Section 8(1)(j) in The C.G. Foreign Liquor Rules, 1996

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(1)(j) in The C.G. Foreign Liquor Rules, 1996

(j)[ FL 9-A-(Special Bottling Licence). - This licence may be granted to such FL 9 licensee who has been franchised (authorised/ conferred franchise) for bottling specified labels or brands of foreign liquor by the owner of such labels or brands, when foreign liquor of such labels or brands was or is already being manufactured anywhere outside Chhattisgarh at the time of or before franchising of the concerned FL 9 licensee by the owner of the labels of brands. This licence shall also be required to be taken by an FL 9 licensee, who wants to manufacture or manufactures foreign liquor of any labels or brands belonging to or owned by the FL 9 licensee himself if foreign liquor of such labels or brands was or is already being manufactured anywhere outside Chhattisgarh.] [Substituted by Notification No. (12)-3-1-86-96-CTD-V, dated 14-5-1998.]

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State of Chattisgarh - Subsection

Section 8(1)(j) in The C.G. Foreign Liquor Rules, 1996