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THE CHHATTISGARH EXCISE (AMENDMENT) ACT, 2002
THE CHHATTISGARH EXCISE (AMENDMENT) ACT, 2002
(No. 11 of 2002)
An Act further to amend the Chhattisgarh Excise Act, 1915 (No.2 of 1915).
Be it enacted by the Chhattisgarh Legislature in the Fifty-third Year of the Republic of India as follows:-
Short title, Extent and Commencement.
(1) This Act may be called the Chhattisgarh Excise (Amendment) Act, 2002 (No. 11 of 2002).
(2) It extends to the whole of Chhattisgarh State.
(3) It shall come into force from the date notified by the State Government in it’s official Gazette.
Insertion of New Section 18A.
After section 18 of the Chhattisgarh Excise Act, 1915 (No. 2 of 1915) (hereinafter referred to as a Principal Act) the new section 18A shall be inserted, as follows:-
Section 18A-Exclusive privileges of manufacture sale etc. may be granted –
(1) Notwithstanding any thing contained in the Act, the State Government may grant the exclusive privilege to the Chhattisgarh State Beverages Corporation Limited a Corporation wholly owned and controlled by the State Government for manufacturing or selling by retail or whole sale Indian made foreign liquor within the State.
(2) Thereupon, the Excise Commissioner, subject to the rules made by the State Government, may grant necessary licence to the Chhattisgarh State Beverages Corporation Limited for the aforesaid purpose.
(3) The Chhattisgarh State Beverages Corporation Ltd., after the grant of such licence may open its branches/depots in the State in such places and subject to such conditions as the Excise Commissioner may specify.
Amendment of Section 34(1).
(I) In sub-section (1) of section 34 of the Principal Act, the words “not less than one month” shall be added after the words “imprisonment for a term”. [or the words “five hundred” the words “five thousand” and for the words “five thousand” the words “twenty five thousand” shall be substituted.
