- Subject to the provision of rule 47 (3) and subject to the other provisions of these rules the following kinds of licences for the retail sale of foreign liquor may be granted by the [District Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] concerned with the previous sanction of the Excise Commissioner:-(a)Shop licences,(b)Hotel or Dakbungalow licences,(c)Restaurant or Hotel Bar Licences,(cc)[ Club bar licences;] [Inserted by GSR 28, dated 13.8.1984, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 14.8.1984, page 106, [13-8-84].](d)Railway Refreshment Room or Dining Car Licences,(e)Canteen Tenant Licences,(f)Occasional licences, and(g)Licences for the sale of tonic and medicated wine.Explanation. - Subject to rule 47(3), [Grant of the occasional Licences and] [Inserted by S.O.84, dated 14.6.1994, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 16.6.1994, page 95(2), [14-6-94].] renewal of any of these licences does not require the previous sanction of the Excise Commissioner.
