Section 2(g) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Foreign 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 foreign liquor in a retail shop under clause (ii) of sub-section 2 of Section 62 of the Act as fixed by the State Government from time to time for the whole excise year or part thereof which shall be fixed on the basis of its location in the areas of Municipal Corporation, Municipal Committee, Nagar Panchayat & Rural area;
