- [(1) Licences for the wholesale vend of foreign liquor and beer shall be of three classes-(a)for wholesale vend by manufacturers to Rajasthan State Beverages Corporation Limited;(b)for wholesale vend by Rajasthan State Beverages Corporation Limited to wholesale vendors(c)for wholesale vend by wholesale vendors to retail vendors; and(d)for wholesale vend by manufacturers of wine for its own wholesale vend:Provided that manufactures holding license under clause (a) may sell draught beer and manufactures holding licensee under clause (d) may sell wine, directly to retail on (bar licencee) licencee on the basis of permit issued by the district Excise officer concerned.] [Substituted by Notification No. G.S.R. 32, dated 19.7.2005 (w.e.f. 31.1.1957).](2)[ Wholesale Licences under (1) shall be granted by the Excise Commissioner in such form as may be specified by the State Government.] [Substituted by Notification No. G.S.R. 3, dated 1.4.2005 (w.e.f. 31.1.1957).](3)A licensee holding a licence under clause (b) of sub-rule (1) covering any district or districts shall not hold a licence for retail sale of foreign liquor for such district or districts, unless the Excise Commissioner has given a special sanction for such retail licence.(4)[ Notwithstanding anything contained in this rule, licence for wholesale vend by traders or dealers of foreign liquor bottled in foreign countries (BIO) and imported foreign liquor bottled in India to wholesale venders and retail on venders shall be granted by the Excise Commissioner on such terms and conditions as the State Government may specify:Provided that the Rajasthan State Beverages Corporation Lts. holder of wholesale licence under clause (c) of sub-rule (1), may have a franchise agreement with eligible person for exclusive wholesale vend of Bottled in Origin (BIO) and imported foreign liquor bottled in India. Licence may be granted to such franchisee under this rule for wholesale vend of Bottled in Origin (BIO) and imported foreign liquor bottled in India.] [Substituted by Notification No. G.S.R. 36, dated 1.8.2016 (w.e.f. 31.1.1957).]
