Section 8(b) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
(b)[ A list of retail shop/shops of country/foreign liquor group for which the licensing authority purposes to grant the license shall be exhibited alongwith the annual fixed minimum guaranteed quantity, annual duty amount, annual license fees, annual value, security money any a month's advance license fees and the application fees prescribed for the group in the office of Collector/Assistant Commissioner, Excise/District Excise Officer/ S.D.M./Tahsildar/Municipal Corporation/Municipal Council. [Substituted by Notification No. F/10/22/2003 CT (EX)/V/(17), dated 31-3-2003.]
