PREAMBLE
In exercise of the powers conferred by sub-section (1) of
section 18 read with clause (d), (e), (f), (g), (h) of sub-section (2) of
Section 62, of Chhattisgarh Excise Act, 1915 (No. II of 1915), the State
Government make the following rules for the settlement of country liquor shops
in the revenue districts, Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund
which were published previously as required by sub-section (3) of Section 62,
in Chhattisgarh Gazette.
Rule - 1. Short title and commencement.
(1)
These rules may be called the
"Chhattisgarh Excise Settlement of Licences for retail sale of country
liquor (in district Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules
2001."
(2)
These shall come into force form the
date of their publication in the Gazette.
Rule - 2. Definitions.
In these rules, unless there is anything repugnant in the
subject or context -
(a)
"Act" means the Chhattisgarh
Excise Act, 1915' (No. II of 1915) as amended from time to time;
(b)
"Country Liquor" includes
country spirit;
(c)
"Excise year" means the
financial year commencing from 1st April to 31st March of the calendar year;
(d)
"Family" means and includes
spouse (husband or wife), dependent son(s), unmarried daughter(s) and dependent
parents;
(e)
"Form" means the form
appended to these rules;
(f)
"Licensing Authority" means
the Collector of the District;
(g)
"Licence fee" means a sum
fixed in consideration of the grant of the licence for exclusive privilege for
selling of country liquor in a retail shop under section 18 read with clause
(g) of sub-section (2) of section 62 of the Act as fixed by the Excise
Commissioner in consulation with the State Government from time to time for the
whole excise year or part thereof; which shall be fixed for any country liquor
shop on the basis of the categories of the annual quantity;
(h)
"Minimum month wise guaranteed
quantity", means the quantity of country liquor as fixed by the Licensing
Authority in accordance with the general or specific instructions issued by the
Excise Commissioner and guaranteed by the licensee to be lifted by him for his
retail shop in a month of an excise year for the purpose of retail sale which
shall be fixed for any country liquor shop on the basis of maximum lifting in a
district during last five years after making necessary increase/ decrease;
(i)
"Annual quantity" means the
sum total of the month wise guaranteed quantity of an excise year;
(j)
"Security amount" means a
sum equal to the duty payable on l/12th of annual quantity in cash to be
deposited in Government Treasury as interest free security, refundable after
the final settlement of all the claims and dues to the State Government.
Rule - 3. Settlement of licences for retail sales.
(a)
Subject to the provision of these
rules and subject to the payment of licence fee and security amount, the retail
shop for sale of country liquor shall be settled or resettled by fixed fee
system as specified herein.
(b)
The licence shall be granted in the
From C.S.2D for retail sale of country liquor in sealed bottles for consumption
'On' the premises.
Rule - 4. Power to fix the number and location of retail shops.
Number of shops shall be fixed by the Licensing Authority
under general or specific instructions issued by the state government or by the
Excise Commissioner from time to time. Location of shop shall be as per the
provisions of rule (1) of rules of general applications framed under the Act as
amended from time to time.
Rule - 5. Period of Licence.
The period of licence shall be for an excise year or part
thereof for which the licence has been granted. The licence may be renewed on
such terms and conditions as may be decided by the State Government.
Rule - 6. Grant of Licence.
The licence shall be granted on payment of annual licence
fee and deposit of the security amount.
Rule - 7. Application 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 the retail shops of country
liquor for which the Collector proposes to grant licence, shall be exhibited
along which shopwise licence fee and security amount at the Collector's office,
Tehsil Office and the offices of the District Excise Officer/Asstt.
Commissioner Excise of the District.
(c)
Application for grant of licence shall
be made in the prescribed form as appended to these rules.
(d)
The last date to be fixed for the
receipt of application shall not be earlier than seven days with effect from
the date of publication of the advertisement in a newspaper.
Rule - 8. Eligibility Conditions for applicants.
Eligible applicants must fulfil following conditions namely
:-
(a)
Be a citizen of India or Partnership
firm whose partners are citizens of India. No change in partnership shall be
allowed after the allotment of shop(s);
(b)
Be above 21 years of age;
(c)
Not be a defaulter/blacklisted or
debarred from holding an excise licence under the provisions of any rules made
under the Act;
(d)
Submits an affidavit duly varified by
public notary as proof of the following namely -
(1)
That he possesses or has an
arrangement for taking on rent a suitable premises in that locality for opening
the shop in accordance with the provisions of the rule of rules of general
applications under the Act as amended from time of time;
(2)
That his proposed premises of the shop
have not been constructed in violation of any law of rules;
(3)
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;
(4)
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 possesses good moral
character and have no criminal background or criminal record, within thirty
days of grant of licence;
(5)
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;
(6)
That he is not in arrear of any Government
money;
(e)
Furnish a bank draft drawn in favour
of the District Excise Officer or Asstt. Commissioner Excise issued from a
nationalized Bank as earnest money. The amount of earnest money shall be as
fixed by the Excise Commissioner. In case the applicant is selected as
licensee, the earnest money shall be adjusted against the licence fee. In other
cases it shall be returned as such to the applicant as soon as the selection
process is over.
