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State of Rajasthan - Section

Section 57 in The Rajasthan Excise Rules, 1956

57. Retail Licences, general.

- Licences for the retail sale of excisable articles may be granted either (1) by auction in accordance with the procedure described in the rules in the chapter on auction.Or (2) On commission basis.Or (3) any other system sanctioned by the Government from time to time, [for instance the guarantee system] [Added by E &T/61, dated 2.2.1963, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 2.2.1963, [2-2-63].].