Section 14(6) in The C.G. Foreign Liquor Rules, 1996
(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.]
