Section 13 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
13. Lifting of liquor.
(a)The licensee under these rules shall obtain supplies of country liquor from any wholesale licensed warehouse of the district after making full payment of cost price of country liquor including all taxes, duties, sealing charges and cess as levied from time to time. The licensee shall place indent at-least 72 hours in advance to the wholesale licensee/supplier of the district from whom he intends to procure the supply of country liquor.(b)The wholesale licensee/supplier with whom the indent has been placed shall record the date and time of receipt of indent and shall ensure supply of the desired quantity of liquor within 48 hours of the receipt of indent. In case there is no country liquor available with the wholesale licensee/supplier, the District Excise Officer/Asstt. Commissioner shall make alternative arrangements for the supply of indented quantity of country liquor.
