(4)[ Notwithstanding anything contained in this rule, licence for wholesale vend by traders or dealers of foreign liquor bottled in foreign countries (BIO) and imported foreign liquor bottled in India to wholesale venders and retail on venders shall be granted by the Excise Commissioner on such terms and conditions as the State Government may specify:Provided that the Rajasthan State Beverages Corporation Lts. holder of wholesale licence under clause (c) of sub-rule (1), may have a franchise agreement with eligible person for exclusive wholesale vend of Bottled in Origin (BIO) and imported foreign liquor bottled in India. Licence may be granted to such franchisee under this rule for wholesale vend of Bottled in Origin (BIO) and imported foreign liquor bottled in India.] [Substituted by Notification No. G.S.R. 36, dated 1.8.2016 (w.e.f. 31.1.1957).]
