Section 5 in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989
5.
The following intoxicating spirituous preparations may be possessed without a licence or permit by the persons and to the extent noted against each:-(1)Allopathic Preparations(a)A patient on the authority and upto the extent of a prescription issued by a registered practitioner;(b)a registered practitioner upto 900 Millilitre of each such preparation at any one time;(c)a registered practitioner as Manager or Supervisor of a hospital, dispensary or clinic run either by private individual/s or organisation/s or Government or Municipal council/Board or any other local body upto the requirement of such hospital/dispensary/clinic for a period of 12 months.(d)A private medical practitioner may keep in his possession at any time such intoxicating spirituous preparations as mentioned in his Drug licence to the extent of 900 ml. of each preparation for the purpose of dispensing his own prescriptions;(2)Homeopathic Preparations(a)A patient on the authority and upto the extent of a prescription issued by a homeopathic practitioner;(b)A homeopathic practitioner upto 550 ml. of each such preparation at any one time;(c)A homeopathic practitioner as Manager or Supervisor of a homeopathic hospital/dispensary/clinic run either by private individual/s or organisation/s or Government or Municipal council/Board or any other local body upto the requirement of such hospital/dispensary/clinic for a period of 12 months;(3)Ayurvedic and Unani preparations(a)A patient on the authority and upto the extent of a prescription issued by an Ayurvedic or Unani Practitioner;(b)An Ayurvedic or Unani Practitioner upto 900 millilitres of each such preparations at any one time;(c)An Ayurvedic or Unani practitioner as Manager or Supervisor of a Ayurvedic or Unani hospital/dispensary/clinic run either by private individual/s or organisation/s or Government or Municipal Council/Board or any other local body upto the requirement of such hospital/dispensary/clinic for a period of 12 months;(4)Toilet preparationsA bonafide consumer, upto 275 millilitres of each variety.(5)Essences(a)A bonafide consumer upto 110 millilitres of each variety.(b)A manufacturer of aerated water, upto 4.5 litres of each variety at any one time.(6)All kinds of Intoxicating Spirituous preparationsAn excise officer of the Government, acting in his official capacity, upto any quantity.C. Import, Export and Transport
