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State of Rajasthan - Section

Section 69B in The Rajasthan Excise Rules, 1956

69B. [ Fees for certain permits. [Substituted by G.S.R. 60, dated 26.3.1987, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 26.3.1987, page 355,.]

- The under mentioned fees are prescribed for a permit for import into, export outside or transport within the State of Rajasthan of the following excisable articles -]
Serial No. Name of excisable article Permit fee payable    
1. [ [Substituted by Notification No. G.S.R. 1, dated 1.4.2002 (w.e.f. 31.1.1957).] Absolute Alcohol, Methylated Alchohol, Denatured Spritand preparations thereof IMFL : 6.00 10.00 4.00]
2. [ [Substituted by Notification No. G.S.R. 4, dated 1.4.2011 (w.e.f. 31.1.1957).] (a) Rectified spirit for manufacture of Country Liquor and extra neutral alcohol high bouquet spirit and like spirits/ alcohols for liquor manufacture.(b) Rectified spirit for other purposes.(c) Extra neutral alcohols high bouquet spirit and like spirits/ alcohols for other purposes. 7.0015.006.00 0.200.200.20 NIL2.502.50]
3. [] [Substituted by Notification No. G.S.R. 1, dated 1.4.2017 (w.e.f 31.1.1957).] Rectified spirit for manufacture of country liquor 3.00 2.00 0.00
4. [] [Substituted by Notification No. G.S.R. 1, dated 1.4.2017 (w.e.f 31.1.1957).] Extra neutral alcohol, high bouquet spirit and likespirits/alcohols for manufacture 5.00 2.00 0.00
5. [] [Substituted by Notification No. G.S.R. 1, dated 1.4.2017 (w.e.f 31.1.1957).] Rectified spirit for other purposes 15.00 2.00 2.50
6. [] [Substituted by Notification No. G.S.R. 1, dated 1.4.2017 (w.e.f 31.1.1957).] Extra neutral alcohol, high bouquet spirit and likespirit/alcohols for other purposes. 6.00 2.00 2.50
10. [ [Substituted by Notification No. G.S.R. 117, dated 31.3.2001 (w.e.f 31.1.1957).] Molasses(per Qtl.) 2.00 - -]
[Provided further that-
(a)a wholesale licensee shall pay permit fee at a rate of Rs. 0.25 per bulk litter while applying for permits to lift IMFL/beer from a depot of Rajasthan State Beverages Corporation Limited;
(b)manufactures of IMFL, beer and country liquor shall pay in addition to fee calculated at the rates indicated in the table above a sum of Rs. 500/- for each permit or pass (irrespective of the quantity involved) obtained for sending out the liquor; and
(c)every retail licensee of country liquor shall pay Rs. 50/- for every permit irrespective of the quantity involved.]
[Explanation. [Substituted by S.O.93, dated 3.8.1988, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 3.8.1988, page 193, [3-8-88].] - Permit fee mentioned against S. No. 3 and 4 above shall be charged at the stage when goods shall pass over from a wholesaler to retailer and this fee shall be charged from the retailer] [Added by Notification No. G.S.R. 3, dated 1.4.2005 (w.e.f. 31.1.1957).].