- Without the previous written sanction of the Excise Commissioner:-(1)No person holding or having an interest in a licence for the manufacture, sale or supply of foreign liquor in a district may hold or possess any interest in a licence for the retail sale of country liquor in the same district.(2)No person holding or having an interest in a licence for the retail sale of opium [denatured spirit] [Inserted by GSR 55, dated 31.7.1976, Published in Rajasthan Government Gazette Part IV-C, dated 12.8.1976, [31-7-76].] or intoxicating drugs in a district may hold or possess any interest in a licence for the wholesale or retail manufacture or sale of foreign or country liquor in the same district;(3)No person, shall hold or have an interest in two or more shops for the retail sale of the same excisable articles in the same village, or in the same city or town; and(4)No person holding or having an interest in a licence for the manufacture of country liquor or supply thereof from a distillery to retail vendor shall hold or have an interest in a licence for the retail sale of country liquor in the area in which the distillery is established or in any area supplied from such distillery.(5)[ No person, whose tender or bid at an auction for grant of licence under the act or these rules has been accepted but who fails to deposit, within the time allowed. The security amount required to be deposited according to the conditions of tender or auction in the financial year 1972-73 or thereafter shall be entitled to hold any licence under the Act or these rules for a period of three years from the last day allowed for deposit of such security.] [Added by GSR 8, dated 5.5.1972, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 5.5.1972, [5-5-72].]
