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State of Rajasthan - Section
Section 10 in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973
10. In case of default or infringement by the licensee or his servant any condition of this licence or any provision of the Rajasthan Excise Act, 1950 or the provisions of the Opium Act. 1878 or rules framed thereunder or any order passed by the Excise Commissioner it shall be competent for the Excise Commissioner to cancel this licence and to forfeit the initial fee and the licence fee and to impose on the licensee a penalty which may extend to Rs. 500/- (Rupees five hundred) and to recover from him the amount of penalty as arrear of land revenue.
Date of Issue..........Excise CommissionerRajasthan, UdaipurI.......... Licence No............Club............. Place-acknowledge the receipt of the licence granted to me and do hereby accept and undertake to abide by terms and conditions.Date...........................Signature of licensee[Form E] [Added by GSR 89, Dated 26.10.1994, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 28.10.1994, page 319(6) [26-10-94].][Rule 3(11)]Licence for the Retail on Sale of Beer at Restaurant| Licence No.................................. | District....................... |
| Locality......................................... | |
| Name of license holder............... | |
| Name of approved salesman..... |