Rule - 9. District level comittee for licensing.
There shall be a district level committee for selection of
licensees for retail sale of country liquor. The committee shall consist of the
following members namely :-
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(i)
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The Collector of the District
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Chairman
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(ii)
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One Gazetted Officer of Excise Department nominated by the Excise
Commissioner
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Member
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(iii)
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The District Excise Officer/Asstt. Excise Commissioner of the District
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Member/ Secretary
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Rule - 10. Selection of Licensee.
(a)
The District Excise Officer/Asstt.
Excise Commissioner shall prepare a list of all applications received with
summary reported to be put before the district level committee for licensing.
(b)
The said committee shall select
licensees from the list of applicants found eligible. In case there are more
than one suitable applicant for any particular shop, the committee shall select
the licensee for such shop by public lottery. In case the selected applicant
does not deposit the required amount and does not fulfil the prescribed
formalities or is unable to arrange suitable premises for the shop within
stipulated period, the Licensing Authority shall cancel the allotment and take
steps for resettlement of the shop.
(c)
In case there is no application for a
particular shop or no candidate is found suitable for a shop, the Licensing
Authority shall take immediate steps for resettlement of the shop.
(d)
Licensing Authority shall have the
right to reject applications received for a shop/shops without assigning any
reason.
Rule - 11. Statement of Settled shops.
As the statement of the settled shops along with names and
addresses of the licensees, shopwise annual quantity, details of security
amount and licence-fee deposited shall be sent by the District Excise
Officer/Asstt. Commissioner Excise to the Excise Commissioner within 15 days of
the settlement.
Rule - 12. Payment of Licence-fee and security amount.
In case an applicant is selected as licensee, he shall deposit
the entire amount of licence fee and the security amount within 3 days of being
informed of his selection. If he fails to deposit the amount of licence fee and
security amount within the prescribed period, his selection shall stand
cancelled and his earnest money shall be forfeited in favour of the State
Government and the said shop shall be resettled forthwith. The defaulter shall
be debarred from holding any excise licence any where in the state. A
consolidated list of such defaulters under this rule, along with their complete
address shall be forwarded by the District Excise Officer/Asstt. Commissioner
to the Excise Commissioner, who will circulate the consolidated list of the
state to all licensing Authorities the state.
Rule - 13. Lifting of liquor.
(a)
The licensee under these rules shall
obtain supplies of country liquor from any wholesale licensed warehouse of the
district after making full payment of cost price of country liquor including
all taxes, duties, sealing charges and cess as levied from time to time. The
licensee shall place indent atleast 72 hours in advance to the wholesale
licensee/supplier of the district from whom he intends to procure the supply of
country liquor.
(b)
The wholesale licensee/supplier 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 within 48
hours of the receipt of indent. In case there is no country liquor available
with the wholesale licensee/ supplier, the District Excise Officer/Asstt.
Commissioner shall make alternative shall make alternative arrangements for the
supply of indented quantity of country liquor.
Rule - 14. Lifting of minimum Guaranteed Quantity fixed for the month and consequences of failure.
(a)
The licensee is liable to lift the
entire minimum monthwise guaranteed quantity during a month. The licensee shall
make indent for the entire minimum monthwise guaranteed quantity fixed for that
month along with cost of country liquor including all duties, sealing charges,
taxes and cess, which must be submitted to wholesale licensee by 25th day of
the month.
(b)
In case the retail licensee fails to
submit the indent as per clause (a) the District Excise Officer/Asstt.
Commissioner Excise shall immediately report the matter to the Licensing
Authority, who shall taken action to impose penalty on the amount of guaranteed
quantity less lifted than the fixed montly guaranteed quantity at the rate of
rupees 120/- proof litre and shall adjust the amount equal to the imposed
penalty from the security amount and issue a notice to the licensee to
replenish the shortfall in security amount within a week and also show cause as
to why the licence should not be cancelled. If the licensee fails to deposit
the amount of deficit in security amount and does not furnish suitable
explanation within the stipulated period, the licence shall stand cancelled and
the Licensing Authority shall take immediate steps to resettle the shop.
