Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(q) in The Rajasthan Brewery Rules, 1972 (q)'Officer-in-charge' means the Excise Inspector or any other officer of the Excise Department not below the rank of Excise Inspector appointed by the Excise Commissioner to hold charge of a brewery;
