Section 3(2) in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973
(2)[ Any person, eligible for a licence and desiring to obtain a Hotel bar Licence or a club bar licence [or Restaurant beer bar licence] [Substituted by GSR 27, Dated 13.8.1984, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 14.8.1984, page 101 [13-8-84].] shall apply for sanction to the Excise Commissioner through the District Excise Officer concerned in Form A which can be obtained from his office on payment of a fee of [Rs. 10/-] [Substituted by GSR 21, Dated 7.9.1992, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 8.9.1992, page 58 [7-9-92].]] [Inserted by GSR 89, Dated 26.10.1994, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 28.10.1994, page 319(6) [26-10-94].].
