Section 67E(3) in The Rajasthan Excise Rules, 1956
(3)On receipt of the acceptance of the offer from the licensee or any other person referred to in sub-rule (2), as the case may be, the [District Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] shall, subject to such general or special directions as may be issued by the Excise Commissioner, grant the licence.
