Section 3(1) in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973
(1)Any person who owns and runs a hotel as defined in these rules and who does not possess any of the disqualifications mentioned in sub-rule (8) below shall be eligible to apply for a *[Hotel Bar/club Bar/Restaurant Beer Bar Licence]:[Provided that the Government may, if it so pleases, set up a committee to make recommendations after considering such directions as may be issued by the Government from time to time in this regard, on an application for grant of Hotel bar licence/CLub bar licence to any establishment, even if it does not fulfil the criteria laid down in Rule 2 and other criteria with, regard to eligibility of a hotel for hotel bar licence, specified by the State Government. The Excise Commissioner may grant or renew licence on recommendations of such committee.] [Substituted by Notification No. G.S.R. 31, dated 10.10.2014 (w.e.f. 22.3.1973).][(1-A) The President or the Secretary of the club who has been duly elected and who does not suffer from any of the disqualifications mentioned in sub-rule (8) shall be eligible to apply in Form A for a club bar licence, while applying for the said licence, a No Objection Certificate obtained from the District Magistrate of the place, where the club is situated, shall be produced.] [Inserted by GSR 27, Dated 13.8.1984, Published in Rajasthan Government Gazette Part 4-C, Extraordinary, dated 14.8.1984, page 101 [13-8-84].][(1-B) (i) Any person who owns and runs a Restaurant as defined in these rules in the towns or category of towns notified for the purpose of grant of Restaurant Licence and who does not possess any of the disqualifications mentioned in rule 8 of these rules, shall be eligible to apply in proforma 'A' for Restaurant Licence.(ii)The Government may constitute a Committee of officers on the recommendation of which the Excise Commissioner may grant a Beer Bar Licence to the Restaurant concerned in proforma "E" appended to these rules.]
