75. [ Location of shops. [Substituted by GSR 51, dated 27.2.1992, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 27.2.1992, page 153.]
(1)A licensee for the retail sale of Country Liquor, Foreign or Indian Made Foreign Liquor or hemp drugs shall have his shop only at a place approved by the District Excise Officer concerned.(2)A shop for the retail sale of Country Liquor or Foreign or Indian Made Foreign Liquor shall not be located within a [distance] of 200 meters of Collegiate Educational Institution, Senior Higher Secondary School, Hospital, Place of Worship or Place of Public Entertainment, a Factory or a Labour or Harijan colony [x x x] [Deleted by S.O.223, dated 25.2.1993, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 1.3.1993, page 376, [25.2.1993].].(3)A retail shop shall not be shifted from one place to another without the prior permission of the District Excise Officer concerned.(4)The District Excise Officer, with sufficient reasons to be recorded in writing, shall have the powers to shift a shop from one place to another and no compensation shall be given to the licensee for such shifting of a shop.Provided that the Excise Commissioner may grant relaxation in the above conditions of location of a Liquor shop in exceptional circumstances [x x x] [Deleted by S.O.223, dated 25.2.1993, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 1.3.1993, page 376, [25-2-93].] after recording sufficient reasons in writing for doing so.(5)[ A shop for the retail sale of country liquor. Foreign liquor and Indian Made Foreign Liquor, Beer or Hemp Drugs shall not be located within a distance of 150 metres on both sides from the Centre of National or State High ways. But this condition shall not apply in areas falling within the jurisdiction of Municipal Corporation/Municipal Council/Municipality.] [Inserted by S.O.223, dated 25.2.1993, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 1.3.1993, page 376, [25-2-93].]Explanation 1. - For the purpose of sub-rule (2) of Rule 75, the restrictions about the distance of a shop from a "Place of Worship in the cities having a population of more than one lac shall only be applicable in respect of those places of worship entered in the list maintained in the office of the district Excise Officer.(2)Harijan Colony shall mean a municipal Ward in which population of persons belonging to Scheduled Castes according to the latest census exceeds Fifty percent of the total population of that ward.(3)Any shop situated near an Educational Institution other than a College or a Senior Higher Secondary School level Institution shall be opened only atleast one hour after the closing time of that Institution.(4)[ For the purpose of sub-rule (2) of Rule 75 "Place of Public Entertainment" shall mean Theatre and Cinema Hall only] [Substituted by S.O.223, dated 25.2.1993, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 1.3.1993, page 376, [25.3.1993].].]
