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State of Chattisgarh - Section

Section 15 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001

15. Lifting of country liquor in excess of minimum monthwise guaranteed quantity.

- The licensee may lift upto 20% in excess of monthwise minimum guaranteed quantity for the month on the same rate of duty, any further excess quantity shall be lifted on permission of the District Excise Officer/Asstt. Commissioner and on payment of additional excise duty as may be prescribed.