(1)Licences for retail shops of country liquor under the guarantee system may be granted to persons guaranteeing to draw from a Government warehouse and sell, in a financial year or part thereof, country liquor of a specified value, here in after called the "amount of guarantee".Explanation. - 'Value' for the purpose of the above rule shall be the total issue price at a Government warehouse calculated at the rate of such price current on the first day of January preceding the financial year to which the guarantee relates.(1A)[ The licencee of retail shop of country liquor situated in rural area and Municipal area of Fourtl Category Municipality, except Sagwara and Rawatbhata Municipal area, including in the area within the radius of five Kilometer from all Municipal areas, shall pay composite fees as may be determined by the State Government, from time to time, and may sell Indian Made foreign liquor and beer on such shop.Explanation. - Fourth Category Municipality means Municipality categorized as such by the Department of Local Self Government.] [Substituted by Notification No. G.S.R. 4, dated 1.4.2014 (w.e.f. 31.1.1957).](2)Licences under the guarantee system may be granted either-(a)by inviting tenders, of(b)by auction, or(c)by negotiation.(3)The amount of guarantee shall be-(a)where a licence is granted by inviting tenders-the amount of the tender accepted for the grant of the licence;(b)where a licence is granted by auction-the amount of the bid accepted for the grant of the licence; and(c)where a licence is granted by negotiation-the amount determined by the Excise Commissioner and accepted by the licensee.
