Section 2(c) in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973
(c)[ "Civil club" means an association of minimum 100 persons for social and recreational purposes or for the promotion of some common object on joint expenses without motive to gain profit and duly registered under Rajasthan Society Registration Act, 1958 or any other law, for time being in force, in this regard or the State Government has granted exemption from registration by a special order and shall have four facilities out of the following facilities, namely:- [Substituted by Notification No. G.S.R. 5, dated 1.4.2014 (w.e.f. 22.3.1973).](i)Swimming Pool;(i)Swimming Pool;(ii)Gymanisum having Physical exercise equipments;(iii)Badminton hall/Squash Court;(iv)Billiards/Pool table;(v)Cards room;(vi)Lawn tennis court.](ii)Gymanisum having Physical exercise equipments;(iii)Badminton hall/Squash Court;(iv)Billiards/Pool table;(v)Cards room;(vi)Lawn tennis court.(cc)"Commercial Club" means a duly registered Company, Firm any other Organization or Association of persons for business and recreational purposes having at least 100 members and shall have the following facilities at the venue of such Commercial Club, namely:-
