Section 8 in The Rajasthan Distilleries Rules, 1977
8. Distiller to deposit security.
- Every distiller shall deposit with the Excise Commissioner the security not exceeding Rs. 10,000/- as may be directed by the Excise Commissioner for the payment of all sums which may become due to State Government by way of duty, rents, penalties, fines and under the provision of his licence or to which the distiller may be liable by law or by rules having the force of law, or under any engagement or bond into which he may have entered. Securities to be furnished shall be in any one of the form of securities provided under General Financial and Accounts Rules.
