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State of Chattisgarh - Section

Section 13 in Chhattisgarh Winery Rules, 2013

13. Transport of wine.

(1)All transportations of wine or bottled wine shall be carried out in accordance with the provisions of sub-rule (8) of rule 8 and rule 14 of the Chhattisgarh Foreign Liquor Rules, 1996.
(2)Transport fee or duty liable on such transport shall be deposited in the district where the licensed premises of the purchasing licensee are situated.