(h)"F.L. Licence and forms" the F.L. licence mentioned in these rules shall mean and refer to concerned licence and forms under the Chhattisgarh Foreign Liquor Rules, 1996 and shall have the same meaning assigned to them in the Chhattisgarh Excise Act, 1915 (No. 2 of 1915) or Chhattisgarh Distillery Rules, 1970;
