Section 2(7) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
(7)[ "Security amount" means a sum equal to 1/12th part of the amount of the fixed minimum guaranteed quantity in ratio to the sum fixed in consideration of the grant of license for sale of country/foreign liquor in a retail shop to be issued from time to time by Excise Commissioner in consultation with State Government for the whole excise year or part thereof, which is to be deposited in Government Treasury/Sub-Treasury in cash or bank draft of nationalished banks or banker's cheque or banker's cash order as interest free security refundable after the final settlement of the claims and dues to the State Government.] [Substituted by Notification No. F/10/22/2003 CT (EX)/V/(17), dated 31-3-2003.]
