Section 11 in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989
11.
A licensee shall, subject to the conditions of his licence, sell intoxicating spirituous preparations to:-(a)a registered practitioner or a homeopathic practitioner or an Ayurvedic or a Unani practitioner or a private medical practitioner;(b)a registered or homeopathic practitioner or an Ayurvedic or a Unani practitioners in-charge of a hospital/dispensary/clinic:(c)another licensee;(d)a permit holder:(e)a person holding a prescription of a registered practitioner/homeopathic practitioner a private medical practitioner or an Ayurvedic or Unani practitioner in accordance with such prescription; and(f)to any person in any quantity which he is permitted to possess without permit/licence under rule 5 and rule 26.
