Section 15 in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989
15.
The District Excise Officer on the recommendations of the Excise Inspector concerned may grant a licence in form I.S.P. 1 to-(a)any chemist and/or druggist holding a licence under the drugs control Act;(b)a homeopathic chemist or homeopathic practitioner (for homeopathic preparations only); or(c)any person engaged in sale of general stores or toilet preparations and/or essences, or Ayurvedic or Unani medicines.
