Section 3 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
3. Settlement of Licences for retail sale.
(a)Subject to the provision of these rules and subject to the payment of licence fee and security amount the retail shop/group of shops for sale of country/foreign liquor shall be settled or resettled by fixed fee payable in 12 monthly instalment system as specified in the terms and conditions of licence.[(a-1) In accordance to the general license condition 2(1) made under Chhattisgarh Excise Act, 1915 the licensee shall deposit the monthly license fee of country / foreign liquor shop/group of shops on or before the first working day of the month in the treasury/sub-treasury of the concerned district, though he is entitled to deposit the monthly instalment on the seventh working day of that month.] [Inserted by Notification No. F/10/22/2003 CT (EX)/V/(17), dated 31-3-2003.](b)[License shall be granted for retail sale of country and foreign liquor on Annexure 1 and 2 with these amended rules in the form CS2D and FL1D respectively.] [Substituted by Notification No. F/10/22/2003 CT (EX)/V/(17), dated 31-3-2003.]
