Section 7A(3) in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973
(3)[ The Existing licenses shall be renewed under sub-rule (2) on payment of initial fee prescribed in sub-rule (3) of Rule 3 as per the existing number of rooms in the hotel.] [Added by Notification No. G.S.R. 2, dated 1.4.2016 (w.e.f. 22.3.1973).]
