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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(1) in Chhattisgarh Winery Rules, 2013

(1)Bottled wine shall be issued from a winery to the licensee mentioned below, namely : -
(a)to F.L. 10 licensee on payment of transport fee.
(b)to F.L. 11 licensee on payment of duty.
(c)to appropriate licensees of other states on payment of export-fee and execution of a bond in Form F.L. 23.
(d)Foreign liquor warehouse.