Section 26 in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989
26.
These rules shall not apply to the intoxicating spirituous preparations:-(i)As are considered by the Excise Commissioner from time to time to be incapable of being misused for potable purposes and declared as such by him by issue of notification.ToThe District Excise Officer,..........................................................................................Through : Excise Inspector..........Subject. - Issue of I.S.P. licence for the sale of Ayurvedic Drugs.Dear Sir,I am enclosing herewith the following documents for the issue of ISP-I licence for the sale of Ayurvedic Drugs. I/We hope that you will find the documents in order and favour me/us by issuing the ISI Licence at an early date.
