Section 67J(2) in The Rajasthan Excise Rules, 1956
(2)Subject to such general or special directions as may be issued by the Excise Commissioner from time to time, the District Excise Officer may, before the commencement of the financial year, make an offer to the existing licensee of the shop in the form laid down by the Excise Commissioner for the grant of licence for the ensuing year, indicating therein the amount of payment for exclusive privilege payable by him under rule 67-1, and the conditions of licence. Such an offer shall give not less than five days, within which he may communicate to the District Excise Officer his acceptance or otherwise of the offer in the form laid down by the Excise Commissioner. The Acceptance shall be accompanied with proof of payment of such security and in such manner as may be indicated in the offer:Provided that no offer under this sub-rule shall be made to an existing licensee who has not been of good behaviour during the period of previous licence or suffers from any of the disabilities mentioned in rule 74:Provided further that if the licensee fails to communicate his acceptance within the period of 5 days or if the acceptance is not accompanied by proof of payment of security as aforesaid, such offer shall be deemed to have been rejected by him.
