Section 4 in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973
4. Cancellation of sanction for Default of the Applicant.
(1)Where a person in whose favour a licence has been sanctioned does not deposit the fee prescribed under rule 69(1) of the Rajasthan Excise Rules, 1956 within 15 days of the receipt of the sanction, the [Excise Commissioner] [Substituted by GSR 8, Dated 18.5.1983, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 18.5.1983, page 37 [18-5-83].] may cancel the sanction issued in his favour for grant of licence and forfeit the amount of initial fee deposited by him.(2)Where a person in whose favour a licence has been sanctioned does not start sale of foreign liquor [in the premises of the hotel or club] [Substituted by GSR 27, Dated 13.8.1984, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 14.8.1984, page 101 [13-8-84].] within 15 days of the date of receipt of licence, the [Excise Commissioner] [Substituted by GSR 8, Dated 18.5.1983, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 18.5.1983, page 37 [18-5-83].] may cancel the licence and forfeit the amount of initial fee and also the fee deposited under rule 69(10) of the Rajasthan Excise Rules, 1956.(3)Where it is brought to the notice of the [Excise Commissioner] [Substituted by GSR 8, Dated 18.5.1983, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 18.5.1983, page 37 [18-5-83].] that:-(a)the applicant suffers from any of the disqualifications mentioned in sub-rule (8) of rule 3 above:(b)the sanction for grant of licence has been obtained by the applicant by fraud and questionable methods: the [Excise Commissioner] [Substituted by GSR 8, Dated 18.5.1983, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 18.5.1983, page 37 [18-5-83].] shall after giving a reasonable opportunity of being heard to the applicant, cancel the sanction issued for grant of licence and forfeit the fees paid by him.
