(1)[Except otherwise provided] [Inserted by S.O.347, dated 9.1.1995, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 13.1.1995, page 413(13), [9.1.1995].] licences for the retail sale of excisable articles shall ordinarily be granted for one year corresponding to the financial year of the Government subject to the following exceptions:-(a)A licence granted during the course of the financial year shall expire at the mid-night of the last day of the financial year.(b)Licences granted for particular occasion shall be valid only for that occasion, and(c)Licences for the retail sale of country liquor, foreign liquor and Hemp drugs may be granted for a period exceeding one year by or with special sanction of the Excise Commissioner.(d)[ Licences for the retail sale of country liquor may be granted for any part of the financial year by or with the special sanction of the Excise Commissioner.] [Added by GSR 52, dated 30.3.1972, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 30.3.1972, [30-3-72].](2)Licences for the wholesale manufacture or supply of liquor may be granted for a period not exceeding five years.
