(5)[ A shop for the retail sale of country liquor. Foreign liquor and Indian Made Foreign Liquor, Beer or Hemp Drugs shall not be located within a distance of 150 metres on both sides from the Centre of National or State High ways. But this condition shall not apply in areas falling within the jurisdiction of Municipal Corporation/Municipal Council/Municipality.] [Inserted by S.O.223, dated 25.2.1993, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 1.3.1993, page 376, [25-2-93].]Explanation 1. - For the purpose of sub-rule (2) of Rule 75, the restrictions about the distance of a shop from a "Place of Worship in the cities having a population of more than one lac shall only be applicable in respect of those places of worship entered in the list maintained in the office of the district Excise Officer.
