Section 8A in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973
8A. [ Any licence issued for retail. [Inserted by GSR 105, Dated 30.3.1978, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 30.3.1978 [30-3-78].]
- On sale of Foreign and Indian Made Foreign Liquor to any hotel under the Rajasthan Excise Act, 1950 or the rules made thereunder or under any corresponding law before the commencement of these rules, and in force on such commencement shall be deemed to have been issued under these rules.]Form A[Rule 3(2)]Form of application for Grant of Hotel Bar/Club Bar/Restaurant Beer Bar LicencesForm. - Name or names, age and the address or addresses of the person or persons applying (if the applicant is a firm, the name and address of every partner of the firm and if a company, the registered name and address thereof, the names of the Directors, Managers and Managing Agents, and if there is a Managing Director, the name of such Director should be mentioned).ToThe Excise Commissioner,Rajasthan, Udaipur.Through : The District Excise Officer,........................................Sir,
