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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(a) in Rajasthan Excise (Grant of Restaurant, Bar Licences) Rules, 2004

(a)"Restaurant Bar Licence" means a 'retail on licence for the sale of beer (including draught beer but excluding beer of strength above 8.75 degree proof), ready to drink (RID.) liquor and wine granted to a restaurant which makes sale to consumers for consumption in the restaurant. -