Section 4 in Rajasthan Excise (Grant of Restaurant, Bar Licences) Rules, 2004
4. Deposition of minimum licence fee and grant of licence.
(1)As soon as tire applicant receives the sanction of licence to him, he shall within I 5 days, deposit into the Treasury the minimum licence fee prescribed under rule 69(I) of the Rajasthan Excise Rules, 1956.(2)The District Excise Officer concerned, after satisfying himself that the minimum licence fee has been deposited into Treasury shall inspect the location of the premises where the beer, RTI) and Wine shall be stored and the counters where it shall be sold and submit his report to the Excise Commissioner who will issue the licence accordingly, under his signature and the seal of his office in Form 'B' .
