Section 3(2) in The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960
(2)[ On receipt of an application under sub-rule (1) the District Excise Officer shall make such enquiries as he deems necessary and if he is satisfied that there is no objection in granting the licence applied for, he may on payment of cash security of Rs. 200/- and subject to the orders of the Excise Commissioner, grant the applicant a licence in Form L.N. I, III or IV as the case may be, ordinarily within three months from the date of receipt of the application, but he may, for any special reasons to be recorded in writing issue the same after the expiry of the said period:] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71][Provided that the Excise Commissioner if he thinks fit in public Interest so to do, may exempt any person or class of persons from the payment of cash security.] [Inserted by GSR 44, dated 10-4-1980; Published in Rajasthan Gazette Part IV-C(I), Ordinary dated 26-6-80]
