Section 6 in Rajasthan Excise (Grant of Restaurant, Bar Licences) Rules, 2004
6.
Any person holding a licence under these rules shall be bound by the conditions, if any, imposed by the Government with regard to the purchase, of liquor to be sold in the restaurant but the licensee may import into Rajasthan under permission from Excise Commissioner beer, ready to drink liquor and vine bottled in other countries from a licensee of other state authorized to make such a sale .
