Section 5(2) in The Rajasthan Foreign Liquor (Grant of Wholesale Trade & Retail Off Licences) Rules, 1982
(2)Where a person in whose favour a retail off licence has been sanctioned under these rules does not deposit the fee specified by Rule 69-AA of the Rajasthan Excise Rules, 1956 within specified time from the date of receipt of the sanction, the District Excise Officer concerned may cancel the sanction issued in his favour for grant of the licence and forfeit the amount deposited by him.
