Section 3(e) in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989
(e)"Homeopathic Practitioner" for the purpose of these Rules means a practitioner whose name is for the time being entered in the Register of practitioners; prepared and maintained by Rajasthan Board of Homeopathic Medicine, Rajasthan under the Rajasthan Homeopathic Medicine Act, 1969 or has been incorporated as a 'listed' member on a separate register maintained by the said Board;
