Section 8(2) in The C.G. Foreign Liquor Rules, 1996
(2)[Period of licences and their renewal.] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] - Licences in Forms FL 1-B, FL 2, FL 3, FL 4, FL 4-A, FL 6, FL 7, FL 8, FL 9, FL 9-A, FL 10, FL 10-A and FL 11 may be granted for one year and in Form FL 5 for a particular occasion on prepayment of licence fee fixed by the State Government which may be revised from time to time. All these licences including licences in Forms FL 9, FL 9-A, FL 10, FL 10-A and FL 11 but excluding licence in Form FL 5, will be subject to renewal every year on payment of the prescribed licence fee, subject to good conduct and clean record of the licensee and due observance of licence conditions, provisions of the Act and rules made thereunder. The licences in Forms FL 1, FL 1-A, FL 1-AAA, FL 1-B shall be granted for a period of one year or a shorter period unless directed otherwise by the State Government.
