Section 67E(2) in The Rajasthan Excise Rules, 1956
(2)Notwithstanding anything contained in ride 67-C, but subject to such general or special directions as may be issued by the Excise Commissioner from time to time, the [District Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] may, on rejection of an offer under sub-rule (1), or where no offer is made under sub-rule (1) on account of any general or special direction of the Excise Commissioner, make an offer to any other person for the grant of a licence on the same terms and conditions as those, contained in the offer under sub- rule (1):Provided that-(i)the amount of guarantee in the offer made to such other person shall not be less than the amount determined by the Excise Commissioner, and(ii)the minimum time limit of ten days referred to in sub-rule (1) shall not apply to an offer under this sub-rule.
