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State of Rajasthan - Section

Section 49 in The Rajasthan Excise Rules, 1956

49. Shop Licences.

(1)Shop Licences for the retail sale of foreign liquor shall be of two classes as described below:-
(a)for retail sale, for consumption on the premises, and
(b)for retail sale for consumption "off" the premises only.
(2)A licensee holding a licence for retail sale for consumption 'off' premises shall not allow the consumption of foreign liquor on his premises and shall sale only in original sealed bottles.