Section 29 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
29. Regulate sale and consumption of any intoxication.
(1)The Gram Sabha shall adopt resolution to encourage temperance or to shift the location of liquor shops to other identified place, to take action against the identified persons involved in manufacturing or selling of illicit liquor in the area. A copy of resolution dully signed by the members of Gram Sabha shall be forwarded to Collector of the District and Excise commissioner, Rajasthan, Udaipur.(2)Collector shall depute a senior officer not below the rank of Tehsildar or any other appropriate officer to verify the genuineness of the resolution. Officer so deputed shall give his report to the Collector who shall move with his comments it to the Excise Commissioner, Rajasthan. Udaipur.(3)Excise Commissioner, Rajasthan shall take necessary action to implement the resolution in the area of Gram Sabha and inform Gram Sabha through Collector of the District.(4)Gram Sabha shall be competent to lay down limits for possession of country liquor by the resident of the Gram Sabha on special occasions like birth, naming ceremony, betrothal, marriage, during settlement of disputes, death feasts, Holi and Diwali festivals and such other social occasions in view of tradition and customs of the tribal community. Gram Sabha shall specify the quantity of local liquor to be possessed and date wise period of possession. Ganeral permission shall not be given.
