Section 46E(iii) in The Rajasthan Excise Rules, 1956
(iii)Limit of retail vend. - The quantity, within which sale to all purchasers of denatured spirit [or denatured spirituous preparation] [Inserted by E & T/60, dated 22.6.1962, Published in Rajasthan Government Gazette Part IV-C, dated 12.7.1962, [22-6-62].] shall be deemed to be limit of sale by retail shall be [as fixed under section 14 of the Act] [Substituted by E &T/59, dated 13.3.1962, Published in Rajasthan Government Gazette Part IV-C, dated 17.5.1962, [13-3-62].].
