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State of Rajasthan - Act

The Rajasthan Country Liquor (Fixation of Strength) Rules, 1963

RAJASTHAN
India

The Rajasthan Country Liquor (Fixation of Strength) Rules, 1963

Rule THE-RAJASTHAN-COUNTRY-LIQUOR-FIXATION-OF-STRENGTH-RULES-1963 of 1963

  • Published on 17 December 1963
  • Commenced on 17 December 1963
  • [This is the version of this document from 17 December 1963.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Country Liquor (Fixation of Strength) Rules, 1963Published vide Notification No. F. 23/Ex/L/(3-1) 63-1, dated 17-12-1963, published in Rajasthan Gazette Part 4-C, Extraordinary, dated 17-12-63In exercise of the powers conferred by clause (e) of Section 42 of the Rajasthan Excise Act, 1950 (Rajasthan Act 2 of 1950), and in supersession of previous rules on the subject, the Excise Commissioner with previous sanction of the State Government hereby makes the following rules, namely:-

1. Short title.

- These rules may be called the Rajasthan Country Liquor (Fixation of Strength) Rules, 1963.

2. [ Strength of Country Liquor. [Substituted by S.O. 386 [21-2-95].]

- The strength in excess of or below which various authorised varieties of Country Liquor shall not be sold or supplied or possessed is fixed as follows, namely:-
Serial No. Varietyof Liquor Strength
(1) Kesarkastoori 5 U.P.
(2) Gulab(Light Caramel Colour) 50 U.P.
(3) Sada(Trinage of Light Caramel Colour) 50 U.P.
(4) PineApple 50 U.P.
(5) Sathia(Dark Caramel Colour) 60 U.P.
Explanation. - The possession and sale of liquor other than prescribed above shall be allowed upto 30th June, 1995 provided such liquor was of the prescribed strength as per the provisions in force upto 31-3-1995.]