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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3) in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973

(3)[ Every application for a [Hotel Bar/club Bar/Restaurant Beer Bar Licence] [Substituted by GSR 45, Dated 9.12.1993, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 13.12.1993, page 151(3) [9-12-93].] shall be properly signed and shall be accompanied by the following amount of initial fee [***] [Deleted 'which shall be in addition to the usual annual fee payable under rule 69(1) of the Rajasthan Excise Rules, 1956' by Notification No. G.S.R. 5, dated 1.4.2014 (w.e.f. 22.3.1973).]:-Where application is for a [Hotel Bar/club Bar/Restaurant Beer Bar Licence] [Substituted by GSR 89, Dated 26.10.1994, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 28.10.1994, page 319(6) [26-10-94].] in the town with the population indicated below the initial fee shall be as under:-
[S.No. [Substituted by Notification No. G.S.R. 2, dated 1.4.2011 (w.e.f. 22.3.1973).] Category (Population of Cities on the basis of 1991 Census) Initial fee for the year or part thereof (Rs. in lacs)
1 2 3
1 Luxury Hotel/Train:  
(i) Five Star Hotel 15.00
(ii) Four Star Hotel 10.00
(iii) Three Star Hotel 8.00
(iv) Luxury Train 8.00]
2. [ [Substituted by Notification No. G.S.R. 5, dated 1.4.2014 (w.e.f. 22.3.1973).] Heritage Hotel]      
(i) Category A 4.00 0.25 4.25
(ii) Category B 1.50 0.25 1.75
(iii) Category C 0.75 0.25 1.00
Note. - The Category of a heritage hotel shall be decided by a committee constituted by the State Government
3. [ [Substituted by Notification No. G.S.R. 2, dated 1.4.2016 (w.e.f. 22.3.1973).] Other Hotel:      
  (i) Situated in and within      
    (A) 7.5 Kilometer of municipal limit of Jaipur/ Jodhpur/ Udaipurhaving rooms      
      (a) upto 50 rooms 7.50 1.00 8.50
      (b) 51 to 100 rooms 9.00 1.00 10.00
      (c) more than 100 rooms 14.00 1.00 15.00
    (B) 5 Kilometer of municipallimit of Other Divisional Headquarters Mount Abu and Jaisalmerhaving rooms      
      (a) upto 50 rooms 6.50 1.00 7.50
      (b) 51 to 100 rooms 12.00 1.00 13.00
    (C) 5 Kilometer of municipallimit of Other District Headquarters having rooms      
      (a) upto 50 rooms 6.00 1.00 7.00
      (b) 51 to 100 rooms 7.00 1.00 8.00
      (c) more than 100 rooms 9.00 1.00 10.00
    (D) 3 Kilometer of municipallimit of Other municipalities and Bhiwadi U.I.T. Area (DistrictAlwar) having rooms      
      (a) upto 25 rooms 4.00 1.00 5.00
      (b) more than 25 rooms 5.00 1.00 6.00
  (ii) Situated in other places notcovered by clause (i) above      
      (a) upto 25 rooms 3.00 0.50 3.5.
      (b) more than 25 rooms 3.00 0.50 3.50]
[4 [Substituted by Notification No. G.S.R. 2, dated 1.4.2011 (w.e.f. 22.3.1973).] Civil CLub Bar:  
(i) In Jaipur/Jodhpur 2.00
(ii) In Other places 1.50
5 Commercial Club Bar:  
(i) In Jaipur/Jodhpur 6.00
(ii) In Other Places 4.00]
Note: 50% of above fees shall be charged in case the Licence is issued for a period of less than six months:][Provided that every application for a bar licence where a duly constituted Committee is required to visit the site for recommending grant of Licence, shall be accompanied by the Treasury challan of Rs. 2500/- (Rupees two thousand and five hundred only) as process fee.] [Substituted by S.O. 137, dated 1.10.1996, Published in Rajasthan Government Gazette Part 4-C, dated 4.10.1996, page 120, dated 1-10-1996.]Explanation-
(i)The aforesaid initial fee and process fee shall be deposited in the State Treasury and a copy of the challan supplied by the Treasury to the applicant shall be enclosed by him with his application. Cheques shall not be accepted.
(ii)The application shall be signed - (a) by the individual if it is made in an individual capacity.
(b)by each partner if the applicant is an unregistered firm. The name with parentage and correct address of each partner shall be mentioned in the application:
(c)by the Managing Director or Manager if the applicant is a company, the registered name and address of the company shall be clearly mentioned in the application along with the names of the directors, managers, managing Agents;
(d)by duly elected President or Secretary if the application is for or on behalf of a club. The application shall mention the registration number and address of the club along with the name and address of its President and Secretary.