Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 14 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002

14. Lifting of liquor.

- [(a) The licensee under these rules shall obtain supplies of country liquor from manufacturing ware houses or bonded ware houses after making payment of duty of country liquor and obtain supplies of foreign liquor from Chhattisgarh State Beverages Corporation Ltd. after the making payment of duty of foreign liquor and also its cost. The licensee shall place indent well in advance for the supply of country/foreign liquor.] [Substituted by Notification No. F/10/22/2003 CT (EX)/V/(17). dated 31-3-2003.]
(b)The supplier/Chhattisgarh State Beverages Corporation Ltd. 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 as soon as possible.
(c)[ The duty rate of country/foreign liquor for the year 2003-2004 shall be as shown in the table below : [Substituted by Notification No. F/10/22/2003 CT (EX)/V/(17). dated 31-3-2003.]
S.No. Kind of Liquor Duty Rate
(1) (2) (3)
1. Country LiquorMasala25.0 U.P.Plain50.0 U.PRasi70.0 U.P Rs. 48/Per P.L.
2. Foreign Liquor (SPIRIT)  
  S. No.Ex Factory Price Per case means 12 bottles Duty Rate
  1.Upto Rs. 900/- Rs. 70/- Per P.L.
  2.Above Rs. 901/- Rs. 100/- Per P.L.
3. Foreign Liquor (MALT)  
  Beer (Malt Liquor) Rs. 10/- per quart bottle.]