Section 131 in The Rajasthan Distilleries Rules, 1977
131. Abstract of issues.
- A return of issues in Form R.D. 26 showing in abstract, the total issues for the month under each head will be forwarded monthly to the Excise Commissioner, the date for filling in the form will be obtained from registers R.D. 12, 13 and 14.R.D. 1[Rule 41]Licence to work a Distillery in PremisesName of licence-holder(s)......................................................Period for which licence is granted........................................Licence is hereby granted to...............resident(s) of..........(1) to manufacture spirit in their distillery situated at............(2) to supply it to warehouses within his/their contract area, (3) to sell it to State Government or to such licensed vendors and other persons as are entitled to purchase spirit, direct from distillery, and (4) to use according to quota fixed in the manufacture of Indian made foreign liquors if a licence to that effect is held subject to (i) rules relating to import, export and transport of spirit contained in Chapters II and III of the Rajasthan Excise Rules, 1956 (ii) rules relating to manufacture of spirit in distilleries and (iii) to such other rules as may from time to time be made by the Excise Commissioner and the State Government for the security of excise revenue, and for regulating the manufacture, sale, supply and prices of Indian made foreign liquor, including rectified spirit, denatured spirit, power and fuel alcohols. The infraction of any of the rules hereinbefore enumerated shall involve forfeiture of the licence and or part or whole of security deposited by the licensee in addition to such other penalties as may be prescribed under the Rajasthan Excise Act, 1950.Dated..............Excise Commissioner,Rajasthan.R.D. 2[Rule 4]Licence to work a Distillery in Government PremisesName of licence-holder(s).............................................Period for which licence is granted........................................Licence is hereby granted to...............resident(s) of..........(1) to manufacture spirit in the distillery situated at..............(2) to supply it to warehouse within his/their contract area, (3) to sell it to such licenced vendors and other persons as are entitled to use it according to quota fixed in the manufacture of to purchase spirit direct from distillery, and (4) Indian made foreign liquor of a licence to that effect is held subject (i) rules relating to import, export and transport of spirit contained in Chapters II and III of the Rajasthan Excise Rules, 1956, (ii) rules relating to manufacture of spirit in distilleries, (iii) to such other rules as may from time to time be made by the Excise Commissioner for the security of excise revenue and for regulating the manufacture, sale, supply and prices of Indian made foreign liquor (including rectified spirit and denatured spirit, and (iv) to the following condition. The infraction of any of the rule hereinbefore enumerated or of conditions noted below shall involve forfeiture of the licence and or part or whole of security deposited by the licensee in addition to such other penalties as may be prescribed under the Rajasthan Excise Act, 1950.Conditions
