Section 77B(2) in The Rajasthan Excise Rules, 1956
(2)Save as otherwise provided in rule 77-C, nothing in this rule shall apply to-(a)catalogues or price-lists which may be generally or specially approved by the Excise Commissioner in this behalf;(b)any advertisement or other matter contained in any newspaper, news-sheet, book, leaflet, booklet or other publication printed and published outside the State;(c)any advertisement or other matter contained in any newspaper, printed and published in the State before the commencement of this rule; and(d)any other advertisement or matter which the State Government may, by notification in the Official Gazette, generally or specially exempt from the operation of this rule.
