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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in Rajasthan Excise (Grant of Restaurant, Bar Licences) Rules, 2004

(1)As soon as tire applicant receives the sanction of licence to him, he shall within I 5 days, deposit into the Treasury the minimum licence fee prescribed under rule 69(I) of the Rajasthan Excise Rules, 1956.