Section 67I(4) in The Rajasthan Excise Rules, 1956
(4)[ The licensees of retail shops of country liquor situated in rural area, Municipal area of Fourth Category Municipalities except the area of Sagwara Municipality and within the radius of five kilometers from all categories of Municipal areas shall pay composite fees as determined by the State Government from time to time and such licensees may sell Foreign Liquor and Beer on country liquor shops.] [Added by Notification No. G.S.R. 1, dated 1.4.2017 (w.e.f 31.1.1957).]
