Section 77D(b) in The Rajasthan Excise Rules, 1956
(b)[ Notwithstanding anything in clause (a) power under section 70 shall not be exercised by any District Excise Officer specially empowered in that behalf, if the offence committed or reasonably suspected of being committed is punishable under clause (c) or (d) of section 54 or under section 56 or if any proceedings have been instituted in any court or law for the commission of any offence under the Act without obtaining the previous sanction of the Excise Commissioner] [Substituted by GSR 27, dated 17.3.1969, Published in Rajasthan Government Gazette Part IV-C, dated 26.6.1969, [17-3-69].].
