Section 4(1) in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973
(1)Where a person in whose favour a licence has been sanctioned does not deposit the fee prescribed under rule 69(1) of the Rajasthan Excise Rules, 1956 within 15 days of the receipt of the sanction, the [Excise Commissioner] [Substituted by GSR 8, Dated 18.5.1983, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 18.5.1983, page 37 [18-5-83].] may cancel the sanction issued in his favour for grant of licence and forfeit the amount of initial fee deposited by him.
