 18 of the Chhattisgarh Foreign Liquor Rules, 1996, the State Government hereby directs that in supersession of SI. No. 2 of the previous Notification No. (26) B-1-62-99-CTD-V, dated 15th April, 1999, issued in this behalf the import fee on the import Foreign Liquor (Malt) shall be payable at the rate specified in column (3) of the table given below :Table

Sl. No.	Kind of Foreign Liquor	Rate of Import Fee
(1)	(2)	(3)
1.	For Malt liquor including beer, ale, porter, stout and cider.	Rs. 3.00 Per Quart Bottle

2. This notification shall come into force with effect from 1st April, 2003

(3)[Notification No. F-10/27/2003/CT (Ex.)/V (34), dated 10-4-2003.] [Published in the Chhattisgarh Rajpatra (Asadharan), dated 10-4-2003 at p. 196 (3).] - In exercise of the powers conferred by sub-rule (2) of Rule 8 of the Chhattisgarh Foreign Liquor Rules, 1996, and in supersession of the previous Notification No. (28) B-1-13-96-CTD-V, dated 6th August, 1996 issued in this behalf, the State Government hereby prescribes Rs. 2,000/- (Rs. Two thousand) only, per day as Licence Fee for Occasional Licence to be granted in Form F.L. 5.

(4)[Notification No. F-10/42/2003/CT (Ex.)/V (54), dated 3-6-2003.] [Published in Chhattisgarh Rajpatra (Asadharan), dated 3-6-2003 at p. 272.] - In exercise of the powers conferred by sub-rule (13) of Rule 18 of the Chhattisgarh Foreign Liquor Rules, 1996 and in supersession of earlier Notifications No (41) B-168-99-CTD-V, dated 3rd July, 2000 issued in this behalf, the State Government hereby prescribes as specified below the bottling fee for bottling of Indian Made Foreign Liquor by the F.L. 9A licensees :

Sl. No.	Description of Indian made foreign liquor to bebottled under franchise arrangement	Payable bottling fee
(1)	(2)	(3)
	Foreign Liquor (Spirit)-
(A)	For each brand and label to be sold within Chhattisgarh only-
(i) Per quart bottle	Rs. 6.20
(ii) Per pint bottle	Rs. 3.10
(iii) Per nip bottle	Rs. 1.55
(iv) Per magnum bottle	Rs. 9.30
(B)	For each brand label to be exported outside the State-
(i) Per quart bottle	60 Paise
(ii) Per pint bottle	30 Paise
(iii) Per nip bottle	15 Paise
(iv) Per magnum bottle	90 Paise

2. This Notification shall come into force with effect from 1st June, 2003.

(5)[Notification No. F-10/8/2004/CT (Ex.)/1/(31), dated 25-2-2004.] [Published in the Chhattisgarh Rajpatra (Asadharan), dated 25-2-2004 at p. 84.] - In exercise of the powers conferred by sub-section (1) and sub-clause (ii) of clause (h) of sub-section (2) of Section 62 of the Chhattisgarh Excise Act, 1915 (No. II of 1915) read with sub-rule (2) of Rule 8 of the Chhattisgarh Foreign Liquor Rules, 1996, the State Government hereby prescribes the annual licence fee for F.L. 10 Licence (Manufacturer's Distribution Licence) as Rs. 1,00,00,000/- (in words Rupees One Crore) only.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Act