(1)The Excise Commissioner may at his discretion direct the adoption in a particular case of a method other than auction for the grant of a licence.(2)[ In particular when a licence is cancelled under section 34 of the Rajasthan Excise Act, 1950 (Act II of 1950), a fresh licence for the unexpired period or any part thereof may with the previous approval of the Deputy Excise Commissioner, be granted by the [District Excise Officer] [Substituted by E & T/59, dated 22.9.1959, Published in Rajasthan Government Gazette Part IV-C, dated 5.11.1959, [22-9-59].] by tender, re-auction or on commission basis subject to confirmation by the Excise Commissioner].(3)[ In case a licence is suspended under section 34 of the Rajasthan Excise Act, 1950 (Act II of 1950) the [District Excise Officer] [Substituted by E & T/59, dated 22.9.1959, Published in Rajasthan Government Gazette Part IV-C, dated 5.11.1959, [22-9-59].] may with the previous approval of the Deputy Excise Commissioner run the shop on commission basis during the period of a suspension subject to confirmation by the Excise Commissioner].
