Section 3 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
3. Settlement of Licences for retail sales.
(a)Subject to the provision of these rules and subject to the payment of licence fee and security amount, the retail shop for sale of country liquor shall be settled or resettled by fixed fee system as specified herein.(b)The licence shall be granted in the Form C.S. 2-D for retail sale of country liquor in sealed bottles for consumption 'On' the premises.
