Section 6 in The Rajasthan Distilleries Rules, 1977
6. Sale transfer or subletting etc. prohibited.
- Except with the written permission of the Excise Commissioner the Distiller shall not sell, transfers or sub-let the right of manufacture conferred upon him by his licence, nor shall he in connection with the exercise of the said right enter into any agreement of arrangement which is in the nature of a sub lease. He shall not also admit any person as his partner in the concern without prior sanction in writing of the Excise Commissioner.
