Section 3(4) in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973
(4)The District Excise Officer concerned shall initial the application noting the date of receipt and cause each application to be entered in a register in Form B. The particulars of each application entered in the register shall be attested by the district Excise Officer. The Register shall be paged and each page shall bear the stamp of the office of the District Excise Officer concerned.
