Section 3(8) in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973
(8)An application for licence shall be liable to be rejected for the following reasons:-(a)If it has not been signed by the competent person or is incomplete.(b)If the applicant has been convicted for any offence under the Rajasthan Excise Act, 1950 the Opium Act, 1878 or the Rules framed thereunder or if he has been punished for any serious breach of any licence issued under the said laws.(c)If the applicant is found to have been convicted for any non-bailable offence by a criminal court: provided that the application of such a convicted person may be considered by the Excise Commissioner if the same is accompanied by a recent certificate of good character from the Superintendent of Police or Probation Officer appointed under the Rajasthan Probation Offenders Act, 1958.(d)If there are arrears of excise dues outstanding against him.(e)If the applicant is below the age of 18 years.(f)[ If land of Hotel/ Club is not converted by the concerned local body in urban area and by competent authority in rural area for the commercial purpose and the building plan is not sanctioned by the concerning competent authority for hotel.] [Substituted by Notification No. G.S.R. 2, dated 1.4.2016 (w.e.f. 22.3.1973).][***] [Deleted '(g)' by Notification No. G.S.R. 2, dated 1.4.2016 (w.e.f. 22.3.1973).]
