Section 8 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
8. Eligibility Conditions for applicants.
- Eligible applicants must fulfil following conditions namely :-(a)Be a citizen of India or partnership firm whose partners are citizens of India. No change in partnership shall be allowed after the allotment of shop(s);(b)Be above 21 years of age;(c)Not be a defaulter/blacklisted or debarred from holding an excise licence under the provisions of any rules made under the Act;(d)Submits an affidavit duly verified by public notary as proof of the following namely:-(1)That he possesses or has an arrangement for taking on rent a suitable premise in that locality for opening the shop in accordance with the provisions of the rule of rules of general applications under the Act as amended from time to time;(2)That his proposed premises of the shop have not been constructed in violation of any law or rules;(3)That he possesses good moral character and have no criminal background and have not been convicted of any offence punishable under the Act or Narcotic Drugs and Psychotropic Substances Act, 1985 or any other law for the time being in force, or any other cognizable and non-bailable offence;(4)That in case he is selected as licensee he will furnish a certificate issued by Superintendent of Police of the district of which he is the resident, showing that he possesses good moral character and have no criminal background or criminal record, within thirty days of grant of licence;(5)That he shall not employ any salesman or representative who has criminal background as mentioned in clause (111) or who suffer from any infectious or contagious disease or is below 21 years of age or a woman;(6)That he is not in arrear of any Government money;(e)Furnish a bank draft drawn in favour of the District Excise Officer or Asstt. Commissioner Excise issued from a nationalised Bank as earnest money. The amount of earnest money shall be as fixed by the Excise Commissioner. In case the applicant is selected as licensee, the earnest money shall be adjusted against the licence fee. In other cases it shall be returned as such to the applicant as soon as the selection process is over.
