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State of Rajasthan - Section

Section 67H in The Rajasthan Excise Rules, 1956

67H. Adoption of various methods for grant of licence.

- Nothing in these rules shall prevent any of the methods, namely, invitation of tenders under rule 67-B or auction under rule 67-C or negotiation under rule 67-E, being adopted for grant of licence on guarantee system for various shops or any of these methods being tried in any order for the grant of licence for a shop.[Chapter VII-B] [Inserted by FD/EX/67, dated 27.2.1968, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 27.2.1968, [27-2-68].] License on Payment of Lump Sum instead of or in Addition to Duty