Section 21 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
21. Adjustment/refund of security amount.
- The security amount shall be liable to adjustment against the settlement of dues and claims to the Government of licence fee/duty penalty or any other dues. Security amount shall be refundable after the final settlement of all the claims and dues to the State Government.
