Section 46D(iii) in The Rajasthan Excise Rules, 1956
(iii)[ Possession for specified purposes. - Licence for possession and use of denatured spirit for industrial purposes, for manufacturing denatured spirituous preparation, if satisfied and there are sufficient grounds to do so may be granted by the [District Excise Officer] [Inserted by E & T/60, dated 22.6.1962, Published in Rajasthan Government Gazette Part IV-C, dated 12.7.1962, [22-6-62].] concerned by the previous sanction of the Excise Commissioner.]
