Section 5(1) in The Chhattisgarh Vanijyik Kar Niyam, 1995
(1)A registered dealer whose yearly turnover in respect of all goods specified in Schedule I and Schedule II does not ordinarily exceed [Forty] [Word 'Seven' substituted for the word 'five' by Notification No, 17, dated 30.05.2001 w.e.f. 30.05.2001 and then Word 'Forty' substituted for the word, 'Seven' by Notification No.16, dated 23.02.2004 w.e.f. 01.04.2004.] lac rupees shall be eligible for a licence under Section 18.
