Section 2 in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973
2.
[(a) "Hotel" means all Tourist Bungalows ans hotels run by the Department of Tourism and Hotel Corporation of the State Government and the Government of India including Hotels recongnized by the Government of India as Heritage hotel or by the State Government as "Heritage Rajasthan Hotel" and and shall also include any other hotel with at least 20 bedrooms which is adjudged to be of at least Two Star Category by the Department of Tourism, Government of India or any other authority authorized specially for this purpose by the Government of India.(aa)"heritage Rajasthan Hotel" means any hotel/recognized as Heritage Rajasthan Hotel by the state government or by any other authority/committee authorized specifically for his purpose by the state government in accordance with the guidelines issued in this regard,(aaa)"Category" means Star category as adjudged by the Department of Tourism, Government of India, or any other authority authorized specially for this purpose by the Government of India.](b)["Hotel Bar/club Bar/Restaurant Beer Bar Licence"] [Substituted by GSR 89, Dated 26.10.1994, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 28.10.1994, page 319(6) [26-10-94].] means a "retail on licence" for the sale of foreign liquor granted to a hotel which makes sales to foreign and Indian tourists and visitors staying or residing in it for consumption in a room earmarked for serving liquor or dining hall or drawing room or such other part of the hotel as may be approved by the State Government.[Provided that heritage hotels having hotel bar licence can effect retail off sale of heritage liquor produced by the Rajasthan State Ganganagar Sugar Mills Ltd.] [Added by Notification No. G.S.R. 55, dated 13.10.2006 (w.e.f. 22.3.1973).](c)[ "Civil club" means an association of minimum 100 persons for social and recreational purposes or for the promotion of some common object on joint expenses without motive to gain profit and duly registered under Rajasthan Society Registration Act, 1958 or any other law, for time being in force, in this regard or the State Government has granted exemption from registration by a special order and shall have four facilities out of the following facilities, namely:- [Substituted by Notification No. G.S.R. 5, dated 1.4.2014 (w.e.f. 22.3.1973).](i)Swimming Pool;(i)Swimming Pool;(ii)Gymanisum having Physical exercise equipments;(iii)Badminton hall/Squash Court;(iv)Billiards/Pool table;(v)Cards room;(vi)Lawn tennis court.](ii)Gymanisum having Physical exercise equipments;(iii)Badminton hall/Squash Court;(iv)Billiards/Pool table;(v)Cards room;(vi)Lawn tennis court.(cc)"Commercial Club" means a duly registered Company, Firm any other Organization or Association of persons for business and recreational purposes having at least 100 members and shall have the following facilities at the venue of such Commercial Club, namely:-(d)"club bar licence" means a licence granted to a club for retail sale of foreign liquor by it, to its bonafide members for consumption in the club premises.](dd)[ "Restaurant" means any place to which the public are admitted for the Consumption of food or drink, for consideration. [Clauses (dd) & (ddd) Inserted by GSR 89, Dated 26.10.1994, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 28.10.1994, page 319(6) [26-10-94].](ddd)"Restaurant Licence' means a "retail on licence" for the sale of Beer granted to a Restaurant which makes sale to customers for consumption in a Restaurant.](e)[] [Clause (c) re-numbered as Clause (e) by GSR 27, Dated 13.8.1984, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 14.8.1984, page 101 [13-8-84].] The words and expressions defined in the Rajasthan Excise Act, 1950 and Rajasthan Excise Rules, 1956 and not defined in these rules shall have the meaning as defined in the Rajasthan Excise Act, 1950 (Rajasthan Act II of 1950) and the Rajasthan Excise Rules, 1955 as the case may be.
