Section 69(3) in The Rajasthan Excise Rules, 1956

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State of Rajasthan - Subsection

Section 69(3) in The Rajasthan Excise Rules, 1956

(3)[ Every manufacturer of Country Liquor, Indian Made Foreign Liquor, Beer, Wine, Ready to drink (Low alcoholic beverages) and Bottled In Origin (G10) shall have to get his brand registered and to get labels approved according to each packing size (i.e. quart, pint, nip or any other size, as the case may be), of brands intended to be sold or manufactured in Rajasthan with the Excise Commissioner. For the brand registration and label approval, the following fee shall be payable per brand and per label for the year or part thereof namely:-] [Substituted by Notification No. G.S.R. 3, dated 1.4.2015 (w.e.f. 31.1.1957.)]

S. No.	item	Brand registration fee or renewal fee (in Rs.)	Label approval or renewal fee per packing size(in Rs.)
1.	Country Liquor	50000	25000
2.	Indian made foreign liquor, Beer, Wine, R.T.D.	50000	25000
3.	Wine made in India	25000	25000
4.	BIO (Foreign liquor/Beer)	0.00	30000
5.	BIO (Wine/RTD)	0.00	50000

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State of Rajasthan - Subsection

Section 69(3) in The Rajasthan Excise Rules, 1956