Section 4(2) in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973
(2)Where a person in whose favour a licence has been sanctioned does not start sale of foreign liquor [in the premises of the hotel or club] [Substituted by GSR 27, Dated 13.8.1984, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 14.8.1984, page 101 [13-8-84].] within 15 days of the date of receipt of licence, the [Excise Commissioner] [Substituted by GSR 8, Dated 18.5.1983, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 18.5.1983, page 37 [18-5-83].] may cancel the licence and forfeit the amount of initial fee and also the fee deposited under rule 69(10) of the Rajasthan Excise Rules, 1956.
