Section 67I(2) in The Rajasthan Excise Rules, 1956
(2)Licences for exclusive privilege of selling by retail country liquor at a shop may be granted either -(a)by negotiations with the existing licensees:(b)by auctions;(c)by inviting sealed tenders;(d)by negotiation with the third parties (person other than existing licensees).(dd)[ By inviting applications; and]
