(i)Wholesale vend. - Licences for the sale by wholesale of denatured spirit [or denatured spirituous preparation] [Inserted by E & T/60, dated 22.6.1962, Published in Rajasthan Government Gazette Part IV-C, dated 12.7.1962, [22-6-62].] by distillers who denatures spirit to wholesale dealers and by wholesale dealers to other wholesale or retail dealers shall, if satisfied that there is reasonable ground to do so, be granted by 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].] concerned with the previous sanction of the Excise Commissioner. The licence shall also cover the right to bottle denatured spirit [or denatured spirituous preparation] [Inserted by E & T/60, dated 22.6.1962, Published in Rajasthan Government Gazette Part IV-C, dated 12.7.1962, [22-6-62].]. All sales under this licence shall be covered by a pass.An application for the grant of renewal of a licence under this sub-rule may be rejected on the ground that the applicant is not, in the opinion of the licensing authority, a fit person to hold a licence, or that he has no legitimate demand for such spirit, or that a sufficient number of licences have already been granted or for any other sufficient reason. The applicant will have no claim to know the reasons of rejecting his application.(ii)Retail vend. - If satisfied that there is a reasonable demand for denatured spirit [or denatured spirituous preparation] [Inserted by E & T/60, dated 22.6.1962, Published in Rajasthan Government Gazette Part IV-C, dated 12.7.1962, [22-6-62].] in any locality, the Assistant Excise Commissioner may, with the previous sanction of the Excise Commissioner or by an officer duly authorised by him in this behalf, grant to a suitable applicant a licence which covers the right to bottle denatured spirit for the retail vend of denatured spirit [or denatured spirituous preparation] [Inserted by E & T/60, dated 22.6.1962, Published in Rajasthan Government Gazette Part IV-C, dated 12.7.1962, [22-6-62].].(iii)Limit of retail vend. - The quantity, within which sale to all purchasers of denatured spirit [or denatured spirituous preparation] [Inserted by E & T/60, dated 22.6.1962, Published in Rajasthan Government Gazette Part IV-C, dated 12.7.1962, [22-6-62].] shall be deemed to be limit of sale by retail shall be [as fixed under section 14 of the Act] [Substituted by E &T/59, dated 13.3.1962, Published in Rajasthan Government Gazette Part IV-C, dated 17.5.1962, [13-3-62].].
