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State of Rajasthan - Section

Section 19 in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989

19.

(1)No permit for the possession of a intoxicating spirituous preparations in excess of the quantities specified in rule 5 shall be granted except in respect of such kinds thereof, as are described in column 1 of the Schedule below to the persons specified in column 2, to the extent specified in column 3 and for the purpose specified in column 4 of the said Schedule:-
(1) Allopathic Medicinal preparations (i) Manufacturer of Homeopathic dilutions 2.25 litre each For manufacturing some other preparations.
  (ii) Any person 550 ml. each For private home consumption
(2) Toilet preparation (i) Institution 2.25 litres each For external use
  (ii) Any person 550 ml. each For private Home consumption
(3) Essences (i) Manufacturer of aerated water 9 litres each  
  (ii) Manufacturer of Ice-creams 2.25 litres each  
  (iii) Any person for bonafide private consumption 550 ml. each  
(4) Intoxicating spirituous preparations (i) Institutions As fixed by the Excise Commissioner For bonafide home consumption
  (ii) Any person    
(2)A permit in form I.S.P. 2A may be granted by the District Excise Officer to any person mentioned in sub-rule (1) on payment of a fee of Rs. 5/-.