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[Cites 0, Cited by 8] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(1) in Rajasthan Excise Act, 1950

(1)The District Magistrate by notice in writing to the licensee may require that any shop in which any excisable or intoxicating drug is sold shall be closed at such times or for such period as he may think necessary for the preservation of the public peace.