Section 23 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
23. The premises in which the shop is situated shall not be used as a place of residence except by the licensee/salesman and his family.
