Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3) in The Rajasthan Distilleries Rules, 1977

(3)Grant of licence for working of distillery. - On receipt of intimation of completion of construction from the person holding permission under sub-rule (2) and after satisfying that fee prescribed for this purpose has been deposited and there is no objection to doing so, Excise Commissioner may grant licence to work a distillery.