Section 10 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
10. Selection of Licensee.
(a)The District Excise Officer/Asstt. Excise Commissioner shall prepare a list of all applications received with summary report to be put before the district level committee for licensing.(b)The said committee shall select licensees from the list of applicants found eligible. In case there are more than one suitable applicant for any particular shop, the committee shall select the licensee for such shop by public lottery. In case the selected applicant does not deposit the required amount and does not fulfil the prescribed formalities or is unable to arrange suitable premises for the shop within stipulated period, the Licensing Authority shall cancel the allotment and take steps for resettlement of the shop.(c)In case there is no application for a particular shop or no candidate is found suitable for a shop, the Licensing Authority shall take immediate steps for resettlement of the shop.(d)Licensing Authority shall have the right to reject applications received for a shop/shops without assigning any reason.
