Section 67KK(5) in The Rajasthan Excise Rules, 1956
(5)[ Subject to the written sanction of the Excise Commissioner, licence under this rule may be granted in respect of a group of shops.] [Inserted by GSR 229, dated 4.3.1974, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 4.3.1974, [4-3-74].]
