Section 5 in Rajasthan Excise (Grant of Restaurant, Bar Licences) Rules, 2004
5. Cancellation of sanction/Licence.
- A sanction forgrant of licence or the licence issued under these rules shall be liable to be cancelled;(i)If the amount of minimum licence fee is not deposited within 15 days from the receipt of information of sanction of licence.(ii)If any of the provisions of Rajasthan Excise Act, 1950, Rajasthan Excise Rules, 1956 or these rules have been violated;(iii)For any breech of conditions of the licence;(iv)If it is found that licence has been obtained by fraud or misrepresentation of facts .
