Section 2(d) in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973
(d)"club bar licence" means a licence granted to a club for retail sale of foreign liquor by it, to its bonafide members for consumption in the club premises.](dd)[ "Restaurant" means any place to which the public are admitted for the Consumption of food or drink, for consideration. [Clauses (dd) & (ddd) Inserted by GSR 89, Dated 26.10.1994, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 28.10.1994, page 319(6) [26-10-94].](ddd)"Restaurant Licence' means a "retail on licence" for the sale of Beer granted to a Restaurant which makes sale to customers for consumption in a Restaurant.]
