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State of Chattisgarh - Section

Section 16 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Foreign Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001

16. Minimum retail price.

- The minimum retail price as may be fixed by Excise Commissioner on approval of the State Government, shall be printed on the label of bottles of foreign liquor. The licensee shall not charge from consumers less than the minimum retail price as may be fixed by the Excise Commissioner on approval of the State Government.