Section 68 in The Rajasthan Excise Rules, 1956

[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 68 in The Rajasthan Excise Rules, 1956

68. [ Fees and terms for certain licences. [Substituted by S.O.347, dated 9.1.1995, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 13.1.1995, page 413(13).]

- The under mentioned fees and terms are prescribed for the following kinds of licences,-]

SI. No.	Description of Licences	Terms of Licence (In years)	Fee for the term or Part thereof (In Rupees)
(1)	Licence for the possession and use of rectified spirit andabsolute alcohol for the purpose of Research Laboratory	Ten years	1000
(2)	Licence for possession and use of rectified spirit andabsolute alcohol for educational, medical & Scientificpurposes in Educational Institutions, Hospitals and DiagnosticLaboratories.	Ten years	250
(3) [ [Substituted by Notification No. S.O. 319, dated 23.3.2018 (w.e.f. 31.1.1957).]	Licence for possession and use of rectified spirit andabsolute alcohol and other excisable articles for industrial purposeincluding Medicinal and Toilet Preparation purposes.	One year	30000]
[(3-a) [Substituted by Notification No. G.S.R. 3, dated 1.4.2015 (w.e.f. 31.1.1957).]	Licence for possession and use of rectified spirit andabsolute alcohol for (testing laboratories) in commercialenterprises. (Provided consumption is limited to 250 ltrs. perannum).	One Year	3000]
[(3-aa) [Inserted by Notification No. G.S.R. 28, dated 8.10.2014 (w.e.f. 31.1.1957).]	Licence for possession and use of duty paid beer forindustrial purposes	One Year	15,000/-]
(4)	Licence for the wholesale vend of rectified spirit andabsolute alcohol in bond by persons who are not manufacturer.	One year	2000
(5)	Licence for retail sale of rectified spirit by Ten yearsChemists and medical practitioners.		2500
[(6-a) [Substituted by Notification No. G.S.R. 65, dated 17.11.2016 (w.e.f. 31.1.1957).]	Application for grant of no objectionOne time levy certificate for(a) Distillery/ Brewery(b) Bottling plant(c) Heritage manufactory(d) Winery		1,50,000/-75,000/-25,000/-25,000/-]
[(6-b) [Substituted by Notification No. G.S.R. 65, dated 17.11.2016 (w.e.f. 31.1.1957).]	Permission for construction of one time levy(a) Distillery/Brewery(b) Bottling plant(c) Heritage manufactory(d) Winery		3,50,0001,75,0001,00,000/-25,000/-]
[(6-c) [Substituted by Notification No. G.S.R. 65, dated 17.11.2016 (w.e.f. 31.1.1957).]	Licence to work for(a) Distillery with permission to bottle IMFL having production capacity in kilo litre per day(i) upto 30 kilo litre per day(ii) more than 30 and upto 50 kilo litre(iii) more than 50 and upto 75 kilo litre(iv) more than 75 kilo litre(b) Brewery having production capacity in kilo litre per year(i) upto 30,000 kilo litre(ii) more than 30,000 and upto 50,000 kilo litre(iii) more than 50,000 and upto 75,000 kilo litre(iv) more than 75,000 kilo litre(c) Bottling plant to bottle IMFL/Country Liquor/Wine(i) I.M.F.L. Bottling(ii) Country Liquor Bottling(iii) Wine(d) Heritage(e) Winery		One year25,00,000/-30,00,00035,00,000/-4,00,000/-20,00,000/-25,00,000/-35,00,000/-40,00,000/-65,00,000/-2,00,000/-5,00,000/-50,000/-]
[(6-d) [Substituted by Notification No. G.S.R. 65, dated 17.11.2016 (w.e.f. 31.1.1957).]	Permission for addition/alterations one time levy during a financial year(a) Distillery/ Brewery(b) Bottling plant(c) Heritage manufactory(d) Heritage manufactory		2,50,000/-1,25,000/-25,000/-20,000/-]
[***] [Deleted '(6-e)' by Notification No. G.S.R. 3, dated 1.4.2005 (w.e.f. 31.1.1957).]
(7)	Licence for manufacture and wholesale vend of rectifiedspirit absolute alcohol & denatured spirit.	Five years	22500
(8)	Licence for sale by wholesale dealers of denatured spirit &denatured spirituous preparations.	Five years	33850
(9)	Licence for the retail sale of denatured spirit and denaturedspirituous preparations	Five years	13.500.00
(10) [ [Substituted by Notification No. G.S.R. 3, dated 1.4.2015 (w.e.f. 31.1.1957).]	Licence for the possession and use of denatured spirit forindustrial purposes or manufactured of denatured spirituouspreparations.	One year	25,000]
(11)	Licence for possession and use of specially denatured spiritfor industrial purposes for manufacture of methylatedpreparations like Tincture Iodine, Methyl, Benjoin, Co-methyland the like.	Ten years	1500
(12) [ [Substituted by Notification No. G.S.R. 3, dated 1.4.2015 (w.e.f. 31.1.1957).]	Licence to manufacture Liquor.	One year	1,50,000/-]
(13) [] [Substituted by Notification No. G.S.R. 1, dated 1.4.2017 (w.e.f 31.1.1957).]	Licence for wholesale vend by manufacturers of Indian Made Foreign Liquor/Beer to wholesale vendors	One year	8,00,000
[(13-A) [Substituted by Notification No. G.S.R. 3, dated 1.4.2015 (w.e.f. 31.1.1957).]	Licence for wholesale vend of Country Liquor from bonded warehouses established at places other thanthe manufacturing unit.	One year	2,50,000]
[(13-B) [Substituted by Notification No. G.S.R. 32, dated 19.7.2005 (w.e.f. 31.1.1957).]	Licence for wholesale vend by manufactures of wine for its own wholesale vend from bonded warehouse established at any place in Rajasthan.	One year	8,00,000]

