Section 13 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Foreign Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
13. Lifting of liquor.
(a)The licensee under these rules shall obtain supplies of foreign liquor from any wholesale licensee after making full payment of cost price of foreign liquor including all taxes, duties and cess as levied from time to time. The licensee shall place indent at-least 72 hours in advance to the wholesale licensee from whom he intends to procure the supply of foreign liquor.(b)The wholesale licensee/supplier with whom the indent has been placed shall record the date and time of receipt of indent and shall ensure supply of the desired quantity of liquor within 48 hours of the receipt of indent.
