Section 3(5) in Rajasthan Excise (Grant of Restaurant, Bar Licences) Rules, 2004
(5)Each application shall then be scrutinized by the District Excise Officer with regard to the suitability of the applicant for holding the licence. Before forwarding the application to Excise Commissioner through Additional Commissioner concerned for final order, case shall be put up before the committee, constituted by the State Government in this behalf.
