- Licences for the retail sale of Excisable articles shall be granted by the [District Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] concerned in accordance with the procedure described in these rules or any other system as may be sanctioned by Government and shall authorise the licensee to purchase such articles from the warehouse to which the shop is attached or, with the permission of the [Excise Commissioner] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] from any other warehouse in Rajasthan provided the transport of Excisable articles to his shop is covered by an entry in his pass book signed by the officer-in-charge of the warehouse and is effected within the period mentioned in such entry.
