Section 3(6) in Rajasthan Excise (Grant of Restaurant, Bar Licences) Rules, 2004
(6)An application for licence shall he liable to be rejected for the following reasons:(a)If it has not been signed properly or is incomplete.(b)If the applicant has been convicted or punished for any offence under the Rajasthan Excise Act, 1950 the Narcotic Drugs & Psychotropic Substances Act, 1 985 or rules made thereunder.(c)If the applicant is found to have been convicted for any now - bailable offence.(d)If there are arrears of excise due outstanding against him.(e)If the applicant is below the age of 18 years.(f)[ If the applicant cannot fulfill the minimum annual turnover criteria fixed by the State Government, from time to time.] [Added by Notification No. F. 4(1) FD/Excise/2014, part II, G.S.R. 6, dated 1.4.2014-Rajasthan Gazette Extraordinary Part IV(C)(I), dated 1.4.2014.](g)[ If land of restaurant is not converted for the said purpose by the local body concerned in urban area or competent authority concerned in rural area.] [Added by Rajasthan Notification No. G.S.R. 2, dated 1.4.2015.]
