67L. [ Adoption of any other method. [Inserted by GSR 5, dated 1.3.1969, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 1.3.1969.]
- [x x x] The excise Commissioner may at his discretion grant licence under rule 67-I for any area by negotiation with any third party:Provided that in making negotiations with third parties, [highest tenderer] [Substituted by GSR 52, dated 30.3.1972, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 30.3.1972, [30-3-72].] if any, shall be given a chance to make a higher offer, unless he is debarred from holding licence under any provision of the Act or these Rules or has rejected the offer under sub-rule (2) of rule 67-J.]
