(4)The District Excise Officer, with sufficient reasons to be recorded in writing, shall have the powers to shift a shop from one place to another and no compensation shall be given to the licensee for such shifting of a shop.Provided that the Excise Commissioner may grant relaxation in the above conditions of location of a Liquor shop in exceptional circumstances [x x x] [Deleted by S.O.223, dated 25.2.1993, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 1.3.1993, page 376, [25-2-93].] after recording sufficient reasons in writing for doing so.
