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State of Rajasthan - Section
Section 69C in The Rajasthan Excise Rules, 1956
69C. [ [Inserted by S.O.321, dated 19.2.1991, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 19.2.1991, page 671(9).]
The fee for permission to use Ahata attached to a Country Liquor shop for consumption of Liquor on the premises shall be as under:]| (a) | In case of Municipal Towns with a population of one lakh orabove. | Rs. 20,000 per annum |
| (b) | In case of Municipal Towns with a population of less than onelakh. | Rs. 12,000.00 per annum |
| (c) | At other places. | Rs. 8,000 per annum. |