Section 8 in Rajasthan Excise (Grant of Restaurant, Bar Licences) Rules, 2004
8. [ Renewal of licence. [Substituted by Notification No. G.S.R. 1, dated 1.4.2011.]
- [(1)] A licence granted under these rules shall expire on 31st day of March every year. A person seeking renewal of the licence granted to him must confirm the criterion laid down by the Government from time to time and do not possess any of the disqualification mentioned in sub-rule (6) of Rule 3. The application for renewal shall be made in accordance with Rule 72-A of the Rajasthan Excise Rules, 1956 and shall accompanied with a treasury receipt of payment of renewal fee equivalent to initial fee prescribed in sub-rule (3) of rule 3] [***] [Deleted 'and minimum licence fee payable under sub-rule (1) of rule 69 of the Rajasthan Excise Rules, 1956.' by Notification No. F. 4(1) FD/Excise/2014, part II, G.S.R. 6, dated 1.4.2014-Rajasthan Gazette Extraordinary Part IV(C)(I), dated 1.4.2014.](2)[ No Licence shall be renewed if the licence cannot fulfil the turnover criteria fixed by the State Government, from time to time.] [Added by Notification No. F. 4(1) FD/Excise/2014, part II, G.S.R. 6, dated 1.4.2014-Rajasthan Gazette Extraordinary Part IV(C)(I), dated 1.4.2014.]
