67I. [ Licence on payment for exclusive privilege. [Substituted by GSR 52, dated 30.3.1972, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 30.3.1972.]
- Licence for exclusive privilege of selling country liquor by retail within any local area under section 24 may be granted on condition of payment of such lump sum instead of, or in addition to excise duty, as may be determined by the Excise Commissioner and subject to such other terms and conditions as may be laid down by him.(2)Licences for exclusive privilege of selling by retail country liquor at a shop may be granted either -(a)by negotiations with the existing licensees:(b)by auctions;(c)by inviting sealed tenders;(d)by negotiation with the third parties (person other than existing licensees).(dd)[ By inviting applications; and](3)Nothing in these rules shall prevent adoption of any of the above methods in any order in respect of any shop or categories of shops or adoption of different methods for different categories of shops.](4)[ The licensees of retail shops of country liquor situated in rural area, Municipal area of Fourth Category Municipalities except the area of Sagwara Municipality and within the radius of five kilometers from all categories of Municipal areas shall pay composite fees as determined by the State Government from time to time and such licensees may sell Foreign Liquor and Beer on country liquor shops.] [Added by Notification No. G.S.R. 1, dated 1.4.2017 (w.e.f 31.1.1957).]
