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State of Rajasthan - Section

Section 10 in The Rajasthan Brewery Rules, 1972

10. Unrenewed licences to be void.

- Unrenewed licences shall be null and void and the beer produced in the brewery after the expiry of the licence shall be liable to seizure and confiscation and the parties working the brewery to the penalties provided by law for illicit brewing:Provided that in the event of renewal of licence being refused, permission may be granted for continuing operations temporarily for a reasonable time, pending an appeal or revision, as the case may be, before appropriate authority.