(i)Possession by any individual. - No persons not being a licensed wholesale or retail vendor of denatured spirit [or denatured spirituous preparation] [Inserted by E & T/60, dated 22.6.1962, Published in Rajasthan Government Gazette Part IV-C, dated 12.7.1962, [22-6-62].] shall possess denatured spirit [or denatured spirituous preparation] [Inserted by E & T/60, dated 22.6.1962, Published in Rajasthan Government Gazette Part IV-C, dated 12.7.1962, [22-6-62].] in excess of the limit of retail sale, unless, he holds a permit from the [District Excise Officer or Assistant 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].] authorising him to possess the spirit in a larger quantity.(ii)[ Permit for possession. - (a) The District Excise Officer may grant a permit for the purchase of denatured spirit or denatured spirituous preparations from a wholesale vendor or from a retail vendor, where there is no wholesale vendor and for possession thereof, to a person requiring denatured spirit or denatured spirituous preparations for private purposes for a quantity in excess of private possession, but not exceeding 18 litres: [Substituted by GSR 161, dated 12.6.1970, Published in Rajasthan Government Gazette Part IV-C, dated 16.7.1970, [12-6-70].](b)for the purchase of denatured spirit by hospitals, dispensaries, educational and research institutions for their bona fide use in excess of the limit of private possession from any distiller holding a licence for wholesale vendor or any other wholesale vendor, or from retail vendor where there is no wholesale vendor.](iii)[ Possession for specified purposes. - Licence for possession and use of denatured spirit for industrial purposes, for manufacturing denatured spirituous preparation, if satisfied and there are sufficient grounds to do so may be granted by the [District Excise Officer] [Inserted by E & T/60, dated 22.6.1962, Published in Rajasthan Government Gazette Part IV-C, dated 12.7.1962, [22-6-62].] concerned by the previous sanction of the Excise Commissioner.]Sale
