Section 20(2) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Foreign Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
(2)The Licensing Authority shall immediately suspend the licence and forfeit the security deposit on above mentioned grounds. The Licensing Authority will also serve a show cause notice for cancellation of licence and the licensee shall submit his explanation within 7 days of the receipt of the notice Thereafter the Licensing Authority will pass suitable orders after giving due opportunity of hearing to the licensee, if he so desires.
