Section 7A in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973
7A. [ Fees for the renewal of licences. [Inserted by S.O.251, Dated 30.3.1977, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 30.3.1977 [30-3-77].]
(1)A licence granted under the principal rule shall expire on the 31st day of March every year:[Provided that Civil Club Bar or Commercial Club Bar licence granted or renewed for the year 2013-2014 under these rules, may be renewed for the year 2014-2015 with the existing facilities on the basis of which licence was granted or renewed for the year 2013-2014.][(2) A person possessing a licence under these rules and seeking renewal of the same shall apply in accordance with Rule 72-A of the Rajasthan Excise Rules, 1956 and such application shall be accompanied by a treasury receipt showing the payment of (i) renewal fee equivalent to the initial fee prescribed in Rule 3(3), and (ii) the usual licence fee payable under Rule 69(1) of the Rajasthan Excise Rules, 1956] [Substituted by GSR 66, Dated 6.9.1988, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 22.9.1988, page 242 [6.9.1988].].(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).]
