- Country liquor may be imported into Rajasthan only-(a)under the authority and in accordance with the terms of a permission granted by the Excise Commissioner; or(b)under a bond for the payment of the prescribed import duty, executed by a person to whom the exclusive privilege for the supply of such liquor has been granted under section 24, or(c)as permitted by any notification issued by the Government on the subject and for the time being in force.
