Section 46D(ii) in The Rajasthan Excise Rules, 1956
(ii)[ Permit for possession. - (a) The District Excise Officer may grant a permit for the purchase of denatured spirit or denatured spirituous preparations from a wholesale vendor or from a retail vendor, where there is no wholesale vendor and for possession thereof, to a person requiring denatured spirit or denatured spirituous preparations for private purposes for a quantity in excess of private possession, but not exceeding 18 litres: [Substituted by GSR 161, dated 12.6.1970, Published in Rajasthan Government Gazette Part IV-C, dated 16.7.1970, [12-6-70].]
