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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(1)(f) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Foreign Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001

(f)If the licensee fails to lift the minimum monthwise guaranteed quota and also fails to replenish the shortfall in security deposit within the period prescribed, consequent to the imposition of penalty.