Section 26(b) in Rajasthan Civil Services (Conduct) Rules, 1971
(b)neither be under the influence of an intoxicating drink or drug during the course of his duty and shall also take due care that the performance of his duties at any time is not affected in any way by the influence of such drink or drug in such close proximity of time when he has to appear on duty that odour from his mouth or his demeanour may ordinarily make others feel that he had partaken of any intoxicating drug or drink.