Rule - 15. Lifting of country liquor in excess of minimum monthwise guaranteed quantity.
The licensee may lift upto 20% in excess of monthwise
minimum guaranteed quantity for the month on the same rate of duty, any further
excess quantity shall be lifted on permission of the District Excise
Officer/Asstt. Commissioner and on payment of additional excise duty as may be
prescribed.
Rule - 16. Minimum retail Price.
The minimum retail price as may be fixed by Excise
Commissioner on approval of the State Government, which shall be printed on the
bottles of country liquor. The licensee shall not change from consumers less
than the minimum retail price printed on lables of bottles.
Rule - 17. Hours of sale and closure of shops.
The licensed premises shall remain open for sale on all
days from 10.00 am to 10.30 p.m. except on 15th August (Independence day), 2nd
October (Gandhi Jayanti), 26th January (Republic Day), 30th January (Mahatma
Gandhi Nirwan Diwas), Holi and Mohharum and upto 3 more days as notified for
closure by the Licensing Authority. Licensing Authority may also order for
closure of shop on account of law and order or General Election related
activity under the provisions of relevant laws. No compensation shall be given
for the closure of shop on above grounds.
Rule - 18. Disposal of balance stock left at the expiry of the licence.
Any balance of country liquor found outstanding and unsold
at the expiry of the term of licence shall be declared by the licensee to the
Licensing Authority on the next day and shall be returned by him to the
concerned wholesale licensee/supplier of the district by 5.00 p.m. of the next
date of expiry of licensee. The licensee shall be entitled to get the refund of
cost price only, excluding duty and other taxes. The disposal of such stock
shall be made as per orders of the Excise Commissioner in this regard.
Rule - 19. Surrender of licence.
A licensee may surrender his licence after giving atleast
one month's notice in writing to the Licensing Authority under provisions of
section 33 of the Act. On receipt of such application the Licensing Authority
will take steps for recovering all outstanding excise dues from his security
deposit and refund the balance amount after obtaining orders of the Excise
Commissioner. The Licensing Authority shall also proceed for resettlement of
the shop without delay for the remaining period of the excise year.
Rule - 20. Suspension and cancellation of the licence and penalties.
(1)
Licensing Authority may suspend or
cancel the licence -
(a)
If any bottle is found in the licensed
premises on which duty has not been paid and which does not carry security
hologram duly approved by the Excise Commissioner as a proof of payment of
duty;
(b)
If any other kind of liquor or
intoxicating drug (for which licence is not granted) is found in the licensed
premises;
(c)
If the affidavit submitted by the
licensee at the time of application is found incorrect and assertions made
therein are found to be false;
(d)
If the licensee to lift minimum
monthwise guaranteed quantity during that month and also fails to replenish the
shortfall in security deposit within the period prescribed; consequent to the
imposition of penalty;
(e)
If the licensee is convicted of any
offence punishable under the Act or any other law for the time being in force
relating to revenue, or of any cognizable and non bailable offence, or any
offence punishable under Narcotic Drugs and Psychotropic Substances Act, 1985
or of any offence punishable under section 482 of 489 of the Indian Penal Code;
(f)
If any bottle is found in the licensed
premises on which minimum retail price is not printed.
(2)
The Licensing Authority shall
immediately suspend the licence and forfeit the security deposit on above
mentioned grounds. The Licensing Authority will also serve a show cause notice
for cancellation of licence and the licensee shall submit his explanation
within 7 days of the receipt of the notice. Thereafter, the Licensing Authority
will pass suitable orders after giving due opportunity of hearing to the
licensee, if he so desires.
(3)
The licensee shall not be entitled to
claim any compensation or refund for suspension or cancellation of licence
under the rules.
(4)
In case the licence is cancelled on
the above mentioned grounds the licensee may also be blacklisted and debarred
from holding any excise licence in future.
Rule - 21. Repeal.
(i)
All rules corresponding to these rules
in force immediately before the commencement of these rules are hereby repealed
irrespective of matters covered by these rules :
Provided that any order made or action taken under the
rules so repealed shall be valid in respect of country liquor shop/shops for
the financial year 2001-2002.
Annexure
Affidavit duly verified by Public
Notary (Acknowledgement receipt)
Received application from Shri/Smt./Ku................s/o................w/o.,
d/o................r/o................country liquor shop................along
with affidavit and bank draft for earnest money and entered in the register at
serial
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Date...................
Time..................
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Signature of person authorized b)
District Excise Officer/
Asstt. Commissioner
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