Section 29(1) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
(1)The Gram Sabha shall adopt resolution to encourage temperance or to shift the location of liquor shops to other identified place, to take action against the identified persons involved in manufacturing or selling of illicit liquor in the area. A copy of resolution dully signed by the members of Gram Sabha shall be forwarded to Collector of the District and Excise commissioner, Rajasthan, Udaipur.
