Section 9 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
9. Eligibility Conditions for applicant.
- The applicant has to fulfil the following conditions for obtaining the licence for shop/group of shops of country/foreign liquor.(a)Should be a citizen of India or a partnership firm whose partners are citizen of India. No change in partnership shall be allowed after settlement of shop (s)/group of shops except with the permission of the Excise Commissioner.(b)Should be above 21 years of age.(c)[ Should not be a defaulter/black listed or debarred from holding an excise license under the provision of Rule 13 of these rules or under the provision of any rule made under the Act.] [Substituted by Notification No. F/10/22/2003 CT (EX)/V/(17), dated 31-3-2003.](d)Has to submit an affidavit duly verified by public notary as proof of the following, namely:-(1)That he possesses or has an arrangement for taking on rent suitable premises in that locality for opening the shops in accordance with the rules.(2)That he possesses good moral character and have no criminal background and have not been convicted of any offence punishable under the Act or Narcotic Drugs and Psychotropic Substances Act, 1985 or any other law for the time being in force or any other cognizable and non-bailable offence.(3)That in case he is selected as licensee he will furnish a certificate, issued by Superintendent of Police of the district of which he is the resident, showing that he as well as his family members possess good moral character and have no criminal background or criminal record, within thirty days of grant of licence.(4)That he shall not employ any salesman or representative who has criminal background as mentioned in clause (iii) or who suffer from any infectious or contagious disease or is below 21 years of age or a woman.(5)That no government dues are outstanding against him.
