(1)Any person desirous of obtaining a permit under sub-section (1) of section 19 for the possession of [Indian made foreign liquor or] [Substituted by E & T/, dated 15.12.1960, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 13.7.1961, [15-12-60].] country liquor in excess of the limit for retail sale may make an application in writing stating:-(a)The quantity required and the date on which it is to be purchased:(b)The occasion which renders the purchase necessary;(c)The vendor from whom the purchase is to be made;(d)The place where the liquor is to be consumed.
