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State of Rajasthan - Section

Section 15 in The Rajasthan Excise Rules, 1956

15. Transport of Country liquor.

(1)The Transport of country liquor in bond from one Distillery to another or between distillery and bonded warehouse shall be governed by the rules relating to export of country liquor with necessary modifications.
(2)The transport of country liquor from Distilleries or warehouses to wholesale depots or wholesale and retail shops shall be regulated by rules governing the issue of country liquor from the Distillery or warehouse.
(3)The Transport of country liquor from wholesale depot and whole shops to retail shops shall be governed by rules relating to sales at such depots and wholesale shops.
(4)The provision of this rule shall be subject to the provisions of the act.