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State of Rajasthan - Section

Section 7 in The Rajasthan Brewery Rules, 1972

7. [ Permission for addition alteration. [Substituted by Notification No. G.S.R. 86, dated 28.1.2006 (w.e.f. 12.1.1973).]

- Any addition to or alteration of brewery plant or building shall be made with the prior permission of Excise Commissioner and no such permission shall be given unless the fee prescribed for this purpose has been deposited.]