Section 19 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
19. Surrender of licence.
- A licensee may surrender his licence after giving atleast one month's notice in writing to the Licensing Authority under provisions of Section 33 of the Act. On receipt of such application the Licensing Authority will take steps for recovering all outstanding excise dues from his security deposit and refund the balance amount after obtaining orders of the Excise Commissioner. The Licensing Authority shall aLso proceed for resettlement of the shop without delay for the remaining period of the excise year.
