- All rules in force in Rajasthan or in any part thereof of regarding any matter for which provision is made by these rules are hereby repealed but not so as to effect their previous operations.[Form No. RER/BWN-I] [Substituted by S.O.98, dated 18.6.1994, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 22.6.1994, 107(7), [18-6-94].][See rule 47(2)]Whole Sale Licence with Bond FacilitySale of Indian Made Foreign Liquor and Beer other than denatured spirit.Licence No.LocalityName of manufacturer licence.Address of manufacturing unitAddress of Corporate HeadquartersName of Local representativeLicence for wholesale sale of Indian Made Foreign Liquor and Beer, other than denatured spirit, is hereby granted to Messrs................. at in the District of from to on prepayment of initial fee of Rs. 50,000/- (Rupees fifty thousand only) subject to the following special and general conditions.The licensee is hereby also permitted to establish and work a company bonded warehouse for storing portable Indian Made Foreign Liquor/Beer and for export/import or transport under bond at..............in the town of...........during the financial year..........subject to the conditions of this licence.General Conditions
