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State of Chattisgarh - Section

Section 24 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002

24. Repeal.

- All rules corresponding to these Riles in force immediately before the commencement of these rules are hereby repealed irrespective of matters covered by these rules.[C.S.2D] [Substituted by Notification No. F/10/22/2003 CT (EX)/V/(17), dated 31-3-2003.][Rule 3 (b)]Licence for the retail sale of country liquor in sealed bottles for consumption on the premisesLicence No...........Year........Locality..............District...........Licence fee Rs..........(in figure)........(in words). The Amount of annual minimum guaranteed quantity Rs............ (in figures)..........(in words).Shop's total value Rs............(in figures)...............(in words).The monthwise division of it is as follows :-
S.N. Month Month of Licence fees (of Annual License fees) Minimum monthwsie guaranteed quantity (P.L.) The amount of fixed minimum guaranteed quantityfor the month
(1) (2) (3) (4) (5)
1. April 1/12th Part Rs.... 9% of Annual Qty. Rs....
2. May 1/12th Part Rs.... 10% of Annual Qty. Rs....
3. June 1/12th Part Rs.... 9% of Annual Qty. Rs....
4. July 1/12th Part Rs.... 6% of Annual Qty. Rs....
5. August 1/12th Part Rs.... 6% of Annual Qty. Rs....
6. September 1/12th Part Rs.... 6% of Annual Qty. Rs....
7. October 1/12th Part Rs.... 8% of Annual Qty. Rs....
8. November 1/12th Part Rs.... 8% of Annual Qty. Rs....
9. December 1/12th Part Rs.... 10% of Annual Qty. Rs....
10. January 1/12th Part Rs.... 10% of Annual Qty. Rs....
11. February 1/12th Part Rs.... 10% of Annual Qty. Rs....
12. March 1/12th Part Rs.... 8% of Annual Qty. Rs....
  Total
The license fees of Country Liquor shop shall be deposited in twelve equal instalments. The remaining amount of the license fees after being divided by 12 shall be deposited alongwith the first monthly instalment. Similarly the whole amount of the fixed minimum guaranteed quantity for the country liquor shop shall be deposited by the 25th day of the concerned month as per that division.Description of premises (with boundaries)North : .......................................................................South : .......................................................................East : ........................................................................West : ........................................................................Name, Father's Name and Address of Licensee(s)