Section 24 in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989
24.
(i)The licensee, shall, in addition to these rules, be bound to observe all the rules under the Act applicable to his licence.(ii)Any infringement of the provisions of these rules would be an offence under section 54 of the Act;Provided that if the licensee or permit holder infringes or causes or permits any person to infringe any of these rules or any of the conditions of his licence/permit the District Excise Officer may without prejudice to the remedy of prosecuting the offender, revoke the licence/permit:Provided further that if the infringement is of a minor nature, the licence or permit; as the case may be, may be restored on payment of such sum not exceeding Rs. 500/- as the District Excise Officer may determine.
