Section 67C(1) in The Rajasthan Excise Rules, 1956
(1)Subject to such general or special directions as may be issued by the Excise Commissioner from time to time, the [District Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] may put the licence for a shop, to auction under the guarantee system [on the basis of minimum guarantee as may be specified by the Excise Commissioner for that shop] [Inserted by FD/Ex/65, 13.9.1965, Published in Rajasthan Government Gazette Part IV-C, dated 14.10.1965, [13-9-65].].
