18A. [ Possession of liquor beyond certain strength. [Added by E&T/57, dated 27.6.1958, Published in Rajasthan Government Gazette Part IV-C, dated 17.7.1958.]
- No person shall keep or have in his possession any country liquor of a strength and variety other than those specified for retail sale by rules made from time to time by the Excise Commissioner under sub-clause (iii) of clause (e) of section 42 of the Act.]
