Section 3(a) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
(a)Subject to the provision of these rules and subject to the payment of licence fee and security amount the retail shop/group of shops for sale of country/foreign liquor shall be settled or resettled by fixed fee payable in 12 monthly instalment system as specified in the terms and conditions of licence.
