Section 8 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002
8. Procedure for grant of licence.
(a)Whenever a new licence is proposed to be granted in an area or locality, the licensing authority shall invite the applications for this purpose after giving wide publicity through daily newspapers having circulation in that area.(b)[ A list of retail shop/shops of country/foreign liquor group for which the licensing authority purposes to grant the license shall be exhibited alongwith the annual fixed minimum guaranteed quantity, annual duty amount, annual license fees, annual value, security money any a month's advance license fees and the application fees prescribed for the group in the office of Collector/Assistant Commissioner, Excise/District Excise Officer/ S.D.M./Tahsildar/Municipal Corporation/Municipal Council. [Substituted by Notification No. F/10/22/2003 CT (EX)/V/(17), dated 31-3-2003.](c)Application for grant of license shall be submitted to the licensing authority in the prescribed form as appended to these rules as annexure alongwith affidavit and prescribed application fees under Rule 6.(d)The last date to be fixed for the receipt of application shall not be earlier than five days with effect from the date of publication of the advertisement in the newspaper.]
