Section 67KKK(11) in The Rajasthan Excise Rules, 1956
(11)An application for licence shall be liable to be rejected, -(a)if it has not been signed by the competent person or is incomplete;(b)if there are arrears of excise dues outstanding against him;(c)if applicant is below the age of 18 years;(d)if applicant is in the employment of the Central Government, State Government, Enterprises of Government of India or State Government, Corporation and Companies of Government of India or State Government; and(e)if applicant is convicted of any offence punishable under the Rajasthan Excise Act, 1950 or any other law for the time being in force relating to revenue or of any cognizable and non-bailable offence or any offence punishable under the Narcotic Drugs and Psychotropic Substances Act 1985 or any law relating to merchandise marks or of any offence punishable under Section 482 to 489 (both inclusive) of the Indian Penal Code, 1860.]
