Section 46C(iii) in The Rajasthan Excise Rules, 1956
(iii)Transport by individual. - No pass for the transport of denatured spirit [or denatured spirituous preparation] [Inserted by E & T/60, dated 22.6.1962, Published in Rajasthan Government Gazette Part IV-C, dated 12.7.1962, [22-6-62].] within the limit of private possession by any individual shall be required.
