Section 9(3) in The C.G. Foreign Liquor Rules, 1996
(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).
