- Except as otherwise provided in these rules all licences under the Act shall be granted by the Excise Commissioner:[Provided that of the licences description of which is given in rule 68 of these rules, the Additional Commissioner, Excise of the area may grant the licence described at Rule 68(8) and the District Excise Officer of the area may grant the licences described at Rules 68(1), 68(2), 68(3-A), 68(5), 68(9) and 68(11).] [Inserted by S.O.347, dated 9.1.1995, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 13.1.1995, page 413(13), [9-1-1995].]
