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State of Rajasthan - Section

Section 53 in The Rajasthan Excise Rules, 1956

53. Canteen Tenant Licences.

- Canteen tenant licences shall be issued only to persons running a military canteen established under the Canteen tenants system and shall cover retail sale for consumption on premises or by bona fide members of the Armed Forces of Union of India served by the Canteen and the licensee shall not sell foreign liquor to any other person or for any other purpose.