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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Chattisgarh - Subsection

Section 28(2) in Chhattisgarh Excise Act, 1915

(2)The conditions prescribed under sub-section (1) may require, inter alia, the licensee to lift for sale, the minimum quantity of country spirit or Indian-made liquor, fixed for his shop and to pay the penalty at the prescribed rate on the quantity of liquor short lifted.