Section 3(6) in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973
(6)[ The Excise Commissioner shall also cause all applications received by him through the District Excise Officer, concerned to be entered in a register prepared on the model of Form 'B'. He shall then consider each application in the light of the recommendations of the District Excise Officer concerned taking into account any other relevant factor which may come to his notice, and pass necessary orders in writing either sanctioning or rejecting the application for licence. Where an application for licence is rejected, the Excise Commissioner, shall record reasons in writing. He may, if considers necessary, hear the applicant before rejecting his application] [Substituted by GSR 8, Dated 18.5.1983, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 18.5.1983, page 37 [18-5-83].].
