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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(4) in The C.G. Foreign Liquor Rules, 1996

(4)
(i)The minimum quantity of spirit and Malt liquor which shall be brought for sale from FL 11 Licensee/Licensees is fixed as below :-
Minimum quantity in PL/BLYearly MonthlySpiritMalt Liquor
(ii)If the licensee fails to lift the minimum quantity of spirit fixed for a month, the Collector may impose penalty at such rate on the quantity of spirit by which the actual quantity of spirit lifted falls short of the minimum quantity fixed above as given below :-
(a) Where such shortfall does not exceed 500 proof litres. Up to Rs. ............. Per PL
(b) Where such shortfall exceeds 500 but not exceed 1000 prooflitres. Up to Rs. ............. Per PL
(c) Where such shortfall exceeds 1000 proof litres. Up to Rs. ............. Per PL
(iii)If the licensee fails to lift the minimum quantity of Malt liquor fixed for a month, the Collection may impose penalty at such rate on the quantity of Malt liquor by which the actual quantity of Malt liquor lifted falls short of the minimum quantity fixed above as given below :-
(a) Where such shortfall does not exceed 500 bulk litres. Up to Rs. ............. Per BL
(b) Where such shortfall exceeds 500 BL but not exceed 1000 bulklitres. Up to Rs. ............. Per BL
(c) Where such shortfall exceeds 1000 bulk litres : Up to Rs. ............. Per BL
Provided that if at the end of the financial year-
(i)full amount of the minimum quantity of spirit or Malt liquor fixed for the year has been lifted, the amount of penalty so recovered or deposited shall be refunded.
(ii)the licensee fails to lift the minimum quantity of spirit or malt liquor fixed for a year, the Collector shall fix the amount of penalty as above on the quantity of spirit or malt liquor by which the actual quantity lifted has fallen short and recover or refund the amount of penalty as the case may be.