Previous Rule.- Before substitution Rule 68 was as under:-68. Fees for certain licences.- The under mentioned fees are prescribed for the following kinds of licences.-{\|
Description of licence	Fee per year or part thereof
1. Licence for the possession and use of rectified spirit andabsolute alcohol for the purpose of Research Laboratory	Rs. 100.00
2. Licence for possession and use of rectified spirit andabsolute alcohol for educational, medical & Scientificpurposes in schools, colleges,Institutions, Hospitals.	Rs. 25.00
3. Licence for possession and use of rectified spirit andabsolute alcohol for industrial purposes.	Rs. 15,000.00
3-A. Licence for testing Laboratory in commercial enterprises.(Provided consumption is limited to 250 ltrs. per annum).	Rs. 2500.00
4. Licence for the wholesale vend of rectified spirit andabsolute alcohol in bond by persons who are not manufacturer.	Rs. 2,000.00
5. Licence for retail sale of rectified spirit by chemists andmedical practitioners and persons running laboratory. Ten years	Rs. 250.00
6-A. Licence for construction and working of a distillery witha licence to manufacture IMFL.	Rs. 1,25,000.00
6-B. Licence for construction and working of a distillery.	Rs. 1,00,000.00
6-C. Licence for construction and working of bonded warehousefor bottling plant.	Rs. 25,000.00
7. Licence for manufacture and wholesale vend of rectifiedspirit absolute alcohol & denatured spirit.	Rs. 5000.00
8. Licence for sale by wholesale dealers of denatured spirit &denatured spirituous preparations.	Rs. 7500.00
9. Licence for the retail sale of denatured spirit anddenatured spirituous preparations	Rs. 3000.00
10. Licence for the possession and use of denatured spirit forindustrial purposes or manufacture of denatured spirituouspreparations.	Rs. 20,000.00

As amended by S.O.3, dated 1.4.1994, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 2.4.1994, page 3 [1.4.1994].|}

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Section

Section 68 in The Rajasthan Excise Rules, 1956

68. [ Fees and terms for certain licences. [Substituted by S.O.347, dated 9.1.1995, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 13.1.1995, page 413(13).]