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State of Rajasthan - Section

Section 17 in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989

17.

A person desirous of obtaining a licence may apply in form l.S.P. 2 to the District Excise Officer. The District Excise Officer, may, for reasons to be recorded in writing refuse to grant the licence.