75. [ .........] [Omitted by Rajasthan Act 38 of 1957.]
[ScheduleI........] [Omitted by Rajasthan Act 4 of 1967.][ScheduleII] [Inserted by Rajasthan Act 28 of 1961.]Bond for abstaining from the commission of offences under the Rajasthan Excise Act, 1950Whereas I (name)........... S/o......Caste..... inhabitant of (place).... district.... have been called upon to execute a bond to abstain from the commission of any offence under the Rajasthan Excise act., 1950 for the term of (state the period) I hereby bind myself not to commit any such offence during the said term and in case of my making default therein I hereby bind myself to forfeit to the State Government for the sum of Rs ........Dated this... day of....... 20....(Signature)(Where a bond with surety or sureties is to be executed, add)I/We do hereby declare myself/ourselves surety/sureties for the above named....... that he will abstain from commission of any offence under the Rajasthan Excise Act, 1950, during the aforesaid term, and in case of his making any default therein, I/We bind myself/ourselves jointly and severally to forfeit to the State Government the sum of rupees.........Dated this........ day of......... 20....(Signature)[Appendix A][First published in Rajasthan Rajpatra, Part 4-A, Extraordinary, dated 5.12.1957]NotificationsS.O. 135. - In exercise of the powers conferred by sub-sec. (2) of Sec. 71 of the Rajasthan Excise Act, 1950 (Act No. II of 1950), the State Government being of the opinion that reasonable grounds exist for doing so, hereby exempts from payment of permit fee payable for transport within State prescribed under Rule 69-B of the Rajasthan Excise Rules, 1956 in respect of quantity of Rectified Spirit of Extra Neutral Alcohol Transported by the distilleries situated in Rajasthan to such bottling plants for manufacture of country liquor under franchise agreement during the period from 12.4.2006 to 12.8.2007 and from 5.5.2008 to 31.3.2012. The permit fee already deposited shall not be refunded.[Noti. No. F. 4(44) FD/Excise/2005-Part-II, dt. 7.8.2014 - Raj. Gaz., Exty., Pt. IV(C)(II), dt. 11.8.2014, pp. 67 to 68] = 2015 RSCS/II/P. 21/H. 27
