Section 2(g) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
(g)"Licence fee" means a sum fixed in consideration of the grant of the licence for exclusive privilege for selling of country liquor in a retail shop under Section 18 read with clause (g) of sub-section (2) of Section 62 of the Act as fixed by the Excise Commissioner in consultation with the State Government from time to time for the whole excise year or part thereof; which shall be fixed for any country liquor shop on the basis of the categories of the annual quantity;
