Section 11 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
11. Selection of Licensee.
(a)The member secretary of the committee shall prepare a list of all applicants with summary report to be put up before the district level committee.(b)The said committee shall select licensees from the list of applicants. In case more than one applicants are found suitable for any particular group of shops the committee shall select the licensee for such group of shops by lottery (c) In case the selected applicant does not deposit the required amount according to Rule 13 and does not fulfil the prescribed formalities or is unable to arrange suitable premises for the shops within stipulated period, the licensing authority shall cancel the allotment and take steps for resettlement of the shops/group of shops.(c)In case there is no application for a particular group of shops or no applicant is found suitable for a group of shops, the licensing authority shall take immediate steps for resettlement as per procedure laid down in Rule 8.(d)Licensing authority shall have the right to reject application received for a group of shops without assigning any reason.(e)The person in whose favour licence is granted shall be bound by the terms and conditions of licence issued under Rule 3 (b).
