5. Power of [State Government] [Substituted by Rajasthan Act No. 38 of 1957.] to declare limit of sale by retail.
(1)The [State Government] [Substituted by Rajasthan Act No. 38 of 1957.] may, by notification in the [Official Gazette] [Substituted by Rajasthan Act No. 38 of 1957.] declare with respect either to [all the territories of the State of Rajasthan to which this Act extends] [Substituted by Rajasthan Act No. 38 of 1957.] or to any local area comprised therein and as regards purchasers, generally or for any specified class of purchasers, generally or for any occasion, what quantity of any excisable article shall, for the purposes of this Act be the limit of sale by retail.(2)The sale of any excisable article in any quantity in excess of the quantity declared in respect thereof under sub-section (1) as the limit of sale by retail shall be deemed to be sale wholesale